Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 8 January, 2026
Page No.# 1/2
GAHC010283882025
2026:GAU-AS:365
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/2998/2025
ABHISHEK THAKURI @ ABHISHEKH THAKURI
S/O MUNNA THAKURI
RESIDENT OF HOUSE NO. 21, GUNAMAYEE ROAD, TARAPUR, P.O.
TARAPUR
P.S. SILCHAR, DIST. CACHAR, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PP, ASSAM
Advocate for the Petitioner : MR M HOQUE, MS J BEGUM
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PRANJAL DAS
ORDER
Date : 08.01.2026 Heard Mr. M. Hoque, learned counsel for the petitioner. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State.
2. This petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, whereby the petitioner, namely, Abhishek Page No.# 2/2 Thakuri @ Abhishekh Thakuri, has prayed for granting pre-arrest bail, apprehending arrest in connection with Crime Branch P.S. Case No. 12/2025 under Sections 316/318/61 of BNS, 2023.
3. It is submitted that the petitioner received notice under Section 35(3) and that he is willing to appear before the I.O. but he is apprehending arrest.
4. The case diary has been received with bail objection.
5. I have perused the relevant portions including the contentions made in the bail objection. It is stated thereupon investigation, it was found that the present petitioner was actively involved in trying to bribe players to intentionally play in a different manner to further the objective of match fixing.
6. I have perused the statements of the witnesses who were supposedly approached and sought to be bribed by the petitioner to manipulate cricket games, but the players refused the said offers and reported the matter.
7. Considering the materials revealed and the fact that the investigation is still going on, it may not be prudent to put any fetters on the ongoing investigation. Therefore, the instant bail petition stands rejected at this stage.
8. Send back the case diary.
JUDGE Comparing Assistant