MINTU OJHA Vs. STATE OF ASSAM

JUDGEMENT

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

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

(3.) By this application filed under Section 438 of the Cr.PC., the petitioner, namely, Mintu Ojha, has prayed for grant of anticipatory bail in connection with Amguri Police Station Case No.75/2020 under Sections 379/511 of the Indian Penal Code, 1860.