Gauhati High Court
Dilip Das vs The State Of Assam on 13 June, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010118312024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1712/2024
DILIP DAS
S/O LATE SURJA KANTA DAS
R/O VILL- DAKHIN PAKORKONA
P.S. HAJO
DIST. KAMRUP
VERSUS
THE STATE OF ASSAM
REP BY THE PP, ASSAM
Advocate for the Petitioner : MS. T SOM
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 13.06. 2024 Heard Ms. T. Som, learned counsel for the petitioner and Mr. D.P. Goswami, learned Addl. Public Prosecutor for the State respondent.
This is an application under Section 439 Cr.P.C., seeking bail in connection with Hajo P.S. Case No. 185/2024 under Sections 120B/ 285/ 379/ 411/ 427 IPC read with Sections 15/ 16 of the Petroleum & Mineral Act, read with Sections 3 /4 of the Explosive Substance Act, read with Sections 3 /4 of the Page No.# 2/2 PDPP Act and read with Section 7 of the Essential Commodities Act.
Call for the case diary.
List the matter on 20.06.2024.
JUDGE Comparing Assistant