Gauhati High Court
Page No.# 1/2 vs The State Of Assam And Anr on 25 April, 2025
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010022912025
2025:GAU-AS:5067
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/236/2025
AJMIR PRAMANIK
S/O ABDUL HUSSAIN PARAMANIK,
R/O VILLAGE CHITHILAGHOP, PS FAKIRAGRAM DISTRICT KOKRAJHAR
(BTC), ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:MD JAHANUDDIN AHMED
S/O ABDUL GOFUR
VILLAGE- CHITHILAGHOP PS FAKIRAGRAM
DISTRICT- KOKRAJHAR BTC
ASSA
Advocate for the Petitioner : MR. A LAL, P GANDHIYA,B C SANGTAM,M K DEB,MR A
BRAHMA
Advocate for the Respondent : PP, ASSAM, MR. S RANA (R2)
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
25-04-2025 Heard Mr. A. Lal, learned counsel for the petitioner and Mr. K. K. Parashar, learned Additional Public Prosecutor, Assam for the State.
Page No.# 2/2
2. Apprehending his arrest, the petitioner, namely, Ajmir Pramanik, son of Abdul Hussain Paramanik, resident of Village-Chithilaghop, P.S.-Fakiragram, District-Kokrajhar, Assam has filed this application under Section 482 of the BNSS, 2023 seeking pre-arrest bail in Fakiragram Police Station Case No. 02/2025 corresponding to G.R. No.17/2025 registered under Sections 61(2)/87/127(2)/351(2)/351(3) BNS, 2023, read with Section 4 of the POCSO Act,2012.
3. By order dated 06.03.2025, the Court while called for the case diary of said Fakiragram P.S. Case No. 02/2025, granted interim pre-arrest bail to the petitioner, which is still in force.
4. During the deliberation of the matter, Mr. K. K. Parashar, learned Additional Public Prosecutor, Assam, on instruction, submitted that police after completion of investigation of the case has already submitted the charge-sheet in said Fakiragram P.S. Case No. 02/2025 vide Charge-Sheet No. 17/2025 dated 31.03.2025.
5. In view of the above, the petitioner is directed to approach the appropriate forum/authority for his regular bail in said Fakiragram P.S. Case No. 02/2025 on or before 09.05.2025.
6. The interim bail granted to the petitioner earlier on 06.03.2025 in said Fakiragram P.S. Case No. 02/2025 is extended only upto 09.05.2025.
7. With the above observation and direction, this pre-arrest bail application stands disposed of.
JUDGE Comparing Assistant