NETRA KAMAL GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Additional Public Prosecutor, Assam BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA 09.06.2020 The Court proceedings have been conducted through Video-Conference.

(2.) Sri Netra Kamal Goswami has filed this application under Section 438 of the Code of Criminal Procedure for pre-arrest bail in Satgaon PS Case No.180/2019 registered under Sections 420/376/493 IPC.

(3.) I have heard Md. H Ali, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.