JUDGEMENT
N. Kotiswar Singh, J. -
(1.)The Court proceedings have been conducted through Video-Conference.
(2.)Heard Mr. H.R.A. Choudhury, learned Senior Counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam. 4. The petitioner has approached this Court after rejection of his Anticipatory Bail Application by the learned Session Judge, Dhubri. Learned Senior Counsel, however, submits that in the said rejection order no reason has been assigned for rejecting his case, while allowing relief for some of the other co-accused named in the FIR.
(3.)In that view of the matter, list the matter again on 16.09.2020 for production of the case diary. 5. In the interim, it is provided that in the event of arrest of the petitioner in connection with Tamarhat P.S. Case No.124/2020 under Sections 143/366/376/354/325/379 IPC, the petitioner may be released on bail on furnishing a bail bond of Rs.25,000/- (Rs. Twenty Five Thousand) only with 1 (one) local surety of like amount to the satisfaction of the arresting authority of the case on the following conditions:
1. That the petitioner shall appear before the Investigating Officer of the case within 7 (seven) days from today or when directed to do so by the Investigating Officer, failing which this interim order may be liable to be recalled on the next date;
2. That the petitioner shall not commit any similar offence, of which he is accused or suspected of commission; or
3. 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.
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