TAYBUR RAHMAN MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Taybur Rahman Mazumder has filed this application for bail under Section 439 of the Code of Criminal Procedure in Borkhola PS Case No.22/2020 (G.R. Case No.427/2020) registered under Sections 366/34 IPC.

(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. LR Mazumder, learned counsel for the applicant and Mr. NJ Dutta, learned counsel for the prosecution.