ABDUL KARIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Hearing held through remote video conference.

(2.) By this application filed under Section 439 Cr.P.C., the accused petitioner, namely, Md. Abdul Karim has prayed for grant of bail in connection with Dabaka P.S. Case No. 314/2021 under Sections 367/325/342 of the IPC.

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