SANKAR RAJBONSI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, 1. Sri Sankar Rajbonsi and 2. Sri Mintu Rajbonsi, in connection with Hatigaon Police Station Case No. 12/2022, registered under Sec. 20(b) of the NDSP Act.

(2.) Heard Mr. R. Chetri, learned representing the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State.

(3.) The case diary produced has been perused.