Gauhati High Court
Diponjoy Jarambusa vs The State Of Assam on 5 March, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/1
GAHC010038682019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 375/2019
1:DIPONJOY JARAMBUSA
S/O LATE DEBO JARAMBUSA, R/O VILLAGE SENGYA SAMHURHAN RAJI,
PO AND PS HAFLONG, DIST. DIMA HASAO, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM
Advocate for the Petitioner : MR. K BORUAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 05-03-2019 This is an application, filed under Section 439 Cr.PC, praying for bail of the accused-petitioner, namely, Diponjoy Jarambusa, in connection with Maibang PS Case No. 38/2018 under Sections 364(A)/387 IPC.
Heard Mr. K. Boruah, learned counsel for the accused-petitioner as well as Mr. N.J. Dutta, learned Additional Public Prosecutor for the state respondent. Case diary produced has been perused.
There is sufficient incriminating materials against the accused-petitioner in respect of the alleged offence of kidnapping. That being so, the prayer for bail of the accused-petitioner is rejected at this stage.
The petition stands disposed of accordingly.
Return the case diary.
JUDGE Comparing Assistant