JAGAT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, the accused/petitioner Jagat Das, who is facing the trial in connection with Session Case No.30/2019, arising out of Missamari P.S. Case No.193/2018, under Section 302 of the IPC, pending before the learned Sessions Judge, Sonitpur at Tezpur, from the date of arrest w.e.f. 27.11.2018, has prayed for releasing him on bail in connection with the said case.

(2.) Heard Mr. M.A. Islam, learned counsel for the petitioner as well as Mr. P.P. Baruah, learned P.P., Assam for the State respondent and perused the case record.

(3.) The present bail petition is preferred with the submission that the petitioner is suffering from mental disorder since long and almost all the witnesses have now been examined and hence the petitioner should be enlarged on bail.