BHASKAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. Saloi, learned counsel for the applicants, 1. Sri Bhaskar Das and 2. Sri Bulu Rajbhar, who have filed this bail application under Sec. 439 of the Cr.PC praying for bail in connection with Baihata Chariali PS Case No. 616/2021 under Ss. 302/201/34 of the IPC.

(2.) Also heard Shri K.K. Parasar, learned Addl. Public Prosecutor, Assam.

(3.) The learned counsel for the applicants has submitted that without even going into the merits of the case, the fact that the applicants are in detention for the last about 88 days would be relevant factor for consideration of their bail as the default period is 90 days. On the other hand, Shri Parasar, learned Addl. PP submits that the investigation is still on and the post-mortem report is yet to be received.