NOOR NAHAR JIYA Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. K.N. Choudhury, learned senior counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 438 of the CrPC, the petitioner, namely, Noor Nahar Jiya has prayed for grant of anticipatory bail in connection with Chhaygaon Police Station Case No. 369/2020 under Section 409 of the IPC.