DIGANTA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petitions under Section 439 of the CrPC, petitioner Diganta Gogoi who is in custody since 13.05.2020, has sought for releasing him on regular bail in connection with the Sivasagar P.S. Case No.770/2013, under Section 387 of the IPC, read with Section 10/13 of the Unlawful Activities (Prevention) Act.

(2.) Heard Mr. T. Chutia, learned counsel for the petitioner as well as Ms. S.H. Bora, learned Addl. P.P., Assam for the State respondent and perused the record.

(3.) The case diary has not been produced, as directed on different occasions.