X Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through video-conference.

(2.) Heard Ms. Sumitra Sarma, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Government Advocate, Assam.

(3.) The matter had been fixed today for apprising this Court by Mr. Nath, the Ld. Government Counsel of the status of the investigation conducted so far. A copy of the status report dated 24.05.2021 submitted is kept on record.