Gauhati High Court
Hridayananda Das vs The State Of Assam on 2 June, 2021
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/2
GAHC010084872021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1407/2021
HRIDAYANANDA DAS
S/O LILADHAR DAS, R/O VILL-PAHUCHOWA GAON, P.S.-SOOTEA, DIST-
BISWANATH, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR S MUKTAR
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
02-06-2021 Heard Shri S. Muktar, learned Counsel for the petitioner namely Hridayananda Das, who has filed this application under Section 438 of the Cr.P.C. praying for grant of pre-arrest bail in connection with Biswanath Chariali P.S. Case No.115/2021 under Sections 120B/420/408/379 of the IPC.
Shri T.K Mishra, learned Addl. Public Prosecutor, Assam submits that Case Diary is yet to be received and prays for some time.
Page No.# 2/2 Shri Muktar, learned counsel for the petitioner on the other hand submits that some interim protection may be granted to the petitioner.
The learned counsel submits that the petitioner is not an employee of the hospital in question and in any case the allegations are based on documentary evidence and all the documents have been seized by the police.
He further submits that the petitioner is a State level Martial Art Player and runs a coaching centre namely 'Champion Maker Academy'.
List this case for the Case Diary on 21.06.2021.
Considering the above, it is directed in the interim that in the event of arrest, the petitioner shall be released on bail in connection with the aforementioned case on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with a surety of like amount subject to the satisfaction of the arresting authority.
The petitioner is directed to appear before the IO on or before 14.06.2021 for recording his statements.
The petitioner is also directed to render full cooperation to the investigation and not to indulge in any activities detrimental to the same.
JUDGE Comparing Assistant