HASMOT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D Kalita, learned counsel for the accused-petitioner as well as Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Md. Hasmot Ali, in connection with Rangia P.S. Case No. 713/2018 registered under Sections 379/420 of the IPC. Perused the petition as well as the annexures furnished therewith.

(3.) The allegedly stolen motor cycle has already been recovered, of course, from the possession of the accused-petitioner. However, the accused-petitioner has been in custody w.e.f. 15.11.2018 and as such for 55 (fifty five) days as on date.