BORSHAHSRI BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Dihingia, learned counsel for the accused petitioner as well as Mr. M. Phukan, learned Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely Borshahsri Buragohain @Nang Borshasri Buragohain has prayed for grant of bail in connection with Uriamghat P.S. Case No. 20/2022 u/s 10(a)(iv)/13(1)(b) of the Unlawful Activities (Prevention) Act, 1967.

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