Gauhati High Court
Matiur Rahman Tapadar vs The State Of Assam on 28 July, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010006772021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/154/2021
MATIUR RAHMAN TAPADAR
S/O. ROISUDDIN TAPADAR, VILL. CHARARPAR, P.S. RAMKRISHNA
NAGAR, P.O. BHAIRABNAGAR, DIST. KARIMGANJ, PIN-788156.
VERSUS
THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner : MR E AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
28.07.2021.
By filing this petition under Section 438 of the CrPC, the petitioner Matiur Rahman Tapadar has sought for pre-arrest bail in connection with the Ramkrishna Nagar P.S. Case No.138/2020 (corresponding to G.R. Case No.2143/2020), under Sections 420/406/409/34 of the IPC.
Heard learned counsel for both sides and perused the case diary produced.
Page No.# 2/2 The petitioner is an Assistant Teacher of the Shishu Bikash Vidyapith, a private school and sufficient complicity of the present petitioner is made out to indicate that he along with others manipulated various documents to procure the scholarship of minority students during the year 2019-20 and thereafter misappropriated the same, not disbursing it to the students, with connivance of others.
In view of serious complicity of the petitioner, whereby depriving the genuine students from getting pre-matric scholarship and indulged himself in the scandal of more than four crores of the scholarship money, this Court is of the opinion that it is not a fit case to grant the privilege of pre-arrest bail.
Accordingly the same is rejected.
Return back the case diary forthwith.
JUDGE Comparing Assistant