Pinku Baishya vs The State Of Assam
2023 Latest Caselaw 1766 Gua

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GAHC010064882023




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

                                    Case No. : AB/1105/2023

            PINKU BAISHYA
            S/O LATE SUBHASH BAISHYA
            R/O SATGAON,
            AMCHING JORABAT TENMILE
            P.O. AMCHING JORABAT
            P.S. SATGAON
            DIST. KAMRUP (METRO), ASSAM
            PIN-781023



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner    : MR. D P BORAH

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 03.05.2023 Heard Mr. D. P. Borah, learned Counsel appears for the petitioners. Also heard Mr. B. B. Gogoi, learned Additional Public Prosecutor appearing for the State of Assam.

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(2) It is submitted by Mr. Gogoi, learned Addl. P.P that charge-sheet has been submitted in this case vide charge- sheet No. 44/2023 dated 20.04.2023. (3) Accordingly, the bail petition is closed giving liberty to the petitioner to appear before the competent Court before whom the charge-sheet has been filed.

(4) If the petitioner files an application before the competent Court, the same shall be considered on its own merits by the Court and also take note of the Judgment passed by the Apex Court in Siddharth Vs State of Uttar Pradesh and Anr , reported in (2022) 1 SCC 676 and Judgment dated 20.03.2023 rendered in Mahdoom Bava Vs Ventral Bureau of Investigation in Criminal Appeal No........of 2023 (Arising out of SLP (Crl) No. 376 of 2023) and pass appropriate orders.

Anticipatory Bail petition is accordingly, disposed of.

JUDGE

Comparing Assistant