DEEPAK KR. BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Shri Deepak Kr. Borah has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Jorhat P.S. Case No.3620/2019 under Section 120(B)/409/420/419/468 I.P.C.

(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. R. Sharma, learned counsel for the applicant and Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam for the respondent.