LAWS(GAU)-2022-1-122

KANDARPA BORAH Vs. STATE OF ASSAM

Decided On January 27, 2022
Kandarpa Borah Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

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

(2.) The anticipatory bail application stands disposed of accordingly.