ABDUL MAZID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. Abdul Mazid has filed this application under Section 439 of the Code of Criminal Procedure for bail in Abhayapuri P.S. Case No.392/2013 corresponding to G.R. Case No.762/2013 under Sections 379/365 I.P.C.

(2.) It appears that the petitioner was earlier released on bail vide the order dated 15th February, 2016 by the Lower Court. It, however, appears that the petitioner did not surrender to the process of law and absconded.

(3.) Learned Additional Public Prosecutor has drawn attention of the court to the contents of order dated 5.11.2019 rendered in the bail case of the petitioner to demonstrate that in case concession of bail is granted in favour of the petitioner, there is likelihood that he shall abscond.