SUJA HUSSAIN MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Hearing held through virtual mode.

(2.) Heard Mr. K. Munir, learned counsel appearing for the accused petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam appearing for the State respondent.

(3.) By this petition under Section 439 Cr.P.C., the accused-petitioner, namely, Surja Hussain Muzumder has prayed for grant of bail in connection with Katigorah P.S. Case No. 562/2021(corresponding to G.R. case No. 3784/2021) under Sections 420/406/409 of the IPC.