RISHIRAJ KAUNDINYA Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. N. Borah, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 439 of the CrPC, the petitioner, namely, Sri Rishiraj Kaundinya is praying for grant of bail in connection with Dispur Police Station Case No. 904/2019 under Sections 420/406/34 of the IPC.