Gauhati High Court
Tak Bdr Thapa @ Tak Bahadur Thapa @ ... vs The State Of Assam on 18 December, 2024
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010268942024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3328/2024
TAK BDR THAPA @ TAK BAHADUR THAPA @ PARSURAM THAPA
S/O BUDHIMAN THAPA
R/O MULANG SINGRIGAON,
MARGHERITA
P.O. LEDO, P.S. MARGHERITA
DIST TINSUKIA, ASSAM
PIN- 786128
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. P J SAIKIA, B BURAGOHAIN
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
18.12.2024 Heard Mr. P J Saikia, learned counsel for the petitioner and Mr. R R Kaushik, learned Additional Public Prosecutor, Assam.
Page No.# 2/2 The Case Diary be called for.
I have heard the learned counsel for both sides on the matter of interim protection to the petitioner.
This court is of the opinion that, at this stage, under the given circumstances, the petitioner does not deserve to be detained in custody.
Therefore, as an interim measure, it is hereby directed that in the event of arrest of the petitioner, namely, Sri Tak BDR Thapa @ Tak Bahadur Thapa @ Parsuram Thapa, in connection with Margherita P.S. Case No. 157/2024, he shall be released on bail of Rs.20,000/- with one surety of like amount to the satisfaction of the arresting authority. Petitioners are directed to appear before the Investigating Officer within 10 (ten) days from today.
List again on 22.01.2025.
JUDGE Comparing Assistant