TH. MANISANA SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The applicant, namely Th. Manisana Singha filed this application for bail under Section 439 of the Code of Criminal Procedure in Hailakandi P.S. Case No.80/2020, under Sections 457/380 of IPC.

(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.) Heard Mr. K. A. Mazumder, learned counsel for the applicant and Mr. N. J. Dutta, learned additional Public Prosecutor, Assam.