Gauhati High Court
Md. Dudul Hussain vs The State Of Assam on 5 February, 2020
Page No.# 1/2
GAHC010008752020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 146/2020
1:MD. DUDUL HUSSAIN
S/O LATE AMIRUDDIN, R/O VILL-DIPUTA, PRAFULLA NAGAR, P.O.-
BESRIA, P.S.-TEZPUR, DIST-SONITPUR, ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. MD S HOQUE
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 05-02-2020 This application under Section 439 Cr.PC, has been filed praying for bail of the petitioner, namely, Md. Dudul Hussain, who is in detention in connection with Tezpur P.S. Case No. 935/2019 under Section 385 IPC R/W Section 17/20 of UA(P) Act (GR No. 1841/19).
Heard Mr. S. Hoque, learned counsel for the petitioner and Mr. H. Sarma, learned Addl. P.P. for the respondent.
Page No.# 2/2 Perused the FIR and the documents annexed with the petition and also the case diary produced today.
The allegation made in the FIR was that the petitioner demanded money by writing letter in the name of ULFA.
The petitioner has been in custody for 50 days.
Having considered the materials in the case diary and also the length of detention, further custodial detention of the petitioner is not considered necessary in the interest of investigation. Accordingly, the petitioner is allowed to be enlarged on bail of Rs. 20,000/- with one suitable surety of the like amount to the satisfaction of the learned CJM, Sonitpur, subject, of course, to the following conditions:
1. The accused petitioner shall co-operate in the investigation as and when required;
2. The accused petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts either to the Court or to any police officer.
3. The accused petitioner shall not commit any similar offence, of which he is accused or suspected commission.
Bail application is disposed of.
Return the case diary.
JUDGE Comparing Assistant