Gauhati High Court
Pezalhoulie Rupero vs The State Of Assam on 1 February, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010232522022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3074/2022
PEZALHOULIE RUPERO
S/O LATE NEIKUOLIE RUPERO
R/O SOVIMA 6TH MILE,
P.S. DIPHUPAR,
DIST. DIMAPUR, NAGALAND.
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MS. S K NARGIS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
01.02.2023 Heard Ms. S.K. Nargis, learned counsel appearing for the accused petitioner as well as Mr. B. B. Gogoi, learned Addl. P.P., Assam appearing for the State respondent.
By this second petition under Section 439 Cr.P.C., the accused-petitioner, namely Page No.# 2/2 Pezalhoulie Rupero has prayed for grant of bail in connection with NDPS Case No. 55/2021 arising out of Dibrugarh P.S. Case No. 2036/2021 under Sections 22(c)/27A/25/29 of the NDPS Act 1985.
The scanned copy of the case record along with case diary, as called for, is placed before the Court.
It is seen that the cross-examination of P.W. 8, the Police Officer who appears, amongst others, to be a material witness, is yet to be completed and fixed on 03.02.2023 for further cross-examination. Complete evidence of P.W. 8 is essential for just disposal of the instant bail application. Therefore, let a copy of the complete evidence of P.W. 8 and any other witness examined on or after 03.02.2023 be called for through e-mail.
Registry to issue requisition.
List on 07.02.2023.
JUDGE Comparing Assistant