BHABESH PATIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Payeng, learned counsel for the petitioner and Mr. M. P. Goswami, learned Additional Public Prosecutor, Assam appearing for the State.

(2.) By this application filed under Section 439 Cr.P.C., the petitioner, namely, Bhabesh Patir, is seeking bail in connection with Dhakuakhana P. S. Case No. 102/2020 registered under Sections 309/34 IPC, wherein he was arrested on 14.06.2020 and since then he is in custody.

(3.) It is submitted by the petitioner that he is an Assistant Teacher of 84 Nos. Kathalguri Lower Primary School, he is no way connected to the alleged incident and that he has been falsely implicated in the case.