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Gauhati High Court

Pashan Ali vs The State Of Assam And Anr on 31 August, 2023

Author: Ajit Borthakur

Bench: Ajit Borthakur

                                                                      Page No.# 1/3

GAHC010160292023




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

                                  Case No. : AB/2603/2023

            PASHAN ALI
            S/O LT. JODU SK.
            VILL- BETBARI
            P.S. SUKCHAR
            DIST. SOUTH SALMARA MANKACHAR, ASSAM, PIN-783128



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:JOLIL SK.
             S/O NURUL ISLAM
            VILL- BETBARI
            P.S. SUKCHAR
            DIST. SOUTH SALMARA MANKACHAR
            ASSA

Advocate for the Petitioner   : MR. L R MAZUMDER

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

31.08.2023 Heard Mr. A. Z. Ahmed, learned counsel for the petitioner. Also heard Mr. B. Page No.# 2/3 Sarma, learned Additional Public Prosecutor, Assam appearing for the State respondent.

By this petition under Section 438 Cr.P.C., the petitioner, namely, Pashan Ali has prayed for granting pre-arrest bail, apprehending arrest in connection with Sukchar P.S. Case No.177/2023 under Sections 448/376(3) of the IPC read with Section 4 of the POCSO Act, 2012.

The case diary, as called for, is placed before the Court.

Notice served on the respondent No.2 by dasti mode vide the Affidavit.

In the backdrop of facts and circumstances as emerged from the case diary this Court finds that statement of the petitioner will be necessary for just disposal of the instant petition.

Therefore, in order to enable the petitioner to get his statement recorded u/s 161 Cr.P.C., it is provided that in the event of arrest, the petitioner named above, shall be released on interim pre-arrest bail, in connection with the above noted case, on furnishing bail bond of Rs.40,000/- with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions:

(i) That the petitioner shall appear before the Investigating Officer within 7 days, failing which, on and from the 8 th day, this interim pre-arrest bail order shall have no force; and
(ii) That the petitioner 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.

Page No.# 3/3 List after 3(three) weeks.

Case diary be retained for re-submission updated.

JUDGE Comparing Assistant