Gauhati High Court
Jagannath Poddar vs The State Of Assam on 18 March, 2021
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010052132021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/865/2021
JAGANNATH PODDAR
S/O LATE NIRANJAN PODDAR, R/O CHACHAPARA, P.O.-BILASIPARA, DIST-
DHUBRI, PIN-783348
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. S C BISWAS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
18-03-2021 Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State respondent.
By this application under Section 438 Cr.P.C., the petitioner, namely, Jagannath Poddar has prayed for pre-arrest bail apprehending arrest in connection with Sapatgram P.S. Case No. 42/2021 under Sections 420/468/471/409/34 of the Page No.# 2/2 IPC.
Call for the case diary.
List on 19.04.2021.
Mr. S.C. Biswas, learned counsel for the petitioner, submits that an amount of Rs. 1,00,000/- has already been deposited by the concerned dealing assistant and the present petitioner is retired from his service as a Sub-Post Master of Sapatgram Post Office.
Considering the facts and circumstances of the case, it is provided that in the event of arrest, the petitioner named above, shall be released on interim pre-arrest bail, in connection with the above noted case, on furnishing bail bond of Rs.20,000/- with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions:
(i) That the petitioner shall appear before the Investigating Officer within 7 days and co-operate in the investigation; and
(ii) That the petitioner 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 Court or to any police officer.
JUDGE Comparing Assistant