Gauhati High Court
Salim Uddin Choudhury And 3 Ors vs Page No.# 2/3 on 29 September, 2020
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/3
GAHC010130262020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 2496/2020
1:SALIM UDDIN CHOUDHURY AND 3 ORS.
S/O LT. BASIR UDDIN, R/O LAHORIJAN ISLAM PATTI, NEAR KARBI
ANGLONG AUTONOMOUS COUNCIL TAX GATE, P.O. LAHORIJAN, MOUZA
BORJAN, DIST- KARBI ANGLONG, ASSAM
2: RUKIA BEGUM
W/O SALIM UDDIN CHOUDHURY
R/O LAHORIJAN ISLAM PATTI
NEAR KARBI ANGLONG AUTONOMOUS COUNCIL TAX GATE
P.O. LAHORIJAN
MOUZA BORJAN
DIST- KARBI ANGLONG
ASSAM
3: NAZMUL ISLAM CHOUDHURY
S/O SALIM UDDIN CHOUDHURY
R/O LAHORIJAN ISLAM PATTI
NEAR KARBI ANGLONG AUTONOMOUS COUNCIL TAX GATE
P.O. LAHORIJAN
MOUZA BORJAN
DIST- KARBI ANGLONG
ASSAM
4: BAHARUL ISLAM CHOUDHURY
S/O SALIM UDDIN CHOUDHURY
R/O LAHORIJAN ISLAM PATTI
NEAR KARBI ANGLONG AUTONOMOUS COUNCIL TAX GATE
P.O. LAHORIJAN
MOUZA BORJAN
DIST- KARBI ANGLONG
ASSA
VERSUS
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1:THE STATE OF ASSAM
REP. BY THE PP ASSAM
Advocate for the Petitioner : MR. P K MUNIR
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 29-09-2020 The Court proceedings have been conducted through Video-Conference.
This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Salim Uddin Choudhury, 2) Rukia Begum, 3) Nazmul Islam Choudhury and 4) Baharul Islam Choudhury, in connection with Khatkhati Police Station Case No.105/2020 registered under Sections 447/448/429/379/427/506 of the Indian Penal Code.
Heard Mr. P.K. Munir, learned counsel for the petitioners. Also heard Mr. Bidyut Sarma, learned Additional Public Prosecutor, Assam appearing for the Respondent State.
Perused the petition and the annexures therewith.
Call for the case diary.
List the matter on 14.10.2020.
In the interim, it is provided that in the event of arrest of the accused petitioners above named, in connection with the case aforementioned, they shall be released on their furnishing bail bond of Rs.15,000/- each, with a suitable surety of the like amount, to the satisfaction of arresting authority.
The direction for interim pre-arrest bail is subject to the conditions that the accused petitioners :
(a) shall appear before the Investigating of concerned Police Station, within seven days from today and shall co-operate with the investigation;
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(b) shall not hamper with the investigation, or tamper with the evidence of the case;
(c) shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
JUDGE Comparing Assistant