PRASENJIT SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Das, learned counsel for the accused petitioner and Mr. N.J. Dutta, learned Addl. PP for the State/respondent.

(2.) By this application under Section 439 Cr.P.C., the accused-petitioner, namely, Prasenjit Sarkar has sought for bail in connection with Kokrajhar P.S. Case No. 772/2020 , under Sections 498(A)/325/314/315/294 of the IPC read with Section 4 of the Dowry Prohibition Act.

(3.) The case diary is received.