Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 11 January, 2022
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010217822021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3584/2021
JUGAL BASUMATARY AND ANR
S/O SRI KOBIN BORO
R/O VILL- SIMOLIBARI
P.S. GORESWAR
DIST. BAKSA, ASSAM
2: SRI TIRUPATI DEKA
S/O SRI SASHADHAR DEKA
R/O SUB-MOHALIAPARA
P.S. KHOIRABARI
DIST. UDALGURI
ASSA
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, STATE OF ASSAM
Advocate for the Petitioner : MR. H S BORAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
11.01.2022 Page No.# 2/2 By filing this petition under Section 439 of the CrPC, the petitioners, namely- (1) Sri Jugal Basumatary and (2) Sri Tirupati Deka who are in custody since 26.11.2021, have prayed for releasing them on regular bail in connection with Dispur P.S. Case No.3917/2021, registered under Section 420/468/471 of IPC.
Heard learned counsel for both sides and perused the Case Diary as well as the documents so annexed.
The allegation that the petitioners have got the TET qualified Teachers job by obtaining fake TET Certificates and the fake documents, they have stated that their documents were procured by one Joysingh Boro and same was seized by the authority concerned. But, however, knowing about the fact that the documents are fake, they resigned from their respective posts.
Considering all entirety and the length of detention, the accused petitioners named above are allowed to go on regular bail of Rs.20,000/- each with one surety each of like amount, to the satisfaction of the learned Chief Judicial Magistrate, Kamrup(M), Guwahati in connection with the aforesaid case.
The bail application stands disposed.
Return the Case Diary.
JUDGE Comparing Assistant