RAMAYAN BASFOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. B.K. Mahajan, learned counsel for the petitioners. Also heard Mr. N. J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) The present application has been moved under Section 438 of the Cr.PC for grant of pre-arrest bail to the petitioners in connection with Paltan Bazar Police Station Case No.503/2020 under Sections 341/324/336/506/34 of the IPC.