SUSHANTA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, petitioner Sushanta Baruah, who is in custody since 10/12/2021, has prayed for releasing him on regular bail in connection with Hatigaon P.S. Case No.917/2021, under Ss. 120(B)/420/406/468/419 of the IPC.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) On instruction, the learned Addl. P.P., Assam submits that the charge sheet has not been submitted in the case and in the meantime, the petitioner has completed the statutory period behind the bar.