DINO SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.I. Borbhuiya, learned counsel for and on behalf of the petitioner No.3 Pranab Jyoti Saikia as well as Mr. B.B. Gogoi, learned Addl. P.P., Assam for the State respondent.

(2.) On the prayer of learned counsel for the petitioners, the name of the petitioner Nos.1 and 2 are hereby struck off from the present petition.

(3.) So far as the present petitioner is concerned, it is to be noted that he had moved a bail application before the learned Sessions Judge, Jorhat, in connection with Pulibor P.S. Case No.356/2020, in GR No.1939/2020, under Section 498(A)/313/376/511/34 of the IPC, which was registered as Misc. Criminal Case No.320/2020. The learned Sessions Judge, Jorhat, while passing the order dated 18.08.2020, in aforesaid Misc. Criminal Case No.320/2020, has directed the present petitioner to approach the learned Judicial Magistrate 1st Class, Jorhat for the bail and has also observed that on such approach, the learned trial Court shall consider the same in accordance with the law, specially the aspect of procuring the possibility of the petitioner's attendance in the Court during the trial and threatening the witnesses.