Gauhati High Court
Sanjeeb Chutia vs The State Of Assam on 24 June, 2022
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010125372022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1491/2022
SANJEEB CHUTIA
S/O- SRI TIKENDRA CHUTIA, R/O- VILL.- GURORTHALI, P.S. GOGAMUKH,
DIST. DHEMAJI, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE P.P., ASSAM
Advocate for the Petitioner : MR. P HAZARIKA
Advocate for the Respondent : PP, ASSAM
:: BEFORE ::
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
24.06.2022 By filing this petition under Section 439 of the CrPC, the petitioner, namely- Sri Sanjeeb Chutia has sought for regular bail, as he is languishing in jail, in connection with Gogamukh P.S. Case No.51/2022, registered under Page No.# 2/2 Sections 341/302/34 of the IPC.
Heard the learned counsel for the petitioner as well as learned Addl. Public Prosecutor, Assam representing the State.
Learned counsel for the petitioner has submitted that the petitioner who has been implicated as an accused in the FIR is a student of B.Sc. 6 th Semester, studying in North Bank College, Ghilamara, Lakhimpur under Dibrguarh University and his examination is scheduled from 30.06.2022 to 12.07.2022. Accordingly, the petitioner has sought for interim bail to enable him to appear before the examination otherwise his academic career will be lost.
Gone through the documents annexed vide Annexure-4 to 7, issued by the College authority/University regarding the examination.
This Court has called for the case diary in the connected Bail Appln. filed by the father of the accused petitioner (who is accused no.1 in the FIR), fixing 22.07.2022.
In view of the submission and considering the fact that the petitioner will loss his academic career unless he is allowed to appear before the examination, he is allowed to go on interim regular bail of Rs.20,000/- with one surety of like amount, to the satisfaction of the learned CJM, Dhemaji in connection with the aforesaid case with a direction to the petitioner to surrender before the concerned court on 13.07.2022 morning.
Let the matter be listed on 22.07.2022 for case diary.
JUDGE Comparing Assistant