(1.) These two bail applications are filed under Sec. 483 of the BNSS of 2023 whereby the petitioners Smti. Porishmita Baishya Phukan @ Porishmita Phukan and Shri Dulal Bora who were arrested in connection with Sonari P.S. Case No.112/2024 have prayed for releasing them on bail.
(2.) Heard Mr. B.K. Mahajan and Mr. S.N. Tamuli, the learned counsels appearing for the petitioners. Also heard Mr. M. Phukan, the learned Public Prosecutor, Assam.
(3.) Late Debajit Hazarika was the President of Rajapukhuri Gaon Panchayat. On 15/7/2024, the petitioner Dulal Bora wrote letters to the the Governor of Assam; Chief Executive Officer, Charaideo Zila Parishad and to the Principal Secretary of Panchayat and Rural Development, Government of Assam at Guwahati wherein he alleged irregularities in construction of Raidongia Devitukura Hari Mandir. It was alleged that in the financial year 2021-22, an amount of Rs.2,16,500.00 was sanctioned for construction of the said Mandir under Rajapukhuri Gaon Panchayat. He further alleged that somebody had misappropriated the aforesaid money. In order to show the Mandir was under construction, some photographs were uploaded in the Mera Panchayat Application. Sri Dulal Bora has alleged that those photographs were not of the Mandir but of the house built by late Debajit Hazarika. According to Dulal Bora, by uploading fake photographs, Rs.2,16,500.00 was misappropriated.