ZAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The applicant, namely, Dr. Zakir Hussain has preferred this application under Section 438 of the Code of Criminal Procedure for anticipatory bail in connection with CID P.S. Case No.14/2019, under Sections 120(B)/420/406/468/471 IPC.

(2.) The Court proceedings have been conducted through Video-Conferencing in view of the present scenario so as to maintain social distancing.

(3.) Learned counsel for the applicant has not appeared. Neither the counsel has appeared through Video Conferencing in the Court complex, nor has request been received for joining the proceeding via internet.