MUKUT RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The applicant, namely, Mukut Rabha, APS serving in Assam Police, as accused in Tinsukia P.S. Case No.1608/2019, under Sections 454/379/ 331/468/471/ 166/167/193/209/211/218/220/221/34 of IPC has filed this application for anticipatory bail under Section 438 of the Code of Criminal Procedure.

(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. R. Islam, learned counsel for the applicant and Mr. N. J. Dutta, learned Additional Public Prosecutor, Assam for the respondent.