KURBAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.M. Mollah, learned counsel for the accused petitioner and Mr. D. Das, learned Addl. PP for the State/respondent.

(2.) By this application under Section 439 Cr.P.C., the accused-petitioner, namely, Kurban Ali has sought for bail in connection with Hajo Case No. 1198/2020, under Sections 120B/376/342 of the IPC read with Section 67(A) of the Information Technology Act, 2000.

(3.) The case diary is received.