Gauhati High Court
Khairul Hussain vs The State Of Assam on 25 October, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010170462021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3303/2021
KHAIRUL HUSSAIN
SON OF LT. TYAB ALI
R/O VILL- SOLMARI, BHARIA
P.O. BELSOR, P.S. BELSOR
DIST. NALBARI, ASSAM
VERSUS
THE STATE OF ASSAM
REP.BY THE PP, ASSAM
Advocate for the Petitioner : MR. D SARMAH
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
25.10.2021.
By filing this second bail petition under Section 438 of the CrPC, petitioner Khairul Hussain has sought for pre-arrest bail in connection with Hatigaon P.S. Case No.191/2021, registered under Sections 417/406/420 of the IPC.
Page No.# 2/2 Heard the learned counsel for both sides and perused the record and documents annexed.
The petitioner has come forward with the plea that the informant is suffering from nerve problem, for which he could not sign properly, because of which his signature changes from time to time.
This Court has already gone through the materials in the case diary elaborately and found sufficient complicity of the present petitioner that, with a false pretext, he procured certain documents from the informant and also created some forged documents, with false promise of procuring a license for a wine shop for the informant.
In view of above, such a new ground that has been projected by the petitioner deserves no consideration and accordingly the present petition lacks merit and hence rejected, at the motion stage itself.
JUDGE Comparing Assistant