Gauhati High Court
Mocklishur Rahman Laskar vs The State Of Assam on 2 March, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010050682020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 778/2020
1:MOCKLISHUR RAHMAN LASKAR
S/O LATE MAZARAF ALI LASKAR, R/O VILL-NIAMATHPUR, P.S.-LALA,
DIST-HAILAKANDI, ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. S S S RAHMAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 02-03-2020 By this application under Section 438 CrPC, petitioner, namely, Mocklishur Rahman Laskar, has sought for pre-arrest bail in the event of his arrest in connection with Lala PS Case No. 418/2014, under Sections 420/409/506/34 IPC.
Heard the learned counsel for both the sides.
Perused the case record and the FIR.
The FIR was lodged by some members of Krishak Mukti Sangram Samity (KMSS) of Tantoo Dhanipur G P, alleging misappropriation of money by the present petitioner, being the President of Tantoo Dhanipur GP, for construction of RCC Bridge under BRGF 2012-13 project, for not completing the bridge on their part.
Page No.# 2/2 Now, the learned counsel for the petitioner by producing certain documents vide Annexures- 2 and 3, submits that in fact, on 31.07.2013, the said amount was sanctioned to be executed by the Gaon Panchayat Secretary of the aforesaid GP.
The IO has made search of the present petitioner after 7 years of the incident and harassing the present petitioner.
I have gone through the documents annexed.
Let the Case Diary be called for, fixing 20.03.2020.
Considering all entirety of the matter, until further order(s), in the interim, till receipt of the case diary, the petitioner, named above, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.10,000/-, with one surety of like amount, in the event of his arrest in connection with the aforesaid case to the satisfaction of the arresting authority, on condition that the petitioner shall appear before the I.O. of the case within 15(fifteen) days from today and he shall cooperate with investigation of the case as and when required for the purpose of investigation.
JUDGE Comparing Assistant