TASSO MURTE OPO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. G. Singh, learned counsel for the petitioner. Also heard Ms. T. Jini, learned Additional Public Prosecutor representing the State respondent No. 1 and Mr. T. Tagum, learned counsel for the respondent No.2.

(2.) This is an application filed under Sec. 439 (2) read with Sec. 482 of the Code of Criminal Procedure, 1973, praying for setting aside the bail order dt. 20/6/2024 passed by the learned Sessions Judge, Lower Subansiri District, Ziro in Crl. Misc. Bail Application No. 27/2024 (Z).

(3.) The brief facts leading to the filing of the present petition is that: On 23/3/2023 at 07:00 hours, written information was received from one Tasso Lajee, S/o Shri Tasso Bida, resident of Village Hari, PO/PS Ziro, District Lower Subansiri, alleging that his uncle, namely Shri Tasso Grayu, had been stabbed in the chest at around 8:40 PM on 22/3/2023. As a result, the victim was severely injured and admitted to Gyati Taka General Hospital, Hapoli. Accordingly, upon receipt of the written information, a case was registered as Ziro P.S Case No. 08/23 under Ss. 302/341 of IPC. Later, on 24/3/2023, the victim, Tasso Grayu, succumbed to his injuries while being taken to Guwahati for treatment.