Gauhati High Court
Page No. 1/4 vs The State Of Assam on 22 December, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/4
GAHC010265272022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3808/2022
MAYNAL HOQUE AND 12 ORS
S/O LATE BUJURU SK. @ KASURUDDIN
R/O VILL- BANGALIPARA PART-I, P.O. BILASIPARA, P.S. BILASIPARA, DIST.
DHUBRI, ASSAM
2: SAHINUR ISLAM @ SAHINUR HOQUE
S/O MAYNAL HOQUE
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
3: KOHINUR ISLAM
S/O MOYNAL HOQUE
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
4: AMZAD ALI
S/O LATE MAJIJ ALI @ MOHIJ ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
5: MAFIJUL ALI @ MAFIJUL ISLAM
S/O AMZAD ALI @ AMJAD ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
Page No. 2/4
DIST. DHUBRI
ASSAM
6: ENTAZ ALI @ ANTAZ ALI
S/O LATE ISLAMUDDIN SK.
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
7: ASKAR ALI
S/O JAMAD ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
8: RAJU ALI
S/O JAMAD ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
9: AZGAR ALI @ AJGOR ALI
S/O JAMAD ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
10: MOZIBAR RAHMAN
S/O LATE FEKATU SK.
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
11: ZAKIR HUSSAIN
S/O MOZIBAR RAHMAN
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
Page No. 3/4
DIST. DHUBRI
ASSAM
12: MOMINUR HUSSAIN @ MONOR ALI
S/O SATTAR HUSSAIN @ SATTAR ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
13: SATTAR HUSSAIN @ SATTAR ALI
S/O SABUR ALI
R/O VILL- BANGALIPARA PART-I
P.O. BILASIPARA
P.S. BILASIPARA
DIST. DHUBRI
ASSA
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : M KHAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 22.12.2022 Heard Mr. A.K. Das, learned counsel for the petitioners and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent State of Assam.
By this application under Section 438, Code of Criminal Procedure, 1973 [CrPC], the petitioners viz. [1] Maynul Hoque, [2] Sahinur Islam @ Sahinur Hoque, [3] Kohinur Islam, [4] Amzad Ali, [5] Mafijul Ali @ Mafijul Islam, [6] Entaz Ali @ Antaz Ali, [7] Askar Ali, [8] Raju Ali, [9] Azgar Ali @ Ajgor Ali, [10] Mozibar Rahman, [11] Zakir Hussain, [12] Mominur Hussain @ Monor Ali and [13] Sattar Hussain @ Sattar Ali have approached this Court seeking the benefit of pre-arrest bail, apprehending their arrest, in connection with Bilasipara Police Page No. 4/4 Station Case no. 359/2022, registered for the offences under Sections 143/448/380/436, Indian Penal Code [IPC].
List the case on 06.01.2023 to enable the learned Additional Public Prosecutor to produce the case diary.
JUDGE Comparing Assistant