BIPUL KALITA Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. H. Baruah, learned counsel for the petitioner. Also heard Mr. N.J.Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 438 of the Cr.PC, the petitioner, namely, Bipul Kalita, has prayed for grant of anticipatory bail in connection with Dispur Police Station Case No.1654/2020 under Sections 507/509/294/354(D) IPC read with Section 67(A) of the IT Act.