Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 20 July, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010055662022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/818/2022
AMIR ALI AND 2 ORS
S/O MUJJAMIL ALI
R/O VILL- DARGHAH PUR BALACHAR, P.O. BHELLA, P.S. AND DIST.
BARPETA, ASSAM
2: MUJJAMIL ALI
S/O LT. MANNAF ALI
R/O VILL- DARGHAH PUR BALACHAR
P.O. BHELLA
P.S. AND DIST. BARPETA
ASSAM
3: AMIYA BEGUM
W/O MUJJAMIL ALI
R/O VILL- DARGHAH PUR BALACHAR
P.O. BHELLA
P.S. AND DIST. BARPETA
ASSA
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. J AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
Page No.# 2/2
ORDER
Date : 20-07-2022 Heard Mr. Z. Rahman, learned counsel for the petitioners.
Mr. Bhaskar Sarma, learned APP for the State has submitted that the charge sheet has been submitted against the petitioners namely, (1) Amir Ali, (2) Mujjamil Ali and (3) Amiya Begum in connection with Barpeta P.S. Case No.285/2022 under section 448/326/325/354(b)/379/34 IPC.
As the petitioner nos.2 and 3 namely, Mujjamil Ali and Amiya Begum are on interim bail by order dated 23.02.2022, in respect of the said two petitioners, the interim bail is extended for 15 days from today and with liberty to apply for regular bail from the jurisdictional Court.
The interim protection is not available to the petitioner no.1 namely, Amir Ali. He is at liberty to apply for regular bail before the appropriate Court.
The application stands disposed of.
JUDGE Comparing Assistant