Gauhati High Court
Abinash Kishore vs The State Of Assam on 1 April, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010053602019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 736/2019
1:ABINASH KISHORE
S/O- LT SAGAR BORA, R/O- MOHMAIKI GAON, P.O. BOKAKHAT, P.S.
BOKAKHAT, DIST- GOLAGHAT, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY P.P., ASSAM
Advocate for the Petitioner : MR. P J SAIKIA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 01-04-2019 This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Abhinash Kishore, in connection with Bhuragaon PS Case No. 26/2019 registered under Sections 120(B)/420/395/506/384/364(A)/427/34 of the IPC.
Heard Mr. PJ Saikia, learned counsel for the accused-petitioner as well as Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State of Assam.
Perused the petition as well as the annexures furnished therewith.
Page No.# 2/2 Learned counsel for the petitioner has submitted that charge-sheet in this case has already been laid by the Investigating Police Officer although there is no information with this court as regard laying of the charge-sheet. Therefore, on the basis of the submission made by the learned counsel for the petitioner, this court is of the view that if charge-sheet has already been laid, the accused-petitioner will approach the learned court below with an appropriate application for bail, which the learned court below shall consider on its own merit taking into account all relevant factors.
With the above observations and directions, this petition stands disposed of.
JUDGE Comparing Assistant