SAHIDUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. L. Das, learned counsel for the petitioner. Also heard Mrs. S.H. Bora, learned APP appearing for the State, who has produced the case diary.

(2.) By this application under Section 439 Cr.P.C., the petitioner, namely, Sahidul Ali @ Shaidur Ali, who was arrested on 23.08.2020, is seeking bail in connection with Khetri PS Case No. 139/2020 under Section 447/354/376/511 IPC.

(3.) Perused the case diary.