Gauhati High Court
Nitya Chakma vs The State Of Assam on 11 October, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010209402022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2648/2022
NITYA CHAKMA
S/O KANUNGO CHAKMA,
PERMANENT RESIDENT OF VILLAGE KAMALAPUR, P.S.- PECHARTHAL,
DIST.- NORTH TRIPURA, PIN- 799263.
VERSUS
THE STATE OF ASSAM
REP. BY ITS P.P., ASSAM.
Advocate for the Petitioner : MS. D GHOSH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 11.10.2022 Heard Ms. D. Ghosh, learned counsel for the accused-petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor for the respondent State of Assam.
By this application under Section 439, Code of Criminal Procedure, 1973 [CrPC], the accused-petitioner viz. Nitya Chamka has prayed for his release on bail in connection with Dispur Police Station Case no. 2141/2022 registered under Section 365, Indian Penal Code [IPC] read with Section 77 of Juvenile Justice Act, 2015 and Section 14 & Section 15 of the Protection of Children from Sexual Offences [POCSO] Act, 2012.
Page No. 2/2List the case on 21.10.2022 for production of the case diary of Dispur Police Station Case no. 2141/2022.
JUDGE Comparing Assistant