Gauhati High Court
Bibek Raj Deka vs The State Of Assam on 8 March, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010021162021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/364/2021
BIBEK RAJ DEKA
S/O SUCHIL DEKA, R/O VILL-DONGABARI, P.S.-JAGIROAD, DIST-
MORIGAON, ASSAM, PIN-782411
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. D C BORAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
:: O R D E R ::
08-03-2021 This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Bibek Raj Deka in connection with Jagiroad PS Case No. 680/2020 (corresponding to GR No.4005/2020), registered under Sections 420/406 of IPC. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor also perused the case diary and the documents annexed.
The petitioner has been implicated by the complainant as well as the other witnesses that on the pretext of giving job he took Rs.6,00,000/- from the complainant (Debolina Deka) and her sister. The accused petitioner was pretending to have love affair with said Debolina, procured such money and provided fake engagement letter to her and her sister and thereby alleged to Page No.# 2/2 have cheated them. Informant, who is the Inspector of Post has now forwarded the complaint to examine the genuineness of those documents.
There being sufficient complicity of the accused petitioner with the offence alleged, this Court is of the opinion that it is not fit case to grant the privilege of pre-arrest bail. Accordingly, the same is rejected.
In terms of the above, this bail application stands disposed of. Return the case diary.
JUDGE Comparing Assistant