DINESH SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Uddin, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. P.P., Assam.

(2.) By this application under Sec. 439 Cr.P.C., the accused petitioner, namely, Dinesh Singha has prayed for bail in connection with Dispur P.S. Case No. 3095/2021 under Sec. 380 IPC.

(3.) The petitioner was caught red-handed while he was stealing some steel shuttering seat prop, steel shuttering member etc. The petitioner was arrested on the basis of CC TV footage. It may be stated that the petitioner was security guard in a company, from where he had stolen the aforesaid articles.