AYUB ALI MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.J. Haloi, learned counsel for the accused petitioner. Also Heard Ms. A. Begum, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Ayub Ali Mazumdar has prayed for grant of bail in connection with Abhayapuri P.S. Case No. 63/2021 registered u/s 341/366/511/34 of the IPC.

(3.) The case diary, as called for, is placed before the Court.