UMESH CH. BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SM Abdullah P, learned counsel for the petitioner and Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) By this application, under Section 439 of the Cr.PC, the petitioner, namely, Sri Umesh Ch. Biswas, has prayed for granting bail in connection with Bongaigaon PS Case No. 368/2019 under Section 396 of the IPC Case diary called for has been received and perused.

(3.) The petitioner was booked in connection of offence of dacoity in a public bus.