GIRIN RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 439 CrPC, petitioner, namely, Girin Rabha @ Giren Rabha, who was arrested on 04.08.2020, has prayed for granting him regular bail, in connection with Boko PS Case No. 800/2020, under Sections 448/354/376/511/506 IPC.

(2.) Heard the learned counsel for both the sides.

(3.) Also perused the record and the Case Diary.