LAWS(GAU)-2021-2-104

RUPAM DAS Vs. STATE OF ASSAM

Decided On February 09, 2021
Rupam Das Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned Sr. Counsel appearing for the accused petitioner. Also heard Mr. P.P. Baruah, learned Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Rupam Das has prayed for grant of bail in connection with CID P.S. Case No. 21/2020 registered u/s 120B/409 of the IPC r/w Section 66(B) of the I.T. Act, 2000 and added Sections 201/204 of the IPC, Section 25(1-B) of the Arms Act, 1959 and Sections 7(a)(b)(c)/8/12/13(1) (a)/13(2) of the P.C. Act, 1988.

(3.) The scanned copy of the case record of PRC Case No. 25/2021 along with the case diary, as called for, is placed before the Court.