Gauhati High Court
Jyotish Chakma vs The State Of Assam on 20 January, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010010212020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 163/2020
1:JYOTISH CHAKMA
S/O LT. OILENDRA CHAKMA, R/O VILL KAKILA, P.S. GOHPUR, DIST.
PAPUM PARE, ARUNACHAL PRADESH
VERSUS
1:THE STATE OF ASSAM
REP BY THE PP, ASSAM
Advocate for the Petitioner : MR. L GOGOI
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
20-01-2020.
By filing this petition under Section 439 of the CrPC, petitioner Jyotish Chakma, who is in custody since 21.11.2019, has prayed for releasing him on bail in connection with the Offence No.PRO/WL/01 of 2019 dated 21.11.2019, u/s.9/39/40/48A/51 of the Wildlife (Protection) Act, 1977 read with Section 51/51(b) of the Wildlife (P) (Assam Amendment) Act, 2009.
Heard the learned counsel for the parties and perused the case record.
The present accused/petitioner has been arrested for illegal possession of one live Chinese Pangolin (Bon Rou) from the Rajgarh Daily Market under the Gohpur Range of Sonitpur Forest Division on Page No.# 2/2 21.11.2019 and he is behind the bar for 60 days and the statutory period is completed.
From the nature of accusation and the period undergone, it can be construed that release of the accused at this stage will not hamper the investigation of the case.
Accordingly, the accused person named above is allowed to go on bail of Rs.20,000/- with one surety of like amount, to the satisfaction of the learned SDJM (M) at Gohpur, in connection with the Offence No.PRO/WL/01 of 2019 dated 21.11.2019.
The bail petition stands disposed of.
JUDGE Comparing Assistant