KASIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Kasim Ali has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Basistha P.S. Case No.239/2020 under Section 354 D/342/354/384 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 Ms. S. Kakoti, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.