Gauhati High Court
Biju Saikia @ Biraj Saikia vs The State Of Assam on 25 August, 2023
Page No.# 1/2
GAHC010185522023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2969/2023
BIJU SAIKIA @ BIRAJ SAIKIA
S/O LATE JOGEN SAIKIA
R/O AMGURIKHAT KAKATI KURI
P.S. TITABOR,
DIST. JORHAT, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MS. P BORAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MR. JUSTICE ROBIN PHUKAN
ORDER
25.08.2023 Heard Ms. P. Borah, learned counsel for the accused and Ms. S.H. Bora, learned Additional Public Prosecutor, Assam, appearing for the State respondent.
This application under Section 439 Cr.P.C. of the Code of Criminal Procedure, 1973, Page No.# 2/2 is preferred by the accused, namely, Biju Saikia @ Biraj Saikia, who has been languishing in jail hazot since 04.01.2023 in connection with the Titabor P.S. Case No.02/2023 under Section 325/307/34 IPC, for granting bail.
Having heard the submission of learned Advocates of both the parties, it is provided that the case diary be called for from the Court of learned Additional Sessions Judge, Jorhat fixing the matter on 15.09.2023.
Sd/- Robin Phukan JUDGE Comparing Assistant