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Gauhati High Court
Monjil Dutta vs The State Of Assam on 10 February, 2026
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GAHC010024572026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./384/2026
MONJIL DUTTA
S/O MUNIN DUTTA
R/O SEUJPAR, WARD NO. 10, NEW AMOLAPATTY, GOLAGHAT, P.O. AND P.S.
GOLAGHAT, DIST. GOLAGHAT, ASSAM, PIN-785621
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PP, ASSAM
Advocate for the Petitioner : MR D J BORO,
Advocate for the Respondent : PP, ASSAM,
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
10-02-2026
Heard Mr. D. J. Boro, the learned counsel for the petitioner. Also heard Mr.
P. Borthakur, the learned Additional Public Prosecutor for the State respondent.
2. This is an application filed under Section 483 of the BNSS, 2023, praying for
grant of bail to the accused/petitioner, namely, Monjil Dutta, who have been
languishing in jail hazot since 01.01.2026 in connection with Golaghat P.S.
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Case No. 256/2025, registered under Sections 189(2)/191(2)/190/ 103(1) /
117(2) /118(2) / 109/ 3(5) of the BNS, 2023.
3. It is submitted by Mr. Boro, the learned counsel for the petitioner that the
present petitioner is innocent and he is not involved with the alleged offence.
After the incident some young boys have been arrested by police in connection
with the offence only on suspicion. Further he submitted that the present
petitioner along with other co-accused was arrested on 01.01.2026 and since
then they are in custody. However, all the three petitioners will appear in their
final Higher Secondary examination which is going to commence from 11th
February, 2026. The Admit Card of the present petitioner is also annexed along
with the petition. He further submitted that the present petitioner may be
allowed to go on bail or be allowed to go on interim bail so that he may appear
in the exam. The petitioner shall provide necessary bail bond and there is no
chance of absconding, if he is granted bail.
4. Mr. Borthakur, the learned Additional Public Prosecutor submitted in this
regard that one person is brutally killed by a group of persons and the incident
had happened only on 31.12.2025 and hence the case is still under
investigation. Accordingly, he submitted that releasing on bail at this stage may
also hamper the investigation of the case.
5. Considering the submissions made by the learned counsel for both sides
without going into the merit of the case and only considering the fact that the
petitioner will appear in his final Higher Secondary examination which is going
to be commenced from 11th February, 2026 and also considering the young
age, the present petitioner, namely, Monjil Dutta is hereby allowed to go on
interim bail till next date of listing.
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6. Accordingly, it is provided that on furnishing a bond of Rs. 50,000/- (Rupees
fifty thousand) only with one surety of like amount to the satisfaction of the
learned CJM, Golaghat, the accused/petitioner, namely, Monjil Dutta, be
enlarged on interim bail, subject to the following conditions:-
(i) that the petitioner shall not, directly or indirectly, make any
inducement, threaten or promise to any person acquainted with the
facts of the case so as to dissuade them from disclosing such facts
to the Court or to any police officer; and
(ii) that the petitioner shall not leave the jurisdiction of the learned
CJM, Golaghat without prior permission.
7. In the meantime, call for the Case Diary.
8. List this matter on 26.02.2026.
JUDGE
Comparing Assistant
