SARBESWAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the petitioners and Mr. B.B. Gogoi, learned APP appearing for the State.

(2.) Perused the case diary produced by the learned APP.

(3.) The case diary discloses that the first informant received simple injury (blunt injury). Therefore, having regard to the nature of injury suffered by the informant, the Court is of the considered opinion that the interim bail granted to the petitioners, namely, Sarbeswar Das and Pradip Kumar Das in connection with Bongaigaon P.S. Case No.766/2020 corresponding to G.R. No.1154/2020 by order dated 29.01.2021 is made absolute on the same terms.