JITUMONI SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Das, learned counsel for the petitioners as well as Mr. NK Kalita, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application, filed under Section 439 of the Cr.PC. seeking bail of the petitioners, namely, 1. Jitumoni Sarmah @ Jitumoni Sarma, 2. Niranjan Sarma and 3. Kailash Sarma, in connection with Orang P.S. Case No. 113/2020, registered under Section 364(A) of the IPC.

(3.) Perused the case diary produced before this Court.