OMAR ALI MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Omar Ali Mandal, Dhaligaon Police Station Case No. 21 of 2021, registered under Sections 379/411 of the IPC, read with Section 7 of the E.C. Act and Section 23 of the Petroleum Act, 1934.

(2.) Heard Mr. N. Uddin, learned counsel for the petitioner and Mr. N.K. Kalita, learned Additional Public Prosecutor.

(3.) The case diary produced has been perused.