DILIP DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sri Dilip Dutta has filed this application for bail under Section 439 of the Code of Criminal Procedure in Tingkhong PS Case No.42/2020 registered under Section 354-A of the IPC read with Section 10 of the POCSO Act, 2012.

(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 Lal, learned counsel for the applicant and Mr. NJ Dutta, learned counsel for the prosecution.