Bipul Dey vs The State Of Assam
2025 Latest Caselaw 2802 Gua

Gauhati High Court

Bipul Dey vs The State Of Assam on 14 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010231072019




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

                              Case No. : I.A.(Crl.)/565/2025


             BIPUL DEY
             S/O- LATE ANIL DEY
             R/O- VILL.- SUKANTA PATH
             WARD NO. 2 P.S. LANKADIST.- HOJAI.

             VERSUS

             THE STATE OF ASSAM
             REP BY PP ASSAM

             2:SRI PAPPU DEY
             S/O- LATE PANNALAL DEY
              R/O- WARD NO. 9
              NETAJI ROAD
              LANKA TOWN UNDER LANKA POLICE STATION
              IN THE DISTRICT OF HOJAI
             ASSAM.
              ------------
             Advocate for : MR. K D SARMA
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM


                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                        ORDER

14.08.2025 (M. Zothankhuma, J)

Heard Mr. Z. Kamar, learned Senior Counsel assisted by Mr. S.Z. Choudhury, Page No.# 2/2

learned counsel for the applicant. Also heard Ms. A. Begum, learned Additional Public Prosecutor, Assam for the opposite party no.1 and Mr. A.K. Bhuyan, learned counsel for the informant/ opposite party no.2.

This is an application for extending the period of the interim bail granted to the applicant by the Hon'ble Supreme Court till the main appeal is decided.

The learned counsels for the parties in the main appeal have been heard and the case has been reserved for judgment today. However, the learned counsels for the parties have taken 4 (four) days' time, to file the list of cases in support of their submissions with regard to the main appeal. Accordingly, the main appeal has been reserved for judgment and in the meantime, the applicant's child who is suffering from leukemia, needs to go for further evaluation to the Cancer Centre at Kolkata, wherein her appointment has been fixed on 18.08.2025.

Keeping in view of the above fact, we extend the bail granted to the applicant for a further period of 2 (two) weeks. The applicant should thereafter surrender before the Jail authorities on 29.08.2025.

The I.A.(Crl.) is accordingly disposed off.

                        JUDGE                        JUDGE



Comparing Assistant