SANJIB KR BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 439 Cr.PC, praying for bail of the accusedpetitioner, namely, Sanjib Kr. Barua, in connection with Satgaon PS Case No. 293/2019 under Sections 436/427/506/34 IPC.

(2.) Heard Mr. G. Choudhury, learned counsel for the accused-petitioner as well as Ms. S.H. Bora, learned Additional Public Prosecutor for the state respondent.

(3.) Perused the petition as well as the annexures furnished therewith.