Gauhati High Court
Sri Ratul Neog vs The State Of Assam on 20 December, 2018
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010206322018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 2863/2018
1:SRI RATUL NEOG
S/O- SRI JATINDRA NATH NEOG,, VILL- PANIGAON, CHOALI, DIST AND P.S.
NAGAON, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY P.P., ASSAM
Advocate for the Petitioner : MR. S K TALUKDAR
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 20.12.2018 This is an application, filed under Section 438 of the Cr.P.C. seeking pre-arrest bail of the accused-petitioner, namely, Ratul Neog, in connection with Dispur P.S. Case No. 2238/2018 registered under Sections 420/406/468 IPC.
Heard Mr. SK Talukdar, learned counsel for the accused petitioner as well as Mr. B Sharma, learned Additional Public Prosecutor appearing for the State of Assam.
Perused the petition and the annexures furnished therewith.
Also perused the Case Diary produced.
Page No.# 2/2 On the face of the FIR itself, it appears that the accusation against the accused petitioner, who is the President of All Assam DIET Officers' Association and a Senior Lecturer, is that he filed a writ petition before this Court, being WP(C) No. 1644/2018, annexing certain documents therewith which are alleged either to be false or collected without authority. To sum up, the allegation in the FIR is in respect of genuineness of the documents annexed with the writ petition aforesaid.
On perusal of the materials available in the Case Diary, it does not appear to this Court that this is a case where custodial interrogation of the accused petitioner is necessary, particularly, on the background facts of this case.
That being so, the interim pre-arrest bail granted to the accused petitioner, vide order dated 14.9.2018, is made absolute by this order on the same terms and conditions.
The application stands disposed of.
Return the Case Diary.
JUDGE Comparing Assistant