Gauhati High Court
Nilam Das @ Domai vs The State Of Assam on 12 January, 2024
Page No.# 1/3
GAHC010003352024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./48/2024
NILAM DAS @ DOMAI
S/O SRI SANTANU KR. DAS
R/O MAZGAON BARUAH CHUBURI
P.S. TEZPUR, PIN-784001
DIST. SONITPUR, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. ABU JAHID
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
12.01.2024 Heard Mr. G. Choudhury, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Additional Public Prosecutor, Assam, who submits that the case diary which was called for has not yet been received.
Page No.# 2/3 However, learned counsel for the petitioner has submitted that the petitioner, who is a young boy of 18 years of age is a student of Bachelor of Computer Application under Gauhati University and his examinations are scheduled to be held from 20.01.2024 and on that ground, he has prayed for allowing the petitioner to go on bail.
Learned counsel for the petitioner has also submitted that in the meanwhile, the accused No. 1 named in the FIR, namely, Sebananda Konch has already been allowed to go on bail by the Court of learned Additional Sessions Judge, Tezpur, Sonitpur in Criminal (Bail Application Case No. 01/2024) passed in connection with Tezpur P.S. Case No. 989/2023.
Since perusal of the case diary would be necessary for consideration of the instant bail application.
Hence, issue reminder for the case diary.
However, considering the fact that the present petitioner would be appearing in his Bachelor of Computer Application Examination from 20.01.2024 and since the accused No. 1 named in the FIR has already been granted bail by the Court of learned Additional Sessions Judge, Tezpur, Sonitpur, the present petitioner is hereby allowed to go on interim bail of Rs. 30,000/- with a suitable surety of like amount to the satisfaction of the learned Chief Judicial Magistrate, Sonitpur, Tezpur, subject to the conditions that:-
(i) the petitioner shall not directly or indirectly make any inducement, threat or promise to the informant or to any other persons who may be acquainted with the facts of the case so as to dissuade such person from disclosing such facts before the Investigating Officer or to any Court; and
(ii) the petitioner shall co-operate in the investigation.
Issue reminder for the case diary.
Page No.# 3/3 Let the case be listed accordingly on 07.02.2024, for case diary.
JUDGE Comparing Assistant