DIPUMONI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this second bail petition under Section 439 of the CrPC, the two petitioners, namely, Smt.

(2.) Dipumoni Das and Utpal Das have sought for bail in connection with the Sualkuchi P.S. Case No. 173/2020, registered under Sections 120(B)/304(B) of the IPC.

(3.) Heard the learned counsel appearing for the parties and perused the record.