JAYANTA KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. N. Dutta, learned Senior counsel assisted by Ms. T. Som, learned counsel for the petitioner and Mr. P.P. Baruah, learned Public Prosecutor, Assam. We have also heard Mr. G.N. Sahewalla, learned Senior counsel who has assisted the Court as the amicus curiae.

(2.) This anticipatory bail application is before us as per order of Hon ble the Chief Justice dated 21.07.2017 on the administrative side following an order passed by the learned Single Judge in the present application on 17.07.2017.

(3.) Submissions made by learned counsel at the Bar have received the due consideration of the Court.