Indian Kanoon - Search engine for Indian Law

Gauhati High Court

Muktadul Islam @ Muktarul vs The State Of Assam And Anr on 11 April, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No. 1/2

GAHC010078092025




                                                                    undefined

                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : AB/904/2025

            MUKTADUL ISLAM @ MUKTARUL
            S/OSAMSUL HAQUE @ KOBIRAJ
            R/O MORITALI
            P.O. AN DP.S.LAHORIGHAT
            DIST. MORIGAON, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP, ASSAM

            2:MD. BULBUL ISLAM
            S/O LATE ABBAS ALI
            R/O LEGERIBORI
            P.O. MOIRABARI
            P.S. MOIRABARI
            DIST. MORIGAON
            ASSAM

Advocate for the Petitioner   : MR. P J SAIKIA, MS D DUTTA

Advocate for the Respondent : PP, ASSAM,


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

Date : 11.04.2025 Heard P.J. Saikia, learned counsel for the petitioner and Mr. K. Baishya, learned Additional Public Prosecutor for the respondent State of Assam.

By this application under Section 482, the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023, the petitioner viz. Muktadul Islam @ Muktarul has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Moirabari Police Station Case no. 13/2025 registered for the offences under Sections 140[3]/65[1]/3[5], BNS read with Section 4 of the Protection of Children from Sexual Offences [POCSO] Act, 2012.

List the case on 25.04.2025 to enable the learned Additional Public Prosecutor to produce the concerned case diary.

Issue notice to the informant-respondent no. 2. The petitioner shall take steps for service of notice upon the informant-respondent no. 2 through the Officer In-Charge, Moirabari Police Station. Such issuance of notice is to be routed through the office of the Public Prosecutor, Gauhati High Court and the learned Additional Public Prosecutor shall obtain a service report from the Officer In-Charge of Moirabari Police Station on the next date of listing.

JUDGE Comparing Assistant