TEMSUWABANG LONGCHAR Vs. STATE OF NAGALAND
LAWS(GAU)-2020-1-68
HIGH COURT OF GAUHATI
Decided on January 24,2020

Temsuwabang Longchar Appellant
VERSUS
STATE OF NAGALAND Respondents

JUDGEMENT

Nelson Sailo,J. - (1.)Heard Mr. Pakinrichapbo, learned counsel for the applicant as well as Mr. K. K. Wotsa, learned Public Prosecutor, Nagaland. By filing this bail application, the applicant who is the uncle of the accused seeks the release of the accused person on regular bail by invoking Section 439 of CrPC.
(2.)The learned counsel for the applicant submits that the accused was arrested on 14.10.2018 in connection with Mokokchung Police Station-II Case No. 0023/2018 under Section 302/325/352 of the IPC and since then, he has been detained in custody till date. The accused filed a bail application before the Principal Sessions Judge, Mokokchung vide BA No. 16/2018 but the same was rejected vide order dated 29.11.2018.
(3.)A perusal of the application as well as the order passed by the Principal Sessions Judge, it is seen that when the bail was rejected, chargesheet had not yet been filed and the same was filed later on 08.05.2019. Although the accused pleaded guilty at the time of framing charge on 19.06.2019, the Trial Court has decided to conduct a trial for the ends of justice. Since then, according to the parties, as many as 2 (two) prosecution witnesses have been examined.


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