Gauhati High Court
Someswar Bora vs The State Of Assam on 29 March, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010036782019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 500/2019
1:SOMESWAR BORA
S/O LATE GOLAK CHANDRA BORA, R/O GHURIGAON, PS NAGAON
SADAR, DIST. NAGAON, ASSAM, PIN 782001
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM
Advocate for the Petitioner : MR A SHARMA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 29-03-2019 This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Someswar Bora, in connection with Nagaon PS Case No. 3974/2018 registered under Sections 120(B)/182/420/468 IPC.
Heard Mr. A. Sharma, learned counsel for the accused-petitioners as well as Mr. T.K. Misra, learned Additional Public Prosecutor, appearing for the State of Assam.
I have perused the petition including the annexures furnished therewith as well as the copy of the FIR.
Page No.# 2/2 The case diary produced, has been perused.
On perusal of the materials in the case diary, it does not appear that custodial interrogation of the accused-petitioner is necessary for the purpose of investigation of the case. On the other hand, the accused-petitioner, while availing interim pre-arrest bail, appeared before the Investigating Police Officer and has also got his statement recorded. He is not alleged to have misused the liberty granted to him. That being so the accused- petitioner is granted the privilege of pre-arrest bail.
Accordingly, the interim pre-arrest bail granted to the accused-petitioner, on 22.02.2019, is made absolute on the same terms and conditions.
This petition stands disposed of accordingly.
Return the case diary.
JUDGE Comparing Assistant