Rupam Das vs The State Of Assam
2021 Latest Caselaw 47 Gua

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GAHC010157482020




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

                               Case No. : Bail Appln./2379/2020

            RUPAM DAS
            S/O- LT. PRABHAT DAS, R/O- VILL- DOLAIGAON, UZANPARA, P.S.
            BONGAIGAON, P.O. BONGAIGAON, DIST.- BONGAIGAON, ASSAM, PIN-
            783385



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE P.P., ASSAM



Advocate for the Petitioner   : MR. T DEURI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 06.01.2021

Heard Mr. K.N. Choudhury, learned Sr. Counsel appearing for the accused petitioner. Also heard Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent.

Mr. K.N. Choudhury, learned Sr. Counsel appearing for the accused petitioner submits that the accused petitioner has been behind the bar for the last 86 days although the investigation has already been completed. Mr. Choudhury has drawn this Court's attention to Page No.# 2/2

the ratio of the judgments laid down in i) Deepak Saran v. A.C.B., C.B.I., reported in AIRONLINE 2019 SC 529 and ii) Sanjay Chandra and Ors. Vs. C.B.I., reported in 2012 Crl. L.J. 702.

Mr. D. Das, learned Addl. P.P., Assam appearing for the State respondent submits that after filing of the charge-sheet, the bail is not a matter of right and the trial Court is the best judge to consider whether bail in the facts and circumstances of the case should be granted or not keeping in mind the course of the trial of the case.

In view of the above, let a scanned copy of the case diary along with a status report of the connected case be called for.

List on 12.01.2021.

JUDGE

Comparing Assistant