Gauhati High Court
Raktim Marak And Anr vs The State Of Assam on 5 March, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010038612020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 494/2020
1:RAKTIM MARAK AND ANR.
S/O LATE JINAL SANGMA @ JINEY SANGMA, R/O VILL-SALPARA, P.S.-
BOKO, DIST-KAMRUP, ASSAM
2: SILSANG SANGMA
S/O LT. DEBANDRA MARAK
R/O VILL-SALPARA
P.S.-BOKO
DIST-KAMRUP
ASSA
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. K MALAKAR
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 05-03-2020 This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioners, namely, Raktim Marak and Silsang Sangma in connection with Boko Police Station Case No. 139/2020, registered under Section 120(B)/121/121(A)/387 IPC read with Section 25(1- A) of Arms Act read with Section 10 UA(P) Act.
Perused the case diary and the documents annexed with the petition. Heard Mr. L Sarma, learned counsel appearing for the petitioners and Mr. N Kalita, learned Additional Public Prosecutor, appearing for the State.
Page No.# 2/2 As per the material in the case diary it reveals that two numbers of pistol along with two numbers of magjine with ammunication was recovered from the possession of the accused persons. They are stated to be suspected ULFA cadre assisting Ex-GNLA and ULFA cadre. Considering the gravity of the offence and for smooth investigation of the case, the bail petition stands rejected at this stage.
In terms of the above, this bail application stands disposed of. Return the case diary.
JUDGE Comparing Assistant