Gauhati High Court
Jajneswar Rajkhowa And Anr vs The State Of Assam on 22 February, 2019
Page No.# 1/2
GAHC010038882019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 512/2019
1:JAJNESWAR RAJKHOWA AND ANR.
S/O KHARGESWAR RAJKHOWA
R/O LTG-3 (B), SECRETARIAT COMPLEX, RUKMINIGAON,
RANGA MANCHA PATH, P.S. DISPUR, DIST. KAMRUP(M), ASSAM
2: MD. SOHRABUDDIN AHMED
S/O LATE KUTUBUDDIN AHMED
NO. 2 SALBARI
NOONMATI
GUWAHATI-29
P.O. AND P.S. NOONMATI
DIST. KAMRUP (M)
ASSA
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 22-02-2019 Heard learned counsel, Mr. J.I. Borbhuiya for the petitioners. Also heard learned Addl. Public Prosecutor, Mr. K. Konwar for the State.
Page No.# 2/2 By this application u/s 438 CrPC, the petitioners, namely, Sri Jajneswar Rajkhowa and Md. Sohrabuddin Ahmed have prayed for pre-arrest bail apprehending arrest in connection with Panbazar P.S. Case No.115/2019 registered under Section 380 IPC.
Perused the FIR and the documents annexed therewith.
Let the case diary be called for fixing 20-03-2019.
Having regard to the nature of allegations made in the FIR, it is provided in the interim, that till the next date, in the event of arrest of the petitioners named-above in connection with the aforementioned case, they shall be released on bail of Rs. 25,000/- each with a suitable surety of like amount to the satisfaction of the arresting authority. The interim bail shall be subject to the following conditions :-
(i) The petitioners shall make themselves available before the investigating officer within 10 days and cooperate with the investigation. (ii) the petitioners 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