Gauhati High Court
Sarifuddin Ahmed vs The State Of Assam on 10 November, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
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GAHC010167392021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3289/2021
SARIFUDDIN AHMED
S/O LATE AZIMUDDIN AHMED, PREMANENT R/O NIZARAPAR, P.S.
NOONMATI, DIST. KAMRUP (M), ASSAM.
VERSUS
THE STATE OF ASSAM
REPRESENTED BY PP, ASSAM.
Advocate for the Petitioner : MR. P GOGOI
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
10.11.2021 By this bail application under Section 438 CrPC, petitioner, namely, Sarifuddin Ahmed, has sought for pre-arrest bail in the event of his arrest in connection with Panbazar PS Case No. 280/2018, under Sections 417/420/465/471 of the IPC. Heard the learned counsel for both the parties. Also perused the record and the Case Diary.
The record reveals that the petitioner herein, stood as a bailor by producing false salary Page No.# 2/2 certificate while procuring bail of one accused person, namely, Majnur Ali, in connection with Noonmati PS Case No. 97/2018. The learned Court, on the basis of the report given by the Deputy Inspector of Schools, Guwahati, has found that the signatory to the salary certificate has already been transferred and no more in the same place. It can be inferred now that the petitioner has relied upon the forged document, while procuring the bail of said Majnur Ali.
That being so, this Court is of the opinion that it is not a fit case to grant the privilege of pre-arrest bail to the accused petitioner and accordingly, the bail application stands rejected.
Return the Case Diary.
JUDGE Comparing Assistant