Apel Pegu @ Tamonkar Pegu vs The State Of Assam
2021 Latest Caselaw 573 Gua

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GAHC010024222021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Bail Appln./418/2021

              APEL PEGU @ TAMONKAR PEGU
              S/O SRI NAREN PEGU, R/O VILL-CHUMOI-MARI GAON, P.O.-POTIA, P.S.-
              MAJULI (KAMALABARI), DIST-MAJULI, ASSAM, PIN-785106



              VERSUS

              THE STATE OF ASSAM
              REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR. D BORAH

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

Date : 18-02-2021

The petitioner is represented by Mr. D Borah, learned counsel.

The State respondent is represented by Mr. NK Kalita, learned Additional Public Prosecutor.

It has been submitted by the learned counsel for the petitioner that the petitioner has Page No.# 2/2

completed 60 (sixty) days in custody and the investigation of the case has not been completed. Therefore, he is entitled to default bail.

The learned Additional Public Prosecutor has submitted that if the calculation is made from the date of remand, in accordance with the judgment of the Hon'ble Supreme Court, then the petitioner will be entitled to default bail tomorrow.

It is noted here that the learned Additional Public Prosecutor has submitted that investigation of the case has not been completed and charge-sheet has not been laid till now. However, he will take up-to-date instructions tomorrow.

Therefore, list the matter on 19th February, 2021.

JUDGE

Comparing Assistant