Ratan Debnath vs The State Of Assam on 3 November, 2021

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Gauhati High Court

Ratan Debnath vs The State Of Assam on 3 November, 2021

Bench: Soumitra Saikia

                                                                        Page No.# 1/3

GAHC010181882021




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

                                    Case No. : AB/3604/2021

            RATAN DEBNATH
            SON OF SRI RAMESH CHANDRA DEBNATH
            R/O CHANDRA CHOUDHURY PATH, SUB BYE LANE-RUDRA PATH, HOUSE
            NO. 41, P.O. BELTOLA,
            P.S. BASISTHA,
            GUWAHATI-29,
            DIST. KAMRUP (M), ASSAM
            PIN-9476520440



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner    : L K BORAH

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

Date : 03.11.2021 Heard Mr. L. K. Bora, learned Counsel appears for the petitioner. Also heard Mr. P. Borthakur, learned Additional Page No.# 2/3 Public Prosecutor appearing for the State of Assam.

2. This Anticipatory bail petition has been filed by the petitioner namely, Sri Ratan Debnath apprehending his arrest in connection with Crime Branch Police Station case No. 11/2021 under Sections 120(B)/420/409/467/468/ 471 of IPC.

3. The learned counsel for the petitioner submits that the FIR does not disclose any offence rather there is an omnibus allegation made against several persons, list of which is available at page 15 of the bail petition and the present petitioner's name is appeared at the serial no.72 of page 17.of the bail petition.

4. The learned counsel for the petitioner submits that the petitioner is no way connected with the offences alleged. He is an employee of construction company, Transcon Private Ltd., Zoo Road Tiniali, Guwahati.

5. Upon hearing the learned counsels for parties, let Case Diary be called for in connection with the aforesaid case. In the meantime if the petitioner is arrested in connection with the aforesaid case, he shall be released on interim bail upon executing bail bond of Rs.20,000/- (Rupees twenty thousand) only with two local sureties of like amount to the satisfaction of the Investigating Authority. The interim bail granted shall, however, subject to the following conditions:-

i) That the petitioner shall appear before the Investigating Officer within 10 (ten) days from Page No.# 3/3 today, and such other dates as may be directed by the Investigating Officer ;

ii) The petitioner shall not leave the territorial jurisdiction of the police station, without prior written permission from Officer-in-Charge, Crime Branch Police Station. He should not change their residence or place of business without written intimation to the Investigating Officer;

iii) That the petitioner shall not hamper or tamper with the investigation in any manner; and

iv) That the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person/witness acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to any police officer in connection to this Police Station Case.

If any of the conditions are found to be violated by the petitioner then the Investigating Officer shall be at liberty to seek cancellation of the interim bail granted to the petitioner.

6. List this matter again on 13.12.2021 for Case Diary.

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