NASIRUDDIN DEWAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Dutta, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned APP appearing for the State.

(2.) The petitioner, who was arrested on 13.06.2020 is seeking bail under section 439 Cr.P.C. in connection with Dispur P.S. Case No. 1320/2020 under section 120(B)/420/406/468/471 IPC.

(3.) The learned APP has opposed the prayer for bail.