Gauhati High Court
Tapan Sikdar vs The State Of Assam on 18 September, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010086972024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1120/2024
TAPAN SIKDAR
S/O PULIN SIKDAR,
RESIDENT OF JARANGDISHA NO. 2, LUMDING, PO AND PS LUMDING,
DIST HOJAI ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY PP ASSAM
Advocate for the Petitioner : MR. N HASAN, MR. I K BURAGOHAIN,MR. A HASAN
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 18.09.2024 Heard Mr. N. Hassan, learned counsel for the petitioner as well as Mr. P. Borthakur, learned Addl. P.P., Assam for the State respondent.
This is an application under section 438 Cr.P.C. filed by the petitioner, namely Sri Tapan Sikdar praying for pre-arrest bail, apprehending arrest in connection with Lumding P.S. Case No. 23/2024 under Sections 120B/ 379/ 407/ 411/ 413 IPC read with Section 7 of the E.C. Act, read with Section 23(b) Page No.# 2/2 of the Petroleum Act.
The case diary is received and perused.
The learned counsel for the petitioner has submitted that the petitioner is on interim bail vide order dated 14.06.2024 and the petitioner has appeared before the I.O. and co-operated with the investigation.
On the other hand, leaned Addl. PP has submitted that the petitioner has appeared before the I.O. and his statement was recorded. As the petitioner has cooperated with the investigation and as such has no objection in granting the pre-arrest bail to the petitioner subject to the condition that he may co-co- operate with the further investigation of the case.
Having heard the learned counsel for both sides and on perusal of the case diary, this court is of the view that custodial interrogation of the petitioner may not be required in this case. In view of the above, the interim order dated 14.06.2024 is hereby made absolute under the said terms and condition contained in the interim order itself.
The bail application is disposed of.
Return the case diary.
JUDGE Comparing Assistant