BISHNU DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. L.K. Borah, learned counsel for the applicant.

(2.) Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam for the respondent.

(3.) This is an application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail on behalf of the applicant Sri Bishnu Deka.