SONA MIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri IA Hazarika, learned counsel for the applicant, namely, Sona Miya, who has filed this bail application under Section 439 of the Cr.PC praying for bail in connection with Goalpara River PS Case No. 11/2021 under Sections 341/326/307/34 of the IPC.

(2.) Pursuant to the orders passed by this Court, Shri P Borthakur, learned Addl. Public Prosecutor, Assam has produced the Case Diary.

(3.) It is submitted by Shri Borthakur, learned Addl. Public Prosecutor that there are incriminating materials against the applicant to prima facie demonstrate that he was involved in the assault. Further, the Case Diary also contains the photographs to show that the nature of assault was serious in nature.