Gauhati High Court
Joydev Majumder @ Jaydev Mazumdar vs The State Of Assam on 11 February, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010022922025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./282/2025
JOYDEV MAJUMDER @ JAYDEV MAZUMDAR
S/O NIRANJAN MAZUMDAR
R/O BIRUBARI,
SANKARPUR,P.S.PALTAN BAZAR,
DIST. KAMRUP (M), PIN -781016, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PP, ASSAM
Advocate for the Petitioner : MR. A LAL, P GANDHIYA,B C SANGTAM,M K DEB,MR A
BRAHMA
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 11.02.2025 Heard Mr. A. Lal, learned counsel appearing for the petitioner. Also heard Mr. K. Baishya, learned Addl. Public Prosecutor for the State respondent.
Mr. Lal submits that the case diary has not been received.
The petitioner herein is a 19 year's old boy and the allegation against him Page No.# 2/2 is that he snapped away the mobile phone of the informant.
It may be mentioned that the police took him out for recovery of the stolen mobile phone and at that time he allegedly attempted to escape.
Mr. Lal has further pointed out that the petitioner is a candidate of the ensuing higher secondary examination. The admit card of the examination is filed along with the record.
Today, after considering the submissions made by both the parties, this Court is of the opinion that the petitioner, being a tender aged boy, requires to be given one opportunity to appear in his examination.
Therefore, as an interim measure, the petitioner deserves to be given the interim protection.
Accordingly, it is provided that the petitioner, namely, Jaydev Mazumdar @ Joydev Mozumder, shall be released on bail in connection with Paltan Bazar P.S. Case No. 18/2025 under Section 309(6) of BNS (corresponding to G.R. Case No. 304/2025) on furnishing bail bond of Rs. 25,000/- with one surety of like amount to the satisfaction of the learned CJM, Kamrup at Guwahati.
List this matter on 17.03.2025 for perusal of the case diary.
JUDGE Comparing Assistant