UPENDRA NATH OJHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Haldar, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State/respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Sri Upendra Nath Ojha, has prayed for grant of bail in connection with Jamunamukh P.S. Case No. 14/2021 u/s 376 of the IPC.

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