DHIRAJ AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Uddin , learned counsel for the accused petitioners and Mr. NJ Dutta, learned Addl.Public Prosecutor appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the accused petitioners, namely, 1.Dhiraj Ahmed and 2. Jayanta Saikia have prayed for bail in connection with STF PS Case No.01/2021( GR No.991/2021 Under Sections 120B/489B/489C of the IPC.

(3.) Case diary, as called for, is received.