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[Cites 6, Cited by 0]

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 11 February, 2022

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                 Page No.# 1/3

GAHC010004802022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Bail Appln./87/2022

            SAFIKUL HOQUE AND ANR
            SON OF HASMAT SK.
            R/O VILL- BINNACHARA PART-IV, P.S. GOLOKGANJ
            DIST. DHUBRI, ASSAM
            PIN-783331

            2: MOHIBUL HOQUE
             SON OF MOKSED ALI
            R/O VILL- BINNACHARA PART-III
            P.S. GOLOKGANJ
            DIST. DHUBRI
            ASSAM
            PIN-78335

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, GOVT OF ASSAM



Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : PP, ASSAM
                                                                         Page No.# 2/3

                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                      ORDER

Date : 11-02-2022 Heard Mr. J. Kalita, learned counsel for the petitioners and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent State of Assam.

By this application under Section 439, Code of Criminal Procedure, 1973 [CrPC], the petitioners viz. 1) Safikul Hoque and 2) Mohibul Hoque have prayed for their release on bail in connection with Golokganj Police Station Case no. 1262/2021, registered under Sections 489A/489B/489C, Indian Penal Code.

Mr. Goswami, learned Additional Public Prosecutor has submitted that after completion of investigation, the Investigating Officer [I.O.] of the case has submitted a charge sheet vide Charge Sheet no. 34/2022 dated 29.01.2022 under Section 173[2], CrPC.

In view of the submission of charge sheet in the case, Mr. Kalita has submitted that the petitioners will approach the learned jurisdictional trial Court seeking regular bail.

In view of the said submission of Mr. Kalita, this application stands closed, granting liberty to the petitioners to approach the learned jurisdictional trial Court.

In the event the petitioners approach the jurisdictional trial Court by filing any application seeking regular bail, it is expected that the jurisdictional trial Court will consider such application on its own merits and in accordance with law in an expeditious manner.

Page No.# 3/3 JUDGE Comparing Assistant