KAPIL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Borah, learned counsel for the accused-petitioner as well as Mr. NJ Dutta, learned Additional P.P., Assam, appearing on behalf of the State/respondent.

(2.) By this application, under Section 439 CrPC, the petitioner, namely, Kapil Das, has prayed for regular bail in connection with Chaygaon PS Case No. 1133/2019 registered u/s 380 IPC.

(3.) Perused the case records, FIR and documents annexed.