MOON BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Shri Moon Basumatary has filed this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Jengraimukh P.S. Case No. 1/2020 u/s 326/307 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. T. Deuri, learned counsel for the applicant and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the respondent.