KUSHAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Z. Mazumdar, learned counsel appearing for the accused petitioner as well as Mr. K. K. Parasar, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely, Kushal Das, has prayed for grant of bail in connection with Lakhipur P.S. Case No.634/2021 under Ss. 376/498(A)/34 of the IPC.

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