SHASHI MOHAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) 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.

(2.) Heard Mr. U. K. Das, learned counsel for the petitioners. Also heard Mr. R. J. Baruah, learned Addl. P.P. for the State of Assam.

(3.) This is an application, filed under Section 438 Cr.P.C., praying for pre-arrest bail of the petitioners, namely, (1) Sri Shashi Mohan Das, (2) Sri Pradip Brahma in connection with Simla P.S. Case No. 74/2019 under Sections 420/403/406/34 IPC.