Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 28 October, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010176642021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3485/2021
MUSLEM UDDIN @ MUSLEM ALI AND ANR
S/O ABDUL HALIM ALI @ HALIM ALI
R/O VILL- PANI MARICHA, P.S. AND DIST. BARPETA, ASSAM
2: KARAM ALI
S/O CHAN MIA @ CHANBAR ALI
R/O IVLL- SANTIPUR
RESERVE
P.S. AND DIST. BARPETA
ASSA
VERSUS
THE STATE OF ASSAM
TO BE REP. BY THE PP, ASSAM
Advocate for the Petitioner : DR. B AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
28.10.2021 Heard Mr. N. Haque, learned counsel for the petitioners and Mr. P. Borthakur, learned Additional Public Prosecutor for the respondent State of Assam.
By this application under Section 438, Code of Criminal Procedure, 1973 [CrPC], the Page No.# 2/2 petitioners viz. 1) Muslem Uddin @ Muslem Ali, and 2) Karam Ali have approached this Court seeking the benefit of pre-arrest bail, apprehending their arrest, in connection with Barpeta Police Station Case no. 2676/2020 registered under Sections 109/376, Indian Penal Code [IPC].
List the case on 22.11.2021 in order to enable the learned Additional Public Prosecutor to produce the case diaries of Barpeta Police Station Case no. 2383/2021 and Barpeta Police Station Case no. 2676/2021.
JUDGE Comparing Assistant