Gauhati High Court
Jagadindu Acharjee vs The State Of Assam on 22 November, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010275312019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3994/2019
1:JAGADINDU ACHARJEE
S/O LATE JATINDRA KUMAR ACHARJEE, R/O L.C. ROAD, WARD NO. 6,
KARIMGANJ TOWN, P.O., P.S. AND DIST-KARIMGANJ, ASSAM
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR J DAS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 22-11-2019 By this second application under Section 483 CrPC, the present petitioner has sought for pre- arrest bail in connection with Karimganj PS Case No. 756/2019, under Section 120 (B)/420/468/471/409 IPC, corresponding to GR Case No. 2139/2019, with a new ground that he has procured certain documents to show that he was not at all associated with the manipulation/transfer of the land of the informant while awarding compensation.
Referring to Annexure- 2 (Page -13 to 39) and Annexure-3, it has been contended that the main perpetrator of the offence has been traced out after the enquiry made by the Additional Deputy Commissioner, for which he lodged the FIR against the three officials, i.e., the then Circle Officer (S), Page No.# 2/2 Karimganj, Lot Amin, Karimganj (Sadar) Circle and Supervisory Kanango, Karimganj (Sadar) Circle and in the said FIR the ADC has also stated that the aforesaid officials are instrumental in manipulating office records to siphon-out a huge sum of money to benefit Abdul Ahad Choudhury (not the informant herein).
It is contended that the petitioner failed to submit the aforesaid documents on earlier occasions.
Let the copies of all the relevant documents and the petition of bail be furnished to the learned Additional Public Prosecutor, who will forward the same to the IO for verification of the same, who in turn will submit a report before this Court accordingly.
List on 16.12.2019, along with the report and Case Diary.
JUDGE Comparing Assistant