FARHANA BEGAM ON BEHALF OF ACCUSED-PERSON MD. AKLASH UDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned P.P. appearing for the State respondent through videoconferencing.

(2.) In the instant case, the accused-person was arrested on 23.07.2019 in connection with Dharmanagar P.S. Case No.2019 DMN 100 dated 23.07.2019 and since then he has been in custody.

(3.) It is submitted that out of ten witnesses four witnesses have already been examined. Trial is stalled due to present COVID-19 pandemic situation.