BHUTTU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.P. Hazarika, learned counsel 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 Bhuttu @Jahir Ali has prayed for grant of bail in connection with Ginjia P.S. Case No. 143/2021 u/s 420/489(A)/489(B)/489(D) of the IPC (corresponding to G.R. Case No. 866/2021).

(3.) The case diary is placed before the Court.