DASARATH RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Bora, learned counsel appearing for the applicant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, appearing for the respondent State of Assam.

(2.) The matter is placed before us to answer the following question referred to us by the learned Single Judge in this Anticipatory Bail Application.

(3.) The events leading to place this Reference before this Court are as under: