SHAHEN SHAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel for the applicant and also learned counsel for the prosecution.

(2.) Shahen Shah, aged 62 years, has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Tengakhat Police Station Case No.137/2019 under Section 294/326/307/342/34 of the Indian Penal Code.

(3.) I have gone through the contents of the FIR at issue. The allegation in the FIR is that when Akhtar Nadim Shah went to visit M/s Amulguri Tea & Seed Estate, he was attacked including by the applicant Shahen Shah.