Gauhati High Court
Shanur Alom @ Sahanur Alom vs The State Of Assam on 6 January, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010001692023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/34/2023
SHANUR ALOM @ SAHANUR ALOM
S/O SAIFUL ISLAM, R/O VILL-SUKMANA, P.S.-BARPETA, DIST-BARPETA
(ERSTWHILE BAJALI), ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MD. I HUSSAIN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 06.01.2023 Mr. A. Rahman, learned counsel for the petitioner and Mr. B. Sharma, learned Additional Public Prosecutor for the respondent State of Assam are present.
By this application under Section 438, Code of Criminal Procedure, 1973 [CrPC], the petitioner viz. Shanur Alom @ Sahanur Alom has approached this Page No.# 2/2 Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Barpeta Police Station Case no. 1134/2022, registered for offences punishable under Sections 417/406/376, Indian Penal Code [IPC].
List the case on 31.01.2023 for production of the case diary and the statement of the victim recorded under Section 164, CrPC.
JUDGE Comparing Assistant