MAJBUL ALI Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. S Munir, learned counsel for the accused-petitioners as well as Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) Perused the petition as well as the annexures furnished therewith, including the copy of the FIR.