MS. SARASWATI CHOUDHURY 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.) Heard Mr. H. Bezbarua, learned Legal Aid Counsel for the petitioner. Also heard Mr. B. Sarma, learned Addl. P.P. for the State of Assam.

(3.) This Anticipatory Bail petition has been filed, under Section 438 Cr.P.C, by the petitioners, apprehending arrest in connection with Dispur P.S. Case No. 1086/2020 registered under Section 366 IPC.