MAHBUBUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Bora, learned senior counsel assisted by Mr. D.K. Baidya, learned counsel appearing for the petitioner. Also heard Mr. M. Phukan, learned Public Prosecutor, State of Assam.

(2.) This is an application under Sec. 483 of the BNSS, 2023, whereby the petitioner Mahbubul Hoque has prayed for releasing him on bail after he was arrested in connection with Patharkandi P.S. Case No.54/2025.

(3.) On 21/2/2025, police lodged an FIR before Patharkandi Police Station with the below mentioned allegations -