BIGRAI MOCHAHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NK Kalita, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Sri Bigrai Mochahary @ Bigrai Muchahary, in connection with Sidli Police Station Case No. 75/2021 registered under Ss. 120(B)/406/409/420 of the IPC.

(3.) Perused the petition as well as the annexures furnished therewith including the copy of the FIR.