KARAN MALAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Sarmah, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned APP, Assam, appearing for the State.

(2.) The petitioner was arrested on 12/07/2020 in connection with Changsari P.S. Case No. 325/2020 registered under Section 302/407 of the IPC.

(3.) By filing this petition, the petitioner is seeking his release on bail. Perused the case diary produced by the learned APP. It appears that the main accused persons numbering 4(four) in total have already been arrested by the Police.