AVENISH PAUL 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-petitioners, namely, 1. Sri Avenish Paul and 2. Sri Munesh Kumar @ Sri Manish Kumar, in connection with Biswanath Chariali Police Station Case No. 468/2021, registered under Ss. 120(B)/420/468 of the IPC, read with Sec. 53(1)(a) of the Assam Excise Act, 2000.

(3.) Heard Mr. P.K. Sarma, learned counsel representing the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State respondent.