JITUMONI GOGOI Vs. STATE OF ASSAM

JUDGEMENT

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

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

(3.) The present application has been filed for grant of bail of the petitioner, who is in custody for 69 days, in connection with CID P.S. Case no.12/2020 under Sections 120(B)/379/411/285 IPC read with Section 23 of the Petroleum Act, 1934 read with Section 7 of the Essential Commodities Act. The petitioner was arrested on 02.06.2020 in connection with the aforesaid case and since then he is in custody.