Gauhati High Court
Chakradhar Das vs The State Of Assam on 7 December, 2018
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010255362018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3630/2018
1:CHAKRADHAR DAS
S/O LATE RAMAKANT DAS, R/O VILLAGE UPHARHALI, PS PALASHBARI,
DIST. KAMRUP, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM
Advocate for the Petitioner : MRS R BEGUM
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 07-12-2018 Heard Mr. P. Kataki, learned counsel for the petitioner. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the State.
By this application under Section 438 Cr.P.C., the petitioner, namely Sri Chakradhar Das has prayed for granting anticipatory bail in connection with Palashbari P.S. Case No. 396/2018 registered under Sections 418/420 IPC.
Mr. Dutta, learned Addl. Public Prosecutor, Assam submits that the charge sheet of the case has already been submitted by the police vide Palashbari P.S. C.S. 275/2018, dated 02.12.2018.
In view of the above, the petitioner shall approach the learned court below for regular bail.
The interim pre-arrest bail already granted by this court in favour of the petitioner vide order dated Page No.# 2/2 19.11.2018 stands vacated.
With the above direction, this anticipatory bail application is disposed of.
JUDGE Comparing Assistant