Gauhati High Court
Asrab Ali And 13 Ors vs The State Of Assam on 11 March, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/4
GAHC010058392020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 903/2020
1:ASRAB ALI AND 13 ORS.
S/O- LATE HASEN ALI, VILL- SHAGUNMARI PART IV, P.S- BILASIPARA,
DIST- DHUBRI, ASSAM, PIN- 783348
2: JONAB ALI
S/O- LATE HASEN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
3: TAHER ALI
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
4: ABUL KALAM AZAD
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
5: ABU TALEB
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
Page No.# 2/4
PIN- 783348
6: ABDUL HOQUE
S/O- KASEM ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
7: KODBHANU BIBI
D/O- LATE JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
8: ADOM ALI
S/O- LATE JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
9: RAHIMA KHATUN
W/O- JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
10: NUR MOHAMMAD
S/O- JALAL BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
11: JEHAR ALI BEPARI
S/O- FAJAR ALI BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
Page No.# 3/4
PIN- 783348
12: FAJAR ALI
S/O- RASAN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
13: JALAL BEPARI
S/O- RASAN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
14: JAHIR UDDIN
S/O- AMIR HUSSAIN
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 78334
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. M U MAHMUD
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 11-03-2020 This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, (1) Asrab Ali (2) Jonab Ali (3) Taher Ali (4) Abul Kalam (5) Abu Taleb (6) Abdul Hoque (7) Kodbhanu Bibi (8) Adom Ali (9) Rahima Khatun (10) Nur Mohammad (11) Jehar Ali Bepari (12) Fajar Ali (13) Jalal Bepari and Page No.# 4/4 (14) Jahir Uddin, in connection with Bilasipara Police Station Case No. 153/2020 corresponding to GR Case No. 263/2020, registered under Sections 147/149/341/342/325/326/307 of the IPC.
I have perused the petition including the annexures furnished therewith. Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor, appearing for the State.
It has been contended that there is a cross FIR regarding the same incident which has been registered as Bilasipara PS Case No. 154/2020.
Call for the case diary.
Accordingly, in the interim, it is provided that in the event of arrest of the petitioners above named, in connection with the case aforementioned, they shall be released on furnishing bail bond of Rs.10,000/- each with a suitable surety of the like amount each, to the satisfaction of arresting authority with a direction to appear before the Investigating Officer within ten days. List the case on 02.04.2020.
JUDGE Comparing Assistant