KABINDRA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. U. Laskar, learned counsel for the accused. Also heard Mr. R . J. Barua, learned Addl. P. P. for the State respondent.

(2.) This application, under Sec. 439 Cr.P. C. is preferred by accused, Kabindra Roy, who has been languishing in jail hajot since 9/1/2024, in connection with Sorbhog P. S. Case No. 80/2023,(G.R.Case No. 1083/2023) under Sec. 120(B) / 420/ 468/ 471 IPC, for grant of bail.

(3.) The above noted case has been registered on the basis of an FIR lodged by one Geetashree Lachit, A.D.C cum Addl. District Magistrate, Barpeta on 18/7/2023.