RAJIV KR. SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) The present application has been filed by the petitioner under Section 439 Cr.P.C. for enlargement of his bail in connection with Manja P.S. Case No.18/2020 under Sections 379/411/468 IPC. The petitioner was arrested in connection with the aforesaid case on 27.06.2020 and since then he is in custody.