Gauhati High Court
Smti Sabitri Rai @ Sabitri Das vs The State Of Assam on 8 November, 2019
Author: Ajai Lamba
Bench: Ajai Lamba
Page No.# 1/2
GAHC010271932019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 3499/2019
1:SMTI SABITRI RAI @ SABITRI DAS
W/O SRI GANDHI RAI, R/O BYE ALNE-ARYABHATTA PATH, AMRITPUR,
PANJABARI, P.O.-BAGHORBARI, P.S.-SATGAON, DIST-KAMRUP (M), ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. K SINGHA
Advocate for the Respondent : PP, ASSAM
-BEFORE-
HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA
ORDER
Date : 08-11-2019 On the request of the learned counsel for the prosecution, list on 22nd November, 2019.
Smti. Sabitri Rai @ Sabitri Das has preferred this application for bail under Section 439 Cr.PC in Satgaon P.S. Case No.193/2019 under Sections 147/148/149/458/ 325/326/302 IPC (G.R. Case No.9988/2019).
I have gone through the contents of order passed by the Additional Sessions Judge No.3, Kamrup (Metro) in B.A. Case No.840/2019 dated 10.10.2019. Other than saying that charge-sheet has been filed and, therefore, bail under Section 439 Cr.PC is declined, the order does not assign any reason for denial of bail to the applicant.
Page No.# 2/2 The Additional Sessions Judge No.3, Kamrup (Metro) is hereby advised by virtue of this order that some reasons are required to be given for grant of bail; and also in case bail is denied.
Let a copy of this order be furnished to District & Sessions Judge, Kamrup (Metro) at Guwahati, who shall convey the same to Additional Sessions Judge No.3, Kamrup (Metro).
Since the reasons for denial of bail have not been made evident by the lower Court, I deem it necessary to ask learned Additional Public Prosecutor to get the relevant information from the investigation file.
CHIEF JUSTICE Comparing Assistant