BONTI MILI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. J. Payeng, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 439 of the CrPC, the petitioner, namely, Smt. Bonti Mili, is praying for grant of bail in connection with Jonai Police Station Case No.47/2020 under Sections 420/406/34 IPC.