BIKASH GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 439 CrPC, petitioner, namely, Bikash Gogoi, who was arrested on 06.08.2020, has prayed for granting him regular bail, in connection with Dispur PS Case No. 1675/2020, under Sections 120 (B)/384/511 IPC, read with Section 25 (1-A) of the Arms Act.

(2.) Heard the learned counsel for both the sides.

(3.) Also perused the Case Diary.