Gauhati High Court
Samiran Mondal vs The State Of Assam And Anr on 22 October, 2024
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010192022024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2846/2024
SAMIRAN MONDAL
S/O-KHAGEN MONDAL , R/O-TAKAPURA , P.S.- NANDIGRAM , DIST-EAST
MEDINIPUR , WEST BENGAL , PIN-721432
VERSUS
THE STATE OF ASSAM AND ANR
REP BY THE PP ASSAM
2:SANTU BAIDYA
S/O-LT SUSIL BAIDYA
R/O- AMERICAN COLONY
PANDU
GUWAHATI WEST
PS-JALUKBARI
DIST-KAMRUP
PIN- 78101
Advocate for the Petitioner : MR. L GOGOI,
Advocate for the Respondent : PP, ASSAM,
Page No.# 2/2 BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK 22/10/2024 Heard Mr. L Gogoi, learned counsel for the petitioner and Ms. S Bora Hazarika, learned Additional Public Prosecutor, Assam for the State respondent.
This application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the petitioner, namely, Sri Samiran Mondal, son of Sri Khagen Mondal, seeking bail in connection with Jalukbari P.S. Case No. 240/2024 registered under Section 363 and 366 of the IPC, read with Section 6 of POCSO Act, 2012, wherein he was arrested on 24.08.2024 and is in custody since then.
During the deliberation of the matter, Ms. S Bora Hazarika, learned Additional Public Prosecutor, Assam, on instructions submitted that police after investigation of said Jalukbari P.S. Case No. 240/2024 has already submitted the charge-sheet on 28.09.2024 vide Charge-Sheet No. 313/2024.
In view of the above, the petitioner may approach the appropriate forum for his regular bail in said Jalukbari P.S. Case No. 240/2024.
With the above observation and direction, this bail application stands disposed of.
JUDGE Comparing Assistant