KALPA THAKURIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. S.C. Nath, learned counsel for the petitioner. Also heard Mr. N. J. Dutta, learned Additional Public Prosecutor for the State.

(3.) List the matter again on 06.08.2020 for production of the case diary. It has been submitted at the Bar that the co-accused had been granted interim relief by this Court vide order dated 23.06.2020 in AB No. 1538/2020 and similar interim protection is sought for.