AKHIL GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sri Akhil Gogoi has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Crime Branch Police Station Case No.01/2019 under Section 120(B)/122/123/143/147/148/149/150/152/ 153/326/333/353 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. S. Borthakur, learned counsel for the applicant and Mr. P.P. Baruah, learned Public Prosecutor, Assam for the respondent.