SOUMITRA CHOWDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Soumitra Chowdhury has filed this application for bail under Section 439 of the Code of Criminal Procedure in BI(EO) PS Case No.13/2018 registered under Sections 120(B)/420/406/468/471 of IPC added Section 409 of 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. BK Mahajan, learned counsel for the applicant and Mr. NJ Dutta, learned counsel for the prosecution.