Gauhati High Court
A. Sattar @ Abdus Sattar vs The State Of Assam on 10 November, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010224342022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3296/2022
A. SATTAR @ ABDUS SATTAR
S/O LATE BABAR ALI
R/O BARPETA ROAD TOWN, WARD NO. 1
P.S. BARPETA ROAD,
DIST. BARPETA, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. R ALI
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 10.11.2022 Heard Mr. H.A. Ahmed, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent State of Assam.
By this application under Section 438, Code of Criminal Procedure, 1973 [CrPC], the petitioner viz. A. Sattar @ Abdus Sattar has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Barpeta Police Station Case no. 480/2021 registered under Sections 354A/448/376/511, Indian Penal Code [IPC].
Page No. 2/2It is submitted by the learned counsel for the parties that the instant application under Section 438, CrPC in connection with Barpeta Police Station Case no. 480/2021 has been preferred for the second occasion after dismissal of the earlier bail application, A.B. no. 3649/2021 by an order dated 28.02.2022 by a co-ordinate bench and the instant application therefore, be listed before the co-ordinate bench which had dismissed the earlier bail application, A.B. no. 3649/2021.
In view of the above submission made by the learned counsel for the parties, list the case before the appropriate bench.
JUDGE Comparing Assistant