Siddik @ Siddiqur Rahman vs State Of Assam

Because of COVID Pandemic situation, the Court proceedings are conducted through Video Conferencing.

Heard Mr. E. Ahmed, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Additional Public Prosecutor for the State.

This anticipatory bail application under Section 438 Cr.P.C., has been filed by the petitioner, namely, Siddik @ Siddiqur Rahman, apprehending

arrest in connection with Howly P.S. Case No. 259/2021 under Sections 420/406 of IPC.

Let the case diary be called for. In the meantime, if the petitioner is arrested in connection with Howly P.S. Case No. 259/2021 under Sections

420/406 of IPC, the petitioner shall be released on interim bail upon furnishing a bail bond of Rs.25,000/-(Rupees Twenty Five Thousand Only) with

two local sureties of like amount to the satisfaction of the Arresting Authority. The interim bail granted shall, however, be subject to the following

conditions:-

That the petitioner shall make himself available before the investigating officer within 7(seven) days from today and co-operate with the

investigation;

That the petitioner shall not hamper with the investigation or tamper with any evidence of the case;

That the 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 to the Court or to any police officer; and

That the petitioner shall not leave the territorial jurisdiction of the Howly Police Station, without obtaining prior written permission from the

concerned Investigating Officer of the case.

If any of the above conditions are found to be violated then the Investigating Officer shall be at liberty to seek cancellation of the interim bail

granted to the petitioner.

List this matter again on 9th August, 2021 for production of case diary.