PRADIP SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by an order dtd. 17/12/2021, passed by the Gauhati High Court on an application filed by him (under Sec. 439 Code of Criminal Procedure, 1973, for short 'the CrPC') seeking regular bail in Sootia Excise Circle Case No.181/2021-22(registered under Sec. 53(1)(a) of the Assam Excise (Amendment) Act, 2018). The High Court has expressed a view that appropriate legal action ought to be initiated against the appellant and those who had tried to misuse the process of law by filing application for bail in two different fora in respect of the very same crime.

(3.) It may be noted as a background that a bail application was filed by the appellant before the learned Sub Divisional Judicial Magistrate, Biswanath Chariali on 27/10/2021 in connection with the same case which was rejected.