SUBHRA JYOTI BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, petitioner Subhra Jyoti Bharali, who is in custody since 17/10/2021 has prayed for releasing him on regular bail in connection with Panbazar P.S. Case No.551/2021, under Ss. 120(B)/387/506 of the IPC.

(2.) Heard Mr. D. Das, learned senior counsel appearing for the petitioner. Also heard Mr. B. Sarma, learned Addl. P.P., Assam representing the State.

(3.) Perused the record.