MANJOY DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused- petitioner, namely, Sri Manjoy Deka, in connection with Rangia P.S. Case No.1123/2020, registered under Sections 120(B)/278/325/354/307 of the Indian Penal Code.

(2.) Heard Mr. K.K. Handique, learned counsel for the petitioner. Also heard Mr. N.K. Kalita, learned Additional Public Prosecutor, Assam appearing for the State Respondent.

(3.) Perused the petition and the annexures furnished thereto.