GENDER PAYENG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Chamuah, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary along with injury report, fixing 5/4/2022. Considering the facts and circumstances of the case as delineated through the averments made in the petition supported by affidavit, in the interim, it is provided that the petitioners, namely, (i) Sri Gender Payeng @ Sri Rahul Payeng (ii) Smt. Kontali Payeng @ Smt. Kantali Payeng (iii) Smt. Philim Payeng @ Smt. Filim Payeng in connection with North lakhimpur P.S. Case No. 1498/2019 (corresponding to G.R. Case No.3225/2019) u/s 47/447/448/ 326 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.25,000.00 each with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: