PRANAB MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 439 CrPC, petitioner, namely, Pranab Mahanta, who was arrested on 29.10.2020, has prayed for granting him regular bail, in connection with PRC Case No. 269/2020, under Sections 120 (B)/365/34 IPC, arising out of Boko PS Case No. 574/2017, under Sections 120(B)/365/34 IPC..

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

(3.) Also perused the record.