ISHRAHIL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Das, learned counsel for the accused petitioner as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely Ishrahil Ali has prayed for grant of bail in connection with Nagaon Sadar P.S. Case No. 2287/2021 under Ss. 120B/420/409/468/471 of the IPC.

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