Gauhati High Court
Goutam Namasudra vs The State Of Assam on 9 October, 2020
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GAHC010135872020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 2733/2020
1:GOUTAM NAMASUDRA
S/O SRI GOPENDRA NAMASUDRA, R/O PADMARPAR, P.S. NILAMBAZAR,
DIST. KARIMGANJ, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 09-10-2020 Heard Mr. H.R.A. Choudhury, learned Sr. Counsel for the petitioner and Mr. B.B. Gogoi, learned Addl. P.P., Assam.
By this application under Section 438 of the Cr.PC., the petitioner, namely, Goutam Namasudra has prayed for pre-arrest bail apprehending arrest in connection with Nilam Bazar PS Case No. 209/2020 under Section 376/354/325 IPC.
Perused the FIR and the documents annexed with the petition.
Call for the case diary fixing 19.11.2020.
Page No.# 2/2 Having regard to the nature of accusation, in the interim, it is hereby provided that in the event of arrest of the petitioner, he shall be released on furnishing a bail bond of Rs. 20,000/- with one suitable surety of the like amount to the satisfaction of the arresting authority. The pre-arrest bail is subject to the following conditions.
1. The petitioner shall appear before the Investigating Officer within 10 days and co-operate with the investigation.
2. 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.
JUDGE Comparing Assistant