Gauhati High Court
Bibek Das vs The State Of Assam on 30 May, 2019
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 MIR ALFAZ ALI
ORDER
Date : 30-05-2019 This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, Sri Bibek Das in connection with Nalbari PS Case No. 200/2019 under Sections 366/376/506 IPC.
Heard Mr. B.K. Mahajan, learned counsel for the accused-petitioner as well as Mr. K. Konwar, learned Additional Public Prosecutor, appearing for the State of Assam.
Also perused the case diary produced today, which contains the statement of the victim recorded under Section 164 CrPC.
Page No.# 2/2 The petitioner was granted interim pre-arrest bail and he has already been interrogated by the Investigating Officer.
Having considered the materials in the case diary, more particularly the statement of the victim recorded under Section 164 CrPC, this court is of the view that custodial interrogation of the petitioner may not be necessary in the interest of investigation. Therefore, the order dated 10.04.2019 granting interim pre-arrest bail to the petitioner is hereby made absolute under the same terms and conditions.
This petition stands disposed of accordingly.
Return the case diary.
JUDGE Comparing Assistant