Gauhati High Court
Prasanna Malakar vs The State Of Assam on 13 December, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010212552021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/4160/2021
PRASANNA MALAKAR
S/O LATE TITHI RAM MALAKAR
R/O VILL- TITKA TAJE (KANEBARI)
P.O. DUBI, PIN-781325
P.S. PATACHARKUCHI,
DIST. BAJALI, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. N K KALITA
Advocate for the Respondent : PP, ASSAM
:: BEFORE ::
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
13.12.2021 By way of this pre-arrest bail application, the petitioner, namely- Sri Prasanna Malakar has sought for pre-arrest bail in connection with Page No.# 2/2 Patacharkuchi P.S. Case No.232/2016 under Section 466/468/471/420 IPC (G.R. No.462/2016).
Heard the learned counsel for both sides and also perused the documents so annexed.
The informant herein is a third person alleging about irregularity and falsity of the documents procured by the petitioner in his appointment, which is in the year 1990. On the matter, although the petitioner was directed to show cause by the Director of Higher Education, Assam and to which the petitioner also replied to the same in the year 2017, but the petitioner is still continuing in the office as a Laboratory bearer, Bajali College, Pathsala, Barpeta. Reply in the show cause also indicates that the Headmaster of the Debara High School stated about the fact that the petitioner was a student of his school, which has been now impugned in the FIR.
Considering all above, let the case diary he called for, fixing 3 rd week of January, 2022.
In the meantime, the above named petitioner is allowed to go on interim pre- arrest bail of `10,000/-, with one surety of like amount, in the event of his arrest by the arresting officer in connection with the aforesaid case, with further direction to the petitioners to appear before the I/O within 7(seven) days from today for giving his statement and also he shall co-operate with the investigation of the case.
JUDGE Comparing Assistant