LAWS(GAU)-2020-4-7

BASANTA KUMAR DOLEY Vs. STATE OF ASSAM

Decided On April 07, 2020
Basanta Kumar Doley Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Dr. Basanta Kumar Doley has filed this application seeking extension of interim bail granted vide order dated 11.03.2020 for another six months.

(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. B.D. Goswami, learned counsel for the applicant and Mr. P.P. Baruah, learned Public Prosecutor, Assam for the respondent.