LAWS(GAU)-2022-2-56

PRANDEEP DAS Vs. STATE OF ASSAM

Decided On February 08, 2022
Prandeep Das Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

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

(2.) Mrs. I. H. Saikia, learned counsel represents the petitioner.

(3.) Mr. R. J. Baruah, learned Additional Public Prosecutor, represents the State.