Gauhati High Court
Sibilon Basumatary vs The State Of Assam on 20 July, 2021
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010089322021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1175/2021
SIBILON BASUMATARY
S/O LATE JOSEPH BASUMATARY
VILLAGE BALAJHAR, PS BENGTHOL, DIST CHIRANG, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY PP ASSAM
Advocate for the Petitioner : MR. N ANAND
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 20-07-2021 The Court proceedings have been conducted through Video- Conference due to COVID-19 pandemic.
This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Sibilon Basumatary, in connection Page No.# 2/2 with Special Task Force (STF) Police Station Case No.03/2021 , registered under Section 25(1-A) of the Arms Act.
Heard Mr. N. Anand, learned counsel for the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam for the Respondent State.
Case diary called for has been received.
As per the case diary, the report of the Armour has not yet been received in respect of examination of the seized arm by the Armour.
Learned counsel for the petitioner has stated that the accused petitioner has been in custody for last 85 days as on date.
But the facts remains that as per the materials in the case diary, the seized arm was recovered from the possession of the accused petitioner and, therefore, in the considered view of this Court, the petitioner is not entitled to grant of bail in view of the nature and seriousness of the offence alleged. Accordingly, the prayer for bail stands rejected.
The bail application stands disposed of.
Return the case diary.
JUDGE Comparing Assistant