NARAD URANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Deka, learned counsel for the accused petitioner and Mr. H. Sharma, learned Addl. Public Prosecutor, Assam appearing on behalf of the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the accused petitioner, namely, Narad Urang @ Orang has prayed for bail in connection with CID PS Case No. 12/2020 under Sections 120B/379/411/285 of the IPC read with Section 23 of the Petroleum Act read with Section 7 of the EC Act.

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