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[Cites 6, Cited by 0]

Gauhati High Court

Ratneswar Narzary vs The State Of Assam on 13 December, 2021

Author: Ajit Borthakur

Bench: Ajit Borthakur

                                                                     Page No.# 1/2

GAHC010211082021




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

                                  Case No. : AB/4162/2021

            RATNESWAR NARZARY
            S/O SRI MUNINDRA NARZARY
            R/O VILL- BARGHULI
            MOUZA- KAURBAHA, P.S. TAMULPUR
            DIST. BAKSA, BTAD, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. B PHUKAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

13.12.2021 Heard Mr. B. Phukan, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam appearing for the State respondent.

Page No.# 2/2 By this petition filed under Section 438 Cr.P.C., the petitioner, namely, Ratneswar Narzary has prayed for granting pre-arrest bail, apprehending arrest in connection with Tamulpur P.S. Case No. 300/2021 under Sections 493/419/376/34 of the IPC corresponding to G.R. Case No. 900/2021.

Call for the case diary along with medical report and statement u/s 161 Cr.P.C. fixing 11.02.2022.

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 10 days, failing which, on and from the 11 th day, this interim pre-arrest bail order shall have no force; 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 to the Court or to any police officer.

JUDGE Comparing Assistant