WATKES NONGBRI Vs. STATE OF ASSAM

JUDGEMENT

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

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

(3.) By this application filed under Section 439 of the CrPC, the petitioners, namely, Watkes Nongbri and Mohesh Nath are praying for grant of bail in connection with Basistha Police Station Case No. 771/2020 under Sections 120(B)/468/471/420 of the Indian Penal Code read with Section 41 of the Assam Forest Regulation.