BAIJU KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Sri Baiju Kumar and Sri Chandan Phukan have filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Borholla P.S. Case No.16/2020 registered under Section 384/34 I.P.C. read with Section 25(1a)/25(1aa) Arms Act.

(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 Hazarika, learned counsel for the applicants and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.