Gauhati High Court
Devendra Singh vs The State Of Assam And Anr on 15 March, 2024
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GAHC010052432024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./761/2024
DEVENDRA SINGH
S/O- MR. GILLO SINGH PERMANENT ADDRESS ATALBAND MANDIR,
DHAU PAYASA, P.O BHARATPUR, DISTRICT BHARATPUR, RAJASTHAN,
PIN-321001, P.S ATALBAND M.NO.7690873864. PRESENT ADDRES
BAMUNIMOIDAM, RPSF NEW GUWAHATI, P.S. GEETANAGAR
VERSUS
THE STATE OF ASSAM AND ANR
REP BY THE PP, ASSAM
2:MAHENDRA BASFOR
S/O- LATE JUGESWAR BASFOR
ADDRESS 2 NO HAFIZ NAGAR
P.S CHANDMARI
DISTRICT- KAMRUP(M)
ASSAM
GUWAHATI-78100
Advocate for the Petitioner : MR P SONOWAL
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 15.03.2024 Heard Mr. P. Sonowal, learned counsel for the accused and Mr. B. Sarma, learned Addl. Public Prosecutor for the State respondent No. 1. This application, under Section 439 Cr.P.C. is preferred by the accused, namely, Devendra Singh, who has been languishing in jail hazot in connection with All Women P.S. Case No. 05/2024, under Section 354 of the IPC, read with Section 12 of the POCSO Act, for grant of bail. Since the case has been registered under Section 12 of the POCSO Act, let notice be issued to the respondent No. 2 by way of Registered post with A/D as well as through usual process and also through the Officer-in-charge of jurisdictional P.S., returnable on 22.03.2024. On the next date, the learned Additional Public Prosecutor shall produce the case diary along with the statement of the victim girl recorded under Section 164 Cr.P.C.
List the matter on 22.03.2024.
JUDGE Comparing Assistant