Gauhati High Court
Page No.# 1/8 vs The State Of Assam on 5 November, 2020
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/8
GAHC010140712020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/2371/2020
Linked Case :
DHARANI BORO AND 23 ORS.
Age: 40
Occupation :
Address:S/O. LT. KRISHNA BORO
R/O. VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
2: BASHUDEV DEURY
Age: 42
Occupation :
Address:S/O. LT. DAMMU DEURI
R/O. VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
3: BIPUL BORO
Age: 41
Occupation :
Address:S/O. LT. MADAN BORO
R/O. VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
4: MANI BORO
Age: 35
Occupation :
Address:W/O. SRI BIPUL BORO
Page No.# 2/8
R/O. VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
5: JAGIN BORO
Age: 45
Occupation :
Address:S/O. LT. DAULA BORO
R/O. VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
6: JATIN DAS
Age: 45
Occupation :
Address:S/O. LT. SUREN DAS
VILL. NALIPARA
P.O. PATHSALA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
7: NIBHA KALITA @ NIVA TALUKDAR
Age: 40
Occupation :
Address:W/O. SRI MUNIN KALITA
VILL. BELANA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
8: SANJITA BASUMATARY @ KAJITA BASUMATARY
Age: 35
Occupation :
Address:W/O. SRI MANORANJAN BASUMATARY
VILL. AND P.O. BHETUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
9: KADAMI BORO
Age: 33
Occupation :
Address:W/O. BELO BORO
VILL. AND P.O. BHETUA
Page No.# 3/8
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
10: BALEN TALUKDAR
Age: 42
Occupation :
Address:S/O. LT. NIRANJAN TALUKDAR
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
11: SABITA TALUKDAR
Age: 38
Occupation :
Address:S/O. SRI BALEN TALUKDAR
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
12: SAMUDRA LAHKAR
Age: 35
Occupation :
Address:S/O. HAREN LAHKAR
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
13: DIPAK CHOUDHURY
Age: 45
Occupation :
Address:S/O. LT. BHUBANESWAR CHOUDHURY
VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
14: MANIKA CHOUDHURY @ KANIKA CHOUDHURY
Age: 38
Occupation :
Address:W/O. SRI DIPAK CHOUDHURY
VILL. AND P.O. BHETHUA
Page No.# 4/8
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
15: AMIYA TALUKDAR
Age: 36
Occupation :
Address:W/O. HEMANTA TALUKDAR
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
16: SARAJU KAKATI
Age: 27
Occupation :
Address:W/O. NARAYAN KAKATI
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
17: ANITA BASUMATARY @ ANITA BORO
Age: 40
Occupation :
Address:VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
18: JANAKI KAKATI
Age: 32
Occupation :
Address:W/O. NILKANTA KAKATI
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
19: PHULEN KALITA
Age: 42
Occupation :
Address:S/O. LT. ANORAM KALITA
VILL. BELONA
P.O. BHETHUA
Page No.# 5/8
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
20: CHAMPAK HALOI @ CHAMPAK SALOI
Age: 42
Occupation :
Address:S/O. MANOMATI SALOI
VILL. NALIPARA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
21: RAMEN BORO
Age: 22
Occupation :
Address:S/O. ARABINDA BORO
VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
22: DWIJEN CHOUDHURY
Age: 31
Occupation :
Address:S/O. LT. KHARGESWAR CHOUDHURY
VILL. BELONA
P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
23: RITA BORO @ RITA BASUMATARY
Age: 42
Occupation :
Address:W/O. BANGSHI BORO
VILL. AND P.O. BHETHUA
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
24: SARAT BAISHYA
Age: 80
Occupation :
Address:S/O. LT. RATNESWAR BAISHYA
VILL. NEW BELONA
P.O. BHETHUA
Page No.# 6/8
P.S. PATACHARKUCHI
DIST. BARPETA
ASSAM.
VERSUS
THE STATE OF ASSAM
Age: 0
Occupation :
Address:REP. BY PP
ASSAM.
------------
Advocate for : MR D J HALOI Advocate for : PP ASSAM appearing for THE STATE OF ASSAM: Advocate appearing for respectively.
