Gauhati High Court
Sanjit Mandal And 4 Ors vs The State Of Assam on 7 January, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/3
GAHC010000442019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 20/2019
1:SANJIT MANDAL AND 4 ORS.
S/O JAGADISH MANDAL, R/O NO.1 BISHNUPUR, DISTRICT CHIRANG, PO
BHOTAGAON, PS PANBARI, DIST. CHIRANG, ASSAM, PIN-783390
2: SHANKAR MANDAL
S/O MOHAN MANDAL
R/O NO.1 BISHNUPUR
DISTRICT CHIRANG
PO BHOTAGAON
PS PANBARI
DIST. CHIRANG
ASSAM
PIN-783390
3: BASUDEV MANDAL
S/O MOHAN MANDAL
R/O NO.1 BISHNUPUR
DISTRICT CHIRANG
PO BHOTAGAON
PS PANBARI
DIST. CHIRANG
ASSAM
PIN-783390
4: SUDEB MANDAL
S/O RAI CHARAN MANDAL
R/O NO.1 BISHNUPUR
DISTRICT CHIRANG
PO BHOTAGAON
PS PANBARI
DIST. CHIRANG
ASSAM
Page No.# 2/3
PIN-783390
5: MONO MANDAL
S/O SURESH MANDAL
R/O NO.1 BISHNUPUR
DISTRICT CHIRANG
PO BHOTAGAON
PS PANBARI
DIST. CHIRANG
ASSAM
PIN-78339
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM
Advocate for the Petitioner : MR S SARMA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 07-01-2019 This is an application, filed under Section 439 Cr.PC, praying for bail of the accused-petitioners, namely, 1) Sri Sanjit Mandal, 2) Sri Shankar Mandal, 3) Sri Basudev Mandal, 4) Sri Sudeb Mandal, and 5) Sri Mono Mandal, in connection with Panbari PS Case No. 114/2018 under Sections 148/342/325/326/307 IPC.
Heard Mr. S. Sarma, learned counsel for the accused-petitioners as well as Mr. B. Sarma, learned Additional Public Prosecutor for the state respondent.
Perused the petition as well as the annexures furnished therewith including the FIR and the counter FIR, made available with the petition.
The accused-petitioners were arrested on 22.12.2018, and as such, they are in custody for a period of 17 days as on date. Considering the facts revealed from both the FIRs as well as the period of detention of the accused-petitioners, their further custodial detention is not considered necessary, and accordingly, their prayer is allowed.
The accused-petitioners are granted bail on their furnishing a bail bond of Rs. 15,000/- each with one suitable surety each of like amount to the satisfaction of the learned Sub-Divisional Judicial Magistrate (M), Bijni, Chirang, on the following Page No.# 3/3 conditions :
(1) The accused-petitioners shall not leave the territorial jurisdiction of the Sub-Divisional Judicial Magistrate (M), Bijni, Chirang, without prior written permission from the said learned court, (2) The accused-petitioners shall not hamper with the investigation, or tamper with the evidence of the case, and (3) The accused-petitioners 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 them from disclosing such facts to the Court or to any police officer.
The bail petition stands disposed of accordingly.
JUDGE Comparing Assistant