AMRIT KR. SENGUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Sarmah, learned counsel for the petitioner and Mr. B.Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) By this application filed under Section 439 Cr.P.C., the petitioner, namely, Amrit Kr. Sengupta, Son of Ashok Kr. Sengupta, KGRS Path, Chandan Nagar P. S. Chandan Nagar, Dist. Hoogly, West Benagal, is seeking bail in Sivasagar Police Station Case No. 715/2020 registered under Sections 419/468/471/307 IPC, corresponding to GR Case No. 1052/2020, wherein he was arrested on 24.06.2020 and since then he is in custody.

(3.) The petitioner is from the State of West Bengal.