SURAJ SEN ALIAS CHOTU Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to COVID-19 pandemic.

(2.) Heard Mr. KL Gupta, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Suraj Sen alias Chotu, in connection with PRC Case No. 1118(H)/2021 (arising out of Hojai Police Station Case No. 888/2019) registered under Ss. 120B/302 of the IPC read with Sec. 25(1-A)/27 of the Arms Act.