NABA BAYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Jain, learned counsel for the accused-petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 439, Code of Criminal Procedure, 1973 [CrPC], the accused-petitioner viz. Naba Bayan has prayed for his release on bail in connection with Jalukbari Police Station Case no. 1358/2021, registered under Ss. 326/307, Indian Penal Code [IPC].

(3.) As per the First Information Report [FIR] lodged on 23/11/2021, the husband of the informant assaulted one Deebjyoti Das who is the brother of the informant, by sharp weapon. The accused-petitioner is in custody since 23/11/2021.