Purnima Borkakati vs The State Of Assam And Anr
2023 Latest Caselaw 3256 Gua

                                                                     Page No.# 1/2

GAHC010039672022




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

                                Case No. : I.A.(Crl.)/729/2023

            PURNIMA BORKAKATI
            W/O MR. BONKIM BORKAKATI, R/O HOUSE NO. 101, P.D. CHALIHA ROAD,
            NEAR LAXMI SERVICE STATION, SILPUKHURI, GUWAHATI-3, P.S.-
            LATASIL, DIST.- KAMRUP (M), ASSAM.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY PP, ASSAM.

            2:PALLAV KUMAR SHARMA
             S/O LATE MANOJ KUMAR SHARMA
             R/O C-2
             MANORANJAN RESIDENCY
            APURBA SINHA PATH
             RAJGARH TINIALI
             GUWAHATI-3
             P.S.-CHANDMARI
             DIST.- KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. A CHAUDHURY

Advocate for the Respondent : MR. N. AHMED (R-2)


                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 22.08.2023

Heard Mr. B.K. Mahajan, learned counsel for the applicant. Also heard Ms. Page No.# 2/2

B. Bhuyan, learned Additional Public Prosecutor for the State/respondent No.1 and Mr. N. Ahmed, learned counsel for the respondent No.2.

The present application has been filed by the applicant praying for bail in connection with the order dated 28.07.2023 passed by the learned JMFC,

Kamrup(M), Guwahati in C.R. Case No. 2343 c/2015 pursuant to the judgment and order dated 21.10.2016.

It is submitted by the learned counsel for the applicant that the applicant being a lady of 65 years old, having various ailments. It is also submitted that the applicant has been detained in custody since 28.07.2023 in connection with nonpayment of compensation amount imposed by the learned trial court. Considering the health condition of the applicant, she may be released on bail.

On the other hand, the learned counsel for the respondent No. 2 has made no objection regarding bail prayer of the applicant.

Considering the submissions made by the learned counsel for the parties, the applicant shall be released on bail, on furnishing bail bond of Rs.20,000/- with one suitable surety of the like amount, to the satisfaction of learned JMFC, Kamrup(M), Guwahati.

In terms of the above, the I/A stands disposed of.

JUDGE

Comparing Assistant