HITESH BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Hoque, learned counsel for the accused petitioner and Mr. D. Das, learned Additional Public Prosecutor, Assam appears for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Hitesh Boro has prayed for granting bail in connection with Boko PS Case No.1299/2020 (GR No.1448(K)/2020) under Sections 457/376/506 of the IPC.

(3.) The Case diary is received.