Gauhati High Court
Bibek Raj Deka vs The State Of Assam on 10 November, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010185122021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3677/2021
BIBEK RAJ DEKA
S/O SRI SUCHIL DEKA
R/O VILL AND P.O. DONGABARI
P.S. JAGIROAD, DIST. MORIGAON, ASSAM, PIN-782411
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. A GANGULY
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
10.11.2021 By way of this second bail application filed under Section 438 CrPC, petitioner, namely, Sri Bibek Raj Deka, has sought for pre-arrest bail in the event of his arrest in connection with Jagiroad PS Case No. 680/2020, under Sections 420/406 of the IPC, 1860. Heard the learned counsel for both the parties. I have also perused the record and the FIR.
Page No.# 2/2 This Court, on earlier occasion, after going through the Case Diary and finding sufficient complicity of the petitioner with the offence alleged, had rejected his bail prayer. The bail petition lacks merit, hence dismissed.
JUDGE Comparing Assistant