(1.) The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.
(2.) Heard Mr. SM Mollah, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent.
(3.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the petitioner, namely, Mir Alam Shahid, in connection with Khetri Police Station Case No. 10/2020 registered under Sec. 67 of the Information Technology Act, 2000.