Gauhati High Court
Naba Kumar Shyam vs State Of Assam And Anr on 11 January, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010002142021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/39/2021
NABA KUMAR SHYAM
S/O SRI BANSHIDHAR SHYAM, P/R/O PARBOTIPUR, P.O. AND P.S.-SONARI,
DIST-CHARAIDEO, ASSAM, PIN-787110
VERSUS
STATE OF ASSAM AND ANR.
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:OFFICER IN CHARGE
DISPUR POLICE STATION
ASSA
Advocate for the Petitioner : MR J CHUTIYA
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
11.01.2021 By this application under Section 438 CrPC, petitioner, namely, Naba Kumar Shyam, has sought for pre-arrest bail in the event of his arrest in connection with Dispur PS Case No. 1670/2020, registered under Sections 420/409/468/471 IPC.
Heard the learned counsel for both the sides.
Retired employees of the Irrigation Department raised the allegation that the present petitioner got promoted by illegally procuring forged documents as regards the caste status.
Page No.# 2/2 Whereas, according to the petitioner, the authority has issued all the documents, clarifying the caste status (documents annexed).
Considered the submissions and also gone through the documents annexed. Let the Case Diary be called for, fixing 29.01.2021.
Considering all entirety of the matter, it is directed that, till the returnable date, in the interim, let the petitioner, named above, be released on interim pre-arrest bail on furnishing bail bond of Rs.10,000/-, with one surety of the like amount, in the event of his arrest in connection with the aforesaid case to the satisfaction of the arresting authority, on condition that the petitioner shall appear before the I.O. of the case within 15 (fifteen) days from today and he shall cooperate with the investigation of the case, as and when required.
JUDGE Comparing Assistant