IN RE Vs. STATE OF ASSAM

JUDGEMENT

(1.) 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.

(2.) On 30.4.2020, the following order was passed while entertaining a letter petition received from the wife of the alleged detenue:

(3.) The above extracted order is self explanatory.