Gauhati High Court
The State Of Assam vs Md. Dildar Hussain @ Diljar Hussain @ ... on 24 September, 2021
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010147232021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./504/2021
THE STATE OF ASSAM
REP. BY ITS INVESTIGATING OFFICER NAMELY ADITH ORO,
SON OF TRIBENDRA BORO,
RESIDENT OF VILL- BHOGIRAM GAON, P.S. AND P.O. DABOKA
DIST. NAGAON, ASSAM, PIN-782440, ASSAM
VERSUS
MD. DILDAR HUSSAIN @ DILJAR HUSSAIN @ PAGLA DOCTOR
SON OF LATE USHON ALI
R/O VILL- LAHORIGHAT
(BARBORI), P.S. LAHORIGHAT,
DIST. MORIGAON, ASSAM, PIN-782127
Advocate for the Petitioner : PP, ASSAM
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 24/09/2021 Heard Mr. M. Phukan, learned APP, Assam, appearing for the State. This is a petition filed by the State of Assam assailing the order dated 31/08/2021 passed by Page No.# 2/2 the learned Special Judge, POCSO, Morigaon, granting bail to the respondent.
Mr. Phukan submits that taking advantage of the bail order passed by the learned Special Judge, the petitioner is roaming around freely and the respondent being an influential person, there is possibility of tempering of evidence connected with this case. Therefore, the present is a fit case calling for cancellation of the bail granted to the respondent.
I have perused the statements made in the petition and also considered the submissions advanced by the learned PP, Assam.
Issue notice returnable on 07/10/2021.
Petitioner to take steps for service of notice upon the respondent by registered post with A/D within three days from today.
In addition, notice be served upon the respondent through the Officer-in-Charge, Lahorighat Police Station.
Steps be taken accordingly.
List this case again on 07/10/2021.
JUDGE sukhamay Comparing Assistant