DHIRAJ BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a second application for bail filed before this Court under Section 439 of the Code of Criminal Procedure, 1973, essentially on the ground that the petitioner has been in custody for 74 days.

(2.) I have referred to the earlier order vide which the bail was denied to the petitioner dated 16th December, 2019 passed in Bail Application No.3978 of 2019, titled - Dhiraj Boro -Vs.- The State of Assam.

(3.) The order reads as under :-