DEEP DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. S.R. Rabha and Mr. R. Baishya, learned counsel for the applicant.

(2.) Mr. N.K. Kalita, learned Additional Public Prosecutor, Assam for the respondent.

(3.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail on behalf of applicant- Shri Deep Das.