RISHIRAJ KAUNDINYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, petitioner Rishiraj Kaundinya, who is in custody since 17.06.2020, has prayed for releasing him on regular bail in connection with the Dispur P.S. Case No.1187/2018, under Section 120(B)/420/468 of the IPC.

(2.) Heard Mr. A.M. Bora, learned counsel for the petitioner as well as Mr. N. Kalita, learned Addl. P.P., Assam appearing for and on behalf of the State respondent and perused the record.

(3.) The learned senior counsel for the petitioner has submitted that the same set of informants has lodged five cases against the petitioner for producing false supply orders in the name of Missing Autonomous Council. By referring to the annexure, it has been stated that the accused person has been granted bail in four other cases, considering the length of detention, etc. and has sought for parity of the order in the present case also.