Bibek Das vs The State Of Assam And Anr on 19 May, 2020

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Gauhati High Court

Bibek Das vs The State Of Assam And Anr on 19 May, 2020

Bench: Manash Ranjan Pathak

                                                                       Page No.# 1/2

GAHC010072742020




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

                                  Case No. : AB 1190/2020

            1:BIBEK DAS
            S/O- LT. REBAKANTA DAS, R/O- VILL- KUHIARBARI, P.O. ARAGANG, P.S.
            GINGIA, DIST.- BISWANATH, ASSAM, PIN- 784167

            VERSUS

            1:THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM

            2:THE SUPERINTENDENT OF POLICE
             BISWANATH
             SP OFFICE
             HIGHWAY
             BISWANATH CHARIALI
            ASSAM
             PIN- 78417

Advocate for the Petitioner   : MS. D GHOSH

Advocate for the Respondent : PP, ASSAM
                                                                                             Page No.# 2/2

                                       BEFORE
                     HON' BLE MR. JUSTICE MANASH RANJAN PATHAK

                                                    ORDER

Date : 19-05-2020 Heard Mr. S Dey, learned counsel for the petitioner and Mr. T K Mishra, learned Additional Public Prosecutor, Assam for the State.

List this matter on 09.06.2020 for production of the case diary/status report.

Till then (i.e., 09.06.2020), in the interim, in the event of arrest of the petitioner, namely, Bibek Das, in Gingia P.S. Case No. 51/2020 registered under Sections 500/505(1)(b)/109 IPC read with Section 67 of the Information Technology Act, 2000, corresponding to G.R. Case No. 267/2020, he shall be released on bail on furnishing a bail bond of Rs.30,000/- with 2 (two) local sureties of the like amount to the satisfaction of the arresting authority, subject to the conditions that he - (i) shall appear before the concerned Investigating Officer of said Gingia P.S. Case No. 51/2020 on or before 22.05.2020 for recording his statement under Sections 161 Cr.P.C. and thereafter, as and when he is required for necessary investigation of the case; (ii) shall not leave the territorial jurisdiction of said Gingia Police Station, without obtaining prior written permission from the concerned I/O or the Officer-in-Charge of the case; (iii) shall not hamper with the investigation, or tamper with the evidence of the case and (iv) he 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 them from disclosing such facts to the Court or to any police officer.

Any violation of any of the aforesaid terms and conditions by the petitioner, named above, interim bail granted to him in said Gingia P.S. Case No. 51/2020 shall stand automatically vacated.

List accordingly.

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