MAHMUDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The applicant, namely, Mahmudul Islam has preferred this application under Section 438 of the Code of Criminal Procedure for anticipatory bail in connection with Moirabari P.S. Case No.96/2019, under Section 380 IPC.

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

(3.) I have heard Mr. H.R.A. Choudhury, learned Senior Advocate assisted by Mr. M. Alamgeer, learned counsel for the applicant and Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam for the respondent.