Diganta Doley vs The State Of Assam And Anr
2026 Latest Caselaw 1036 Gua

Gauhati High Court

Diganta Doley vs The State Of Assam And Anr on 10 February, 2026

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GAHC010024272026




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

                                Case No. : Bail Appln./385/2026

            DIGANTA DOLEY
            SON OF SHRI TAPESWAR DOLEY, RESIDENT OF CHABOTI PADUMANI,
            POLICE STATION NORTH LAKHIMPUR, DISTRICT LAKHIMPUR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM.

            2:SMTI BARNALI DOLEY PATIR
            WIFE OF BINOD PATIR
             RESIDENT OF CHABOTI PADUMANI
             POLICE STATION NORTH LAKHIMPUR
             DISTRICT LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MR. DITUL DAS, MR. B J TALUKDAR

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                    HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                           ORDER

Date : 10.02.2026

Heard Mr. D. Das, learned counsel for the accused-applicant. Also heard Ms. N. Das, learned Addl. P.P., representing the State.

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This is an application filed under Section 483 of the BNSS, 2023, praying for grant of bail to the accused-applicant in connection with Sessions (Special)/Spl (P) Case No. 229/2025, registered under Sections 329(4)/65(1)/62 of the BNS, 2023, read with Section 18 of the POCSO Act, 2012, arising out of North Lakhimpur P.S. Case No. 417/2025, pending before the Court of learned Special Judge (POCSO), Lakhimpur, North Lakhimpur.

Let notice be issued to the respondent no. 2 through the Registry as per the prevailing notification issued by the Gauhati High Court.

Notice upon the respondent no. 1 is dispensed with, as Ms. Das, learned Addl. P.P. has entered appearance for the State.

Registry is directed to call for the scanned copy of the TCR along with the Case Diary in the instant case from the Court of learned Special Judge (POCSO), Lakhimpur, North Lakhimpur.

The learned counsel for the accused-applicant submits that a cross FIR has also been filed, vide North Lakhimpur P.S. Case No. 418/2025. Therefore, prays for calling of the records of the aforesaid case.

Call for the Case Diary in North Lakhimpur P.S. Case No. 418/2025, to be produced before this Court on the next date fixed.

List this matter again on 24.02.2026.

JUDGE

Comparing Assistant