DULAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D Bora, learned counsel for the accused-petitioner as well as Mr. D Das, learned Additional Public Prosecutor, Assam for the State respondent.

(2.) By this application under Section 439 of the Cr.P.C., the accused petitioner, namely, Dulal Das has prayed for grant of bail, in connection with Dhemaji PS Case No. 285/2020 under Section 377 of the IPC.

(3.) Case diary is received.