PINKU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.A. Hussain, learned counsel for the accused-petitioner and Mr. D. Das, learned Additional Public Prosecutor for the State of Assam.

(2.) By this 2nd petition under Section 439 Cr.P.C., the petitioner, namely, Pinku Das, has prayed to release him on bail in connection with Basistha PS Case No. 1017/2020 under Sections 406/420 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.