BABUL RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sri Babul Ray and Sri Santosh Kumar have filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Bhangagarh P.S. Case No.126/2020 under Section 120(B)/420/406/411/379 of the Indian Penal Code.

(2.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(3.) I have heard Mr. G.N. Sahewalla, learned senior counsel for the applicants and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.