Gauhati High Court
Anjan Das vs The State Of Assam on 10 October, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010247402019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3504/2019
1:ANJAN DAS
S/O LATE LAKHAN DAS, R/O VILL- NO. 2 BATIAMARI, P.S.-BIHALI, DIST-
BISWANATH, ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. D SARMAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 10.10.2019 None appears on call for the petitioner. However, Mr. B. Sharma, learned Addl. P.P. for the State is present.
It appears that the case involves offences under Section 224 IPC which is bailable. It has been held by the Supreme Court of India in the case of R.K. Krishnan & Ors. Vs. State of Assam and Ors., (1998) 1 SCC 474 that Section 438 Cr.P.C. cannot be applicable and does not arise for an offence which is bailable and the direction under Section 438 Cr.P.C. can be issued only in respect of non-bailable offence.
Be that as it may, as the petitioner is un-represented, the matter stands adjourned Page No.# 2/2 today.
List on 23.10.2019.
JUDGE Comparing Assistant