DULAL BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused- petitioner, namely, Sri Dulal Bora, in connection with Kamargaon P.S. Case No.167/2020, registered under Sections 384/406/325/394/307 of the Indian Penal Code, read with Section 25(i)(a) Arms Act.

(2.) Heard Mr. S.N. Tamuli, learned counsel for the petitioner. Also heard Mr. N.K. Kalita, learned Additional Public Prosecutor, Assam for the Respondent State.

(3.) Case diary produced has been perused.