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 05-11-2020
1. This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Sri Dharani Boro, 2) Sri Bashudev Deury, 3) Sri Bipul Boro, 4) Mrs. Mani Boro, 5) Jagin Boro, 6) Jatin Das, 7) Mrs. Nibha Kalita, 8) Mrs. Sanjita Basumatary, 9) Mrs. Kadami Boro, 10) Sri Balen Talukdar, 11) Mrs. Sabita Talukdar, 12) Sri Samudra Lahkar, 13) Sri Dipak Choudhury, 14) Mrs. Manika Choudhury, 15) Mrs. Amiya Talukdar, 16) Mrs. Saraju Kakati, 17) Sri Anita Basumatary, 18) Mrs. Janaki Kakati, 19) Sri Phulen Kalita, 20) Sri Champak Haloi, 21) Sri Ramen Boro, 22) Sri Dwijen Choudhury, 23) Mrs. Rita Boro, and 24) Sri Sarat Baishya, in connection with Patacharkuchi P.S. Case No.406/2020 registered under Sections 143/147/294/448/354(B)/427/332/500/504/506 of the Indian Penal Code read with Section 3 of PDPP Act.
2. Heard Mr. D.J. Haloi, learned counsel for the petitioners. Also heard Mr. Bidyut Sarma, learned Additional Public Prosecutor, Assam appearing for the Respondent State.
Page No.# 7/8
3. Perused the petition and the annexures furnished therein. Also perused the case diary produced.
4. This petition has been filed by twenty-four petitioners. On perusal of the case diary, it appears that one of the witnesses, i.e. the informant, has named petitioners No.1, 2, 3, 5, 6, 7, 8, 9, 17 and 19 with the commission of the offences. The second witness has named all the petitioners named by the informant, except Petitioner No.6. The third witness has named petitioners No.1, 3, 8, 9 and 17 as involved in the commission of the alleged offences. It appears from the materials in the case diary that the accused persons are alleged to have assaulted the informant and had also outraged her modesty. But, there is no such materials in the case diary to suggest that petitioners No.7, 8 and 9 had outrage the modesty of the informant. The allegation against all the petitioners, as above, is that the informant was assaulted and her clothes were torn to outrage her modesty. But, as found from the case diary, there are materials against petitioner Nos.1 Sri Dharani Boro, Petitioner No.2- Sri Bashudev Deury, Petitioner No.3-Sri Bipul Boro, Petitioner No.6- Sri Jatin Boro and Petitioner No.19- Phulen Kalita. Although petitioners, namely, Petitioner No.5- Jagin Boro, Petitioner No.7- Mrs. Nibha Kalita, Petitioner No.9-Kadami Boro and Petitioner No.17 - Sri Anita Basumatary found mention in the statement of the informant and two others, for commission of the offence, particularly regarding outraging of modesty of the victim/informant, yet, the other witnesses are not found supporting such fact. Such being the materials in the case diary, this Court is of the view that petitioner Nos.1 Sri Dharani Boro, Petitioner No.2- Sri Bashudev Deury, Petitioner No.3-Sri Bipul Boro, Petitioner No.6- Sri Jatin Boro and Petitioner No.19-Phulen Kalita are not entitled to the privilege of pre-arrest bail. The other petitioners are entitled to the privilege of pre-arrest bail. Accordingly, the prayer for pre-arrest bail of the petitioner Nos.1 Sri Dharani Boro, Petitioner No.2- Sri Bashudev Deury, Petitioner No.3-Sri Bipul Boro, Petitioner No.6- Sri Jatin Boro and Petitioner No.19-Phulen Kalita is rejected.
5. Insofar the others petitioners, namely Petitioner Nos. (4) Mrs. Mani Boro, (5) Jagin Boro, (7) Mrs. Nibha Kalita, (8) Mrs. Sanjita Basumatary, (9) Mrs. Kadami Boro, (10) Sri Balen Talukdar, (11) Mrs. Sabita Talukdar, (12) Sri Samudra Lahkar, (13) Sri Dipak Choudhury, (14) Mrs. Manika Choudhury, (15) Mrs. Amiya Talukdar, (16) Mrs. Saraju Kakati, (17) Sri Anita Basumatary, (18) Mrs. Janaki Kakati, (20) Sri Champak Haloi, (21) Sri Ramen Boro, (22) Sri Dwijen Choudhury, (23) Mrs. Rita Boro, and (24) Sri Sarat Baishya, are concerned, they are entitled to the privilege of pre-arrest bail and are, accordingly, granted.
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6. Accordingly, it is provided that in the event of arrest of the petitioners named at para-5 above, in connection with the case aforementioned, they shall be released on bail on furnishing bail bond of Rs.20,000/- each, with a suitable surety each of the like amount, to the satisfaction of arresting authority.
7. The direction for pre-arrest bail is subject to the conditions that the petitioners :
(a) shall appear before the Investigating of concerned Police Station, within seven days from today and shall co-operate with the investigation;
(b) shall not hamper with the investigation, or tamper with the evidence of the case;
(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.
8. The petition stands disposed of accordingly.
9. Return the case diary.
JUDGE Comparing Assistant