SANJEEV SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. H. Medhi appearing for the petitioner. Also heard Mr. B.B. Gogoi, the learned Addl. P.P. for the State of Assam. The petitioner Sanjeev Singh @ Sanjiv Singh has prayed for anticipatory bail under Section 438 of the Cr.P.C. in the matter of Bhangagarh P.S. Case No. 520 of 2019.

(2.) The petitioner herein runs a Travel Agency. He takes different vehicles on rent basis and uses the same for his customers.

(3.) The informant Mintu Nath has alleged that the petitioner had taken his I20 vehicle on a rent but since September, 2019 no rent has been paid to him.