MONOJ TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sri Monoj Talukdar has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1972 in Jagiroad P.S. Case No.139/2020 under Section 376AB of IPC read with Section 6 of POCSO Act and added Section 342 of IPC and read with Section 21(2) 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. P. Sharma, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondents.