Duple Bhakat vs The State Of Assam And Anr
2025 Latest Caselaw 4041 Gua

Gauhati High Court

Duple Bhakat vs The State Of Assam And Anr on 12 March, 2025

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GAHC010050052025




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

                                      Case No. :



          I.A.(Crl.)/231/2025

         DUPLE BHAKAT
         S/O JITEN BHAKAT
         R/O VILL DIGHALTARE PT 2
         UNDER GOLAKGANJ PS
         DIST.- DHUBRI
         ASSAM
         PIN 783335.


          VERSUS

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

         2:SHEFALI DAS
         W/O. SUBHASH DAS
          R/O. VILL.- LOHAJANI
          P/S. GOLAKGANJ
          DIST. DHUBRI
         ASSAM
          PIN-783335.
          ------------
         Advocate for : MR D K BHATTACHARYYA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR

                           In

                     Crl.A./83/2025
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                     DUPLE BHAKAT
                     S/O JITEN BHAKAT, R/O VILL DIGHALTARE PT 2, UNDER
                     GOLAKGANJ PS, DIST.- DHUBRI, ASSAM, PIN- 783335.



                     VERSUS

                     THE STATE OF ASSAM
                     REP BY THE PP, ASSAM.

                     2:SHEFALI DAS
                     W/O. SUBHASH DAS
                      R/O. VILL.- LOHAJANI
                      P/S. GOLAKGANJ
                      DIST. DHUBRI
                     ASSAM
                      PIN-783335

          Advocate for the Petitioner : MR D K BHATTACHARYYA, MR. A K
          BHATTACHARYYA,MS R B DEB

          Advocate for the Respondent : PP, ASSAM,


                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

12.03.2025

1. Heard Mr. D.K. Bhattacharyya, the learned counsel for the applicant. Also heard Mr. D. Das, the learned Additional Public Prosecutor appearing for the State of Assam.

2. This interlocutory application under Section 430 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) has been filed by the applicant, namely, Duple Bhakat, by the judgment which has been impugned in the connected appeal, i.e. Criminal Appeal No. 83/2025.

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3. Issue notice to the respondent No.2.

4. The learned counsel for the applicant shall take fresh steps for issuance of notice upon the respondent No. 2, in pursuant to the prevailing Notification No. 17 dated 15.03.2024 of the Registry in this regard.

5. The learned counsel for the applicant has submitted that the applicant is on bail granted by the Trial Court.

6. Till the next returnable date, the applicant is allowed to remain on previous bail granted by the Trial Court.

7. List accordingly.

JUDGE

Comparing Assistant