DANSWRANG RAMCHIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned counsel for the prosecution.

(2.) Shri Danswrang Ramchiary and Shri Jayanta Ghatowal have preferred this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Mangaldai P.S. Case No.836/2019 under Sections 457/380 of Indian Panel Code.

(3.) Contention of learned counsel for the applicants is that the applicants have been in custody for 35 days. There is allegation of breaking into the office of Instakart Services Private Limited and committing robbery. Evidently, the accused have not been named in the FIR.