SANOWAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sanowar Ali has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1972 in South Salmara P.S. Case No.60/2020 registered under Sections 120(B)/420/468/283/506 IPC, read with Section 4/5 of Assam Land Grabbing (P) Act.

(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. A.Z. Ahmed, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondents.