IDRISH ALI 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-petitioner, namely, Idrish Ali, in connection with Abhayapuri Police Station Case No. 1030 of 2021, registered under Sec. 489(C) of the IPC, read with Sec. 25(1-A) of the Arms Act.

(3.) Heard Mr. N. Uddin, learned counsel representing the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor, representing the State.