Gauhati High Court
Joynal Abedin vs The State Of Assam on 12 June, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010111572025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1725/2025
JOYNAL ABEDIN
S/O LATE SOHRAB ALI SK.
R/O VILL- GOSSAIGAON,
WARD NO. 4,
P.S. GOSSAIGAON,
DIST. KOKRAJHAR, ASSAM
PIN-783370
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. A LAL, B C SANGTAM,P GANDHIYA,MR A BRAHMA
Advocate for the Respondent : PP, ASSAM,
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
12.06.2025 Mr. K. K. Das, learned Additional Public Prosecutor, Assam has submitted that Police has filed charge sheet in this case being C.S. No. 74/2025 dated 06.06.2025.
Since charge sheet has been submitted, Police is directed to approach the trial court seeking regular bail.
However, in appropriate circumstances, the petitioner shall have the liberty to approach this court again for seeking bail.
With the above, the bail application is disposed of.
JUDGE Comparing Assistant