Page No.# 1/3 vs The State Of Assam on 22 September, 2022

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Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 22 September, 2022

Bench: Parthivjyoti Saikia

                                                         Page No.# 1/3

GAHC010174212022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : AB/2498/2022

         JALANDHAR KUMAR SINGH @ JALANDHAR KUMAR @ JALANDHAR
         SINGH AND 4 ORS
         S/O RAMBRIKSH SINGH
         R/O MURAUWATPUR
         WARD NO. 3, MAHNAR
         P.O. MURAUWATPUR
         P.S. DESRI
         DIST. VAISHALI, BIHAR,
         PIN-844506

         2: SIBANI DAS
         W/O SUBLA DAS
         R/O ASRAM BASTI

         AMSING
         JORABAT
         AMSING NC
         P.O. SATGAON
         P.S. SATGAON
         DIST. KAMRUP (M)
         ASSAM

         PIN-781027

         3: TRILOK KUMAR SINGH @ TRILOK SINGH
          S/O RAM BRIKSH SINGH
         R/O MURAUWATPUR
         WARD NO. 3
          MAHNAR
         P.O. MURAUWATPUR
         P.S. DESRI
         DIST. VAISHALI
          BIHAR
                                                                 Page No.# 2/3

            PIN-844506

            4: JITENDRA KUMAR SINGH@ JITU SINGH
             S/O RAMBRIKSH SINGH
            R/O MURAUWATPUR
            WARD NO. 3
             MAHNAR
            P.O. MURAUWATPUR
            P.S. DESRI
            DIST. VAISHALI
             BIHAR

            PIN-844506

            5: ARJUN KUMAR SINGH @ ARJUN SINGH
             S/O RAMBRIKSH SINGH
            R/O MURAUWATPUR
            WARD NO. 3
             MAHNAR
            P.O. MURAUWATPUR
            P.S. DESRI
            DIST. VAISHALI
             BIHAR

            PIN-84450

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR N N UPADHYAYA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 22.09.2022.

Heard Mr. N.N. Uadhyaya, learned counsel for the petitioners. Also Page No.# 3/3 heard Mr. K.K. Parasar, learned Addl.P.P. for the State of Assam.

The case diary received which is not updated.

Mr. Parasar submits that the petitioner No. 2, namely, Sibani Das appeared before the investigating officer and has cooperated in the investigation.

Therefore, as an interim measure, it is hereby directed that in the event of arrest in connection with Satgaon P.S. case No. 83/2022 (corresponding to G.R. case No. 4858/2022) u/s 406/420/506 IPC, the petitioner No. 2, as mentioned above, shall be released on bail of Rs.10,000/- with a suitable surety of like amount to the satisfaction of the arresting authority.

List the matter after ensuing puja vacation. Interim order passed on 01.09.2022, shall continue till then.

JUDGE Comparing Assistant

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