Gauhati High Court
Bibek Das vs The State Of Assam on 10 April, 2019
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010080312019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 1104/2019
1:BIBEK DAS
S/O SRI SATISH DAS, R/O VILL-NATHKUCHI NO. 1, P.O.-NATHKUCHI, P.S.-
TIHU, DIST-NALBARI, ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. A CHAUDHURY
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 10-04-2019 Heard Mr. B.K. Mahajan, learned counsel for the petitioner. Also heard Mr. NJ Dutta, the learned Additional Public Prosecutor, Assam for the State.
This is an application filed under Section 438 of the Cr.P.C., the petitioner, namely Sri Bibek Das has prayed for pre- arrest bail in connection with Nalbari P.S. Case No. 200/2019 registered under Sections 366/376/506 of the IPC.
Call for the case diary, fixing on 10.05.2019.
In the interim, till returnable date in the event of arrest of the petitioner above named in connection with the aforementioned case, the arresting authority shall release him on Page No.# 2/2 interim pre-arrest bail of Rs. 20,000/- with one surety of the like amount to the satisfaction of the arresting authority, subject to the conditions (i) that the petitioner shall appear before the I.O. within seven days from today; (ii) that he shall not directly or indirectly hamper investigation or tamper with the evidence of the case; (iii) that he shall not directly and indirectly threat or induce any person acquainted with the facts of the case from disclosing such facts and circumstances to the police officer or to the court.
List accordingly on 10.05.2019.
JUDGE Comparing Assistant