MANINDRA NATH SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned Sr. counsel appearing for the accused petitioner as well as Mr. M. Phukan, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely, Sri Manindra Nath Saikia, has prayed for grant of bail in connection with Fatashil Ambari P.S. Case No.817/2021 under Ss. 120(B)/406/409/420/469/34 of the IPC.

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