SAHABUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior counsel for the applicants/petitioners. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By this application filed under Section 438 Cr.P.C., the petitioners have prayed for grant of anticipatory bail in connection with Karimganj P.S. Case No.580/2020 registered under Section 304(B)(2)/34 of the Indian Penal Code.

(3.) List on 10.09.2020 for production of case diary.