Gauhati High Court
Rajiul Islam @ Rejaul Islam vs The State Of Assam on 18 December, 2018
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010263242018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3714/2018
1:RAJIUL ISLAM @ REJAUL ISLAM
S/O- IBRAHIM ALI, R/O- WARD NO. 6, KARIM CHOWK, MANGALDAI, P.S.
MANGALDAI, DIST- DARRANG, ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY P.P., ASSAM
Advocate for the Petitioner : MR M AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 18-12-2018 This is an application, filed under Section 438 Cr.PC, seeking pre-arrest bail of the petitioner, namely, Rajiul Islam @ Rejaul Islam, in Mangaldai P.S. Case No. 837/2018 registered under Sections 406/420/294/506/354/254(B) of IPC.
Heard Mr. M. Ahmed, learned counsel for the petitioner as well as Mr. B. Sarma, learned Additional Public Prosecutor for the state respondent.
On perusal of the materials in the case diary, it does not appear that this is a case where custodial interrogation of the petitioner is necessary. On the other hand, in accordance with the order, dated 29.11.2018, granting interim pre-arrest bail to him, he appeared before the investigating officer and his statement has also been recorded. Therefore, considering the above facts, the prayer for pre-arrest bail of the Page No.# 2/2 petitioner is allowed.
The interim pre-arrest bail granted to the petitioner, vide order dated 29.11.2018 is made absolute by this order on the same terms and conditions. The petition stands disposed of.
Return the case diary.
JUDGE Comparing Assistant