Gauhati High Court
Islam Ali Alias Sahil vs The State Of Assam on 19 March, 2026
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GAHC010040462026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case : Bail Appln./599/2026
ISLAM ALI ALIAS SAHIL
S/O JAMAL ALI
R/O KATAHBARI
KABARSTAN
PS GORCHUK
DIST KAMRUP (M)
ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR
ASSAM
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Advocate for : MR D MEDHI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
BEFORE
HONOURABLE MR. JUSTICE PRANJAL DAS
ORDER
19.03.2026
1. Heard Mr. D. Medhi, learned counsel for the petitioner and Mr. M. P. Goswami, learned Additional Public Prosecutor.
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2. This petition under Section 483 of the BNSS, 2023 has been filed by the accused-petitioner, namely, Islam Ali @ Sahil, praying for grant of bail in connection with Basistha P.S. Case No.537/2025, registered under Section 179/180/310(4) of BNS. He was arrested on 7-1-2026.
3. Prosecution case in short is that on the basis of source information on 02.11.2025 at around 10:30 pm, police intercepted two vehicles bearing registration No. AS-02-AG-7901 and AS-07-X-1666 at Khanapara area and during search of the vehicle recovered Fake Indian Currency Notes (FICN) of Rs.98,500/- along with other articles and police arrested seven persons and also seized the vehicles and the FICN. As per the prosecution case during the course of investigation, police found that Islam Ali @ Sahil, Annas Ali and Sahil Sikdar were also involved in dealings of FICN and that they were evading arrest and on 06.01.2026, police have apprehended the above named three accused persons and the said three persons led the police to the rented house of Islam Ali @ Sahil situated at Lokhra area and recovered an amount of Rs.2,27,000/- of FICN along with one money counting marching and other suspected materials.
4. It is submitted on behalf of the petitioner that he has already spent 72 days in custody after his arrest. It is also submitted that the mother of the petitioner is facing medical issue and draws my attention to the medical documents in this regard. It is submitted that after being returned from police remand he was never taken in police remand again.
5. The case diary has been received and I have perused the relevant portion of the case diary.
6. The learned Additional Public Prosecutor opposing the bail submits that the matter pertains to operations regarding fake Indian currency which is a serious matter. Drawing attention to the seizure list, it is submitted that FICN of more Page No.# 3/3 than Rs.2 lakhs were seized during investigation of the case.
7. The present petitioner was subsequently arrested based on materials revealed during the investigation. The investigation has indicated the involvement of all the accused persons in running operations of FICN in different areas in this part of the country. Needless to say that the said offence is very serious one impinging on economic security of the country and such offences actually such activities are similar to acts of terrorism.
8. I find force in the contention of the prosecution that investigation is going on in an active manner and bail at this stage may not be in the best interest of investigation.
9. According to the given facts and circumstances, the bail petition stands rejected.
10. Return back the case diary.
JUDGE Comparing Assistant