Lenin Phukan vs The State Of Assam on 3 December, 2019

[Cites 3, Cited by 1]

Gauhati High Court

Lenin Phukan vs The State Of Assam on 3 December, 2019

Bench: Parthivjyoti Saikia

                                                                                Page No.# 1/2

GAHC010278202019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : AB 4063/2019

            1:LENIN PHUKAN
            S/O- BENI PHUKAN, R/O- BHANGAGARH, SREEMANTAPUR, BYE LANE- 4,
            H NO. 7, NEAR MAHALAXMI GAS AGENCY, P.O AND P.S- BHANGAGARH,
            DIST- KAMRUP(M), PIN- 781006

            VERSUS

            1:THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

Advocate for the Petitioner   : MR. P PATHAK

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 03-12-2019 Heard the learned counsel Mr. T. Talukdar, for the applicant and Mr. H. Sarma, learned Additional Public Prosecutor for the State.

This is an application, under Section 438 of the Code of Criminal Prosedure, 1973 for grant of pre-arrest bail to the applicant in connection with Bhangagarh Police Station Case No. 500/2019, registered under Section 420/379/406 of the Indian Penal Code, corresponding to G.R. Case No. 17814/2019.

It is submitted by Mr. Sarma, learned Additional Public Prosecutor for the Page No.# 2/2 State that the Case Diary as called for has not yet been received by him.

The learned counsel for the applicant has prayed for an interim protection.

I have heard Mr. Sarma, learned Additional Public Prosecutor for the State on this point.

As an interim measure, it is directed that in the event of arrest of the applicant, namely, Lenin Phukan in connection with Bhangagarh Police Station Case No. 500/2019, registered under Section 420/379/406 of the Indian Penal Code, corresponding to G.R. Case No. 17814/2019, shall be released on bail on furnishing a bail bond of Rs. 10,000/- (Rupees Ten Thousand) with surety of the like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions;

1. That the applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts either to the police officer or to the Court;

2. That the applicant shall co-operate in the investigation of the case and appear before the Investigating Officer as and when required; and

3. The applicant shall not commit any similar offence of which his is suspected to have committed.

List this case along with AB No. 4032/2019, AB No. 4031/2019 and AB No. 4062/2019 on 11.12.2019.

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