GAGAN PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Sri Gagan Pegu, 2. Sri Ramji @ Lakheswar Pegu @ Monuj Pegu, 3. Sri Ratul Saikia and 4. Sri Abhijit Doley @ Atul Doley, in connection with Jengraimukh Police Station Case No. 15/2020, (corresponding to GR Case No. 34/2020), registered under Section 397 of the IPC.

(2.) I have perused the petition including the copy of the FIR and the documents annexed therewith.

(3.) Heard Mr. F. Khan, learned counsel appearing for the accused-petitioners and Mr. N.J. Dutta, learned Additional Public Prosecutor, appearing for the State.