SIRAJ NEOG 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 Siraj Neog and 2. Sri Hemanta Sonowal, in connection with Case CIR No. 06/2021, dtd. 18/11/2021, registered under Ss. 39/40/44/51 of the Wild Life (Protection) Act, 1972.

(3.) Heard Mr. A.R. Sikdar, learned counsel representing the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State respondent.