Ranjit Das vs State Of Assam

Because of COVID Pandemic situation, the Court proceedings are conducted through Video Conferencing.

Heard Mr. T. Deuri, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. PP for the State/respondent.

By this petition under Section 438 Cr.P.C., the petitioner, namely, Ranjit Das has prayed for granting him pre-arrest bail, apprehending arrest in

connection with Gossaigaon P.S Case No. 298/2021 under Sections 120(B)/420 of the IPC, read with Sections 63/65 of the Copyright Act, 1957 and

read with Section 53 (1) (a) of the Assam Excise Act, 2000.

Let the case diary be called for.

In the meantime, it is provided that in the event of arrest of the petitioner, named above, in connection with the above noted case, he shall be released

on interim pre-arrest bail upon furnishing a bail bond of Rs.15,000/- (Rupees Fifteen Thousand) only with one surety of like amount to the satisfaction

of the arresting authority, subject, of course, to the following conditions:

(i) That the petitioner shall appear before the Investigating Officer within 7 days from today;

(ii) That the petitioner shall not hamper or tamper with the investigation in any manner;

(iii) That the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so

as to dissuade him from disclosing such facts to the Court or to any police officer; and

(iv) That the petitioner shall not leave the territorial jurisdiction of the Gossaigaon P.S without obtaining prior written permission from the concerned

Investigating Officer of the case.

If any of the conditions are found to be violated then the Investigating Officer shall be at liberty to seek cancellation of the interim bail granted to the

petitioner.

List on 12.08.2021.