RANJIT HAZARIKA AND ANR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. S.C. Gogoi and Mr. H. Kakati, learned counsel for the applicants.

(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 applicants- Sri Ranjit Hazarika and Sri Rajat Sarkar.