PUTUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Addl. P.P., Assam, appearing for the state respondent.

(2.) Although the LCR has been received, it is noted that hearing of the case is not proceeded due to the prevailing situation under the Covid-19 pandemic. Considering all entirety of the matter, as there is no certainty as to when the hearing will taken place, the present petitioner is allowed to go on bail of Rs.20,000.00 with one surety of like amount, to the satisfaction of learned trial Court i.e. the Court of learned CJM, Nalbari, in connection with the G.R. Case No.516/2009, under Sec. 326 of the IPC.

(3.) The interlocutory application stands disposed of accordingly.