JITU KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. G Deka, learned counsel for the accused-petitioners as well as Mr. D Das, learned Additional Public Prosecutor, Assam for the State respondent.

(2.) By this application, under Section 439 of the Cr.P.C., the accused petitioners namely, 1. Jitu Kalita, 2. Md. Aziz Ahmed and 3. Md. Ahed Ali have prayed for grant of bail, in connection with Rangia PS Case No. 759/2020 ( GR No.1729/2020) under Sections 120B/420/342/393 of the IPC.

(3.) Case diary is received.