Gauhati High Court
Asrab Ali And 13 Ors vs The State Of Assam on 12 August, 2020
Author: Ajai Lamba
Bench: Ajai Lamba
Page No.# 1/4
GAHC010103972020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 1902/2020
1:ASRAB ALI AND 13 ORS.
S/O- LATE HASEN ALI, VILL- SHAGUNMARI PART IV, P.S- BILASIPARA,
DIST- DHUBRI, ASSAM, PIN- 783348
2: JONAB ALI
S/O- LATE HASEN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
3: TAHER ALI
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
4: ABUL KALAM AZAD
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
5: ABU TALEB
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
Page No.# 2/4
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
6: ABDUL HOQUE
S/O- KASEM ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
7: KODBHANU BIBI
D/O- LATE JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
8: ADOM ALI
S/O- LATE JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
9: RAHIMA KHATUN
W/O- LATE JILIMUDDIN BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
10: NUR MOHAMMAD
S/O- JALAL BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
Page No.# 3/4
PIN- 783348
11: JEHAR ALI BEPARI
S/O- FAJAR ALI BEPARI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
12: FAJAR ALI
S/O- RASAN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
13: JALAL BEPARI
S/O- RASAN ALI
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 783348
14: JAHIR UDDIN
S/O- AMIR HUSSAIN
VILL- SHAGUNMARI PART IV
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 78334
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Counsel for the Applicants : Mr. MU Mahmud, Advocate.
Counsel for the Respondent : Mr. NJ Dutta, Additional Public
Prosecutor, Assam.
Page No.# 4/4 BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA 12.08.2020:
The Court proceedings have been conducted through Video-Conference.
2. The applicants namely, 1. Asrab Ali, 2. Jonab Ali, 3. Taher Ali, 4. Abul Kalam Azad, 5.
Abu Taleb, 6. Abdul Hoque, 7. Kodbhanu Bibi, 8. Adom Ali, 9. Rahima Khatun, 10. Nur Mohammad, 11. Jehar Ali Bepari, 12. Fajar Ali, 13. Jalal Bepari and 14. Jahir Uddin have preferred this application under Section 438 of the Code of Criminal Procedure for anticipatory bail in connection with Bilasipara P.S. Case No. 153/2020 (corresponding to GR Case No. 263/2020), under Sections 147/149/341/342/325/326/307 of the Indian Penal Code.
3. Document placed at Annexure-1 is depicted to be dated 20.01.2020 and has been certified as true copy by Mr. SH Mahmud, Advocate. Reference to the photocopy of the document at page 12, however shows that the date of the document is 20.02.2020.
4. There is an error in preparing and filing true copy of the document.
5. Dismissed as withdrawn with liberty to file afresh.
CHIEF JUSTICE Comparing Assistant