ABDUL SAMAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) (1) Abdul Samad, (2) Habibar Rahman, (3) Md. Rajab Ali @ Rajob Ali, and (4) Rafijuddin @ Rafazuddin have filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Chhaygaon Police Station Case No.164/2020 under Sections 147, 148, 149, 325, 326, 307 of the Indian Penal Code.

(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. Mannaf, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.