ARIFUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the prosecution.

(2.) Sri Ariful Islam has preferred this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Hatigaon P.S. Case No.647/2019 under Section 120(b)/406/420/468 of Indian Panel Code.

(3.) As per the FIR at issue, there is an allegation that five persons, including the applicant, took Rs.9 lakhs on the pretext of inciting the victim of getting a job in the Water Recourse Department.