UTPAL BHUYAN 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, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Utpal Bhuyan and 2) Prabin Basumatary, in connection with Kaliabor Police Station Case No.07 of 2022 registered under Ss. 120(B), 379 of the Indian Penal Code, read with Sec. 3(a)(b) of the Prevention of Damage to Public Property Act, 1984.

(3.) Heard Mr. P.P. Medhi, learned counsel for the petitioners. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.