Nabarun Bhattacharjee vs The State Of Assam on 12 September, 2019

[Cites 6, Cited by 0]

Gauhati High Court

Nabarun Bhattacharjee vs The State Of Assam on 12 September, 2019

Bench: Hitesh Kumar Sarma

                                                                                                  Page No.# 1/2

GAHC010207052019




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

                                     Case No. : Bail Appln. 2556/2019

              1:NABARUN BHATTACHARJEE
              S/O LATE INDRA KUMAR BHATTACHARJEE, R/O BONOMALI ROAD, P.S.
              AND P.O. AND DIST-KARIMGANJ, ASSAM, PIN-

              VERSUS

              1:THE STATE OF ASSAM
              REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner        : MR. A M BORA

Advocate for the Respondent : PP, ASSAM




                                      BEFORE
                     HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                                   ORDER

Date : 12-09-2019 Heard Mr. AM Bora, learned senior counsel for the accused-petitioner as well as Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent.

This is an application, filed under Section 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Nabarun Bhattacharjee in connection with Karimganj P.S. Case No. 756/2018 registered under Sections 120(B)/420/468/471/409 of the IPC.

Perused the case diary produced before this court.

The accused-petitioner has been in custody for 17 (seventeen) days as on date. On perusal of the materials in the case diary, it is found that further custodial detention of the Page No.# 2/2 accused-petitioner, beyond 17 (seventeen) days, is not necessary. Therefore, he is granted bail. This court, while passing this order, has also taken into consideration that there is a series of cases, out of the same facts, filed by different informants, and in all such cases the petitioner is on interim pre-arrest bail.

Accordingly, the accused-petitioner named above, shall be released on bail in connection with Karimganj P.S. Case No. 756/2018 on furnishing bail bond of Rs. 20,000/- with a suitable surety of the like amount, to the satisfaction of learned Chief Judicial Magistrate, Karimganj.

The direction for bail is further subject to the conditions that the accused-petitioner:

(a) shall not leave the territorial jurisdiction of learned Chief Judicial Magistrate, Karimganj, without prior written permission from him;

(b) shall not hamper with the investigation, or tamper with the evidence of the case; and

(c) shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer The petition stands disposed of accordingly.

Return the case diary.

JUDGE Comparing Assistant

Unlock Advanced Research with PRISMAI

Gauhati High Court