Paresh Kakoty vs The State Of Assam And Anr
2021 Latest Caselaw 2467 Gua

                                                           Page No.# 1/2

GAHC010190992020




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



         I.A.(Crl.)/337/2021

         PARESH KAKOTY
         S/O- LATE ATUL KAKOTY

         R/O- KHEMDOI KAKOTY GAON
         P.S.- AMGURI
         DISTRICT- SIVASAGAR
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP
         ASSAM.

         2:PURABI SARMA
         W/O- RABIN SARMA

         R/O- KHEMDOI KAKOTY GAON
         P.S.- AMGURI
         DISTRICT- SIVASAGAR
         ASSAM.
         ------------
         Advocate for : MR J I BARBHUIYA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
                   HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                                                                   Page No.# 2/2

                                           ORDER

Date : --07.10.2021

This interlocutory application is preferred under Section 389 Cr.PC for granting bail to the accused-appellant Shri Paresh Kakoti who has been convicted under Section 376(f) IPC by the learned Additional Sessions Judge, Sivasagar in Sessions Case No. 89(S- S)2011 vide Judgment & Order dated 22.10.2019.

Heard Mr. L. Mohan, learned counsel for the applicant. Also heard Mr. D. Das, learned Additional P.P. for the State of Assam.

Let Notice be issued upon the respondents, returnable in 4 (four) weeks.

Call for the records.

Step be taken upon respondent No. 2 by registered post with A/D and also by usual process within a week from today.

Since Mr. Das, learned Addl. P.P. has entered appearance for respondent No. 1, no formal notice is required to be issued. However, extra copy of the petition shall be furnished to Mr. Das during the course of the day.

The interim prayer shall be considered on receipt of LCR by the learned Court below.

List the matter on 11.11.2021.

JUDGE

Comparing Assistant