Gauhati High Court
Hemakanti Devi vs The State Of Assam on 8 November, 2021
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010179572021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3637/2021
HEMAKANTI DEVI
W/O LATE MANGAL SINGH NATH
R/O MATHARBORI
P.O. RAMJUNGATI, P.S.RAHA
DIST. NAGAON, ASSAM, PIN-782103
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. P K MAZUMDAR
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : -8.11.2021 Heard Mr. P. K. Mazumdar, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam appearing for the State respondent.
By this petition filed under Section 438 Cr.P.C., the petitioner, namely, Hemakanti Devi has prayed for granting pre-arrest bail, apprehending her arrest in connection with Raha Page No.# 2/2 P.S. Case No. 300/2021 under Sections 494/326/307/202/506/447/354/509/382/ 34 of the IPC.
Call for the case diary alongwith injury report report fixing 29.11.2021.
Considering the facts and circumstances of the case, it is provided that in the event of arrest of the petitioner named above, shall be released on interim pre-arrest bail, in connection with the above noted case, on furnishing bail bond of Rs.20,000/- with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions:
(i) That the petitioner shall appear before the Investigating Officer within 7 days;
(ii) That the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
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JUDGE Comparing Assistant