TARIFUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.A. Mondal, learned counsel for the accused-petitioner and Mr. D. Das, learned Additional Public Prosecutor for the State of Assam.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Tariful Islam, has prayed to release him on bail in connection with Hatigaon PS Case No. 312/2020 under Sections 408/420 of the IPC.

(3.) The Case diary, as called for, is not received.