Gauhati High Court
Sabir Ahmed Laskar vs The State Of Assam on 29 January, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010009272021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./155/2021
SABIR AHMED LASKAR
S/O. LT. LUTHFUR RAHMAN LASKAR, VILL. BURIBAIL PART-I, P.O.
GANIRGRAM, P.S. BORKHOLA, DIST. CACHAR, ASSAM.
VERSUS
THE STATE OF ASSAM
REP. BY SPL. PP, WILDLIFE, ASSAM.
Advocate for the Petitioner : MR. S C BISWAS
MR N H LASKAR
Advocate for the Respondent : SPL PP WILDLIFE FOREST ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
29.01.2021 By this application under Section 439 CrPC, petitioner, namely, Sabir Ahmed Laskar, who was arrested on 05.11.2020, has prayed for granting him regular bail, in connection with Kaziranga Forest Range Offence Case No. KR 23/2020, under Sections 39(2), 40(2)(a), 43, 48(a), 49(b), read with Section 2(2), 2(31)(b), 49 A(a) (b) and 52 and punishable under Section 51 of the Wildlife (Protection) Act, 1972.
Heard the learned counsel for both the sides.
Page No.# 2/2 Also perused the record and the FIR.
Today, the accused petitioner has completed 88 days. Learned counsel for the respondent/Wildlife, has submitted that it is a second offence committed by the accused petitioner, but no any specific record has been produced in this regard.
Considering the length of detention of 88 days, against the statutory period of 90 days, this Court is of the opinion that the release of the accused petitioner at this stage will not hamper the investigation. Accordingly, he is allowed to go on bail of Rs. 20,000.00, with one surety of the like amount, to the satisfaction of learned SDJM, Bokakhat, Assam.
Bail Application stands disposed of.
JUDGE Comparing Assistant