NABIN D. SANGMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. G. Deka, learned counsel for the applicant/petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By this application filed under Section 438 Cr.P.C., the petitioner has prayed for grant of anticipatory bail in connection with Baihata Chariali P.S. Case No.239/2020 registered under Section 420/498(A)/307 of the Indian Penal Code, read with Section 4 of Dowry Prohibition Act, corresponding to G.R. Case No.1381/2020.

(3.) List on 18.09.2020 for production of case diary.