IKRAMUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Ikramul Hussain and 2. Minhaz Uddin Ahmed, in connection with Nagaon Police Station Case No. 3266 of 2021, registered under Sec. 25(1-A) of the Arms Act, 1959.

(3.) Heard Mr. Deba Kumar Das, learned counsel representing the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor, representing the State.