Gauhati High Court
Jadav Chandra Seal vs The State Of Assam on 28 February, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010038242019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 368/2019
1:JADAV CHANDRA SEAL
S/O LATE BHUGI RAM SEAL
R/O DIPTI NAGAR,
P.S. RANGIA,
DIST. KAMRUP (R), ASSAM
VERSUS
1:THE STATE OF ASSAM
GUWAHATI, REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. B K MAHAJAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MR. JUSTICE HITESH KUMAR SARMA
:: O R D E R ::
28-02-2019 This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Sri Jadav Chandra Seal, in connection with BI(EO) Police Station Case No. 21/2018, registered under Sections 120(B)/420/406/409 of the IPC.
The case diary produced, has been perused.
Heard Mr. BK Mahajan, learned counsel appearing for the accused-petitioner and Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State.
The accused-petitioner was arrested on 14-02-2019 and has been in custody for 15 days as on date. So far the allegation of sanctioning of loan, involved in this case, is concerned, the materials in the case diary reveal that the present accused-petitioner objected the same while processing the loan, which was ultimately sanctioned by the Chief Manager.
Page No.# 2/2 Considering the facts appearing from the case diary and the length of detention of the accused-petitioner in custody, this Court is of the view that his further custodial detention is not necessary in the interest of investigation of the case. Therefore, the accused-petitioner is granted bail. Accordingly, the accused-petitioner, named above, shall be released on bail in connection with the case aforementioned on furnishing bail bond of Rs.15,000/- with a suitable surety of the like amount, to the satisfaction of learned Chief Judicial Magistrate, Kamrup (M), Guwahati. The direction for bail is further subject to the conditions that the accused-petitioner:
(a) shall not leave the territorial jurisdiction of learned Chief Judicial Magistrate, Kamrup (M), Guwahati, without prior written permission from him;
(b) shall not hamper with the investigation, or tamper with the evidence of the case;
(c) 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.
The accused-petitioner is directed to appear before the Investigating Police Officer once in a fortnight for three fortnight consecutively.
In terms of the above, this bail application stands disposed of. Return the case diary.
JUDGE Comparing Assistant