Gauhati High Court
Walid Hussain @ Mona vs The State Of Assam on 25 February, 2021
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010190892020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2996/2020
WALID HUSSAIN @ MONA
S/O SORKUM ALI, VILL-TILABARI, P.O.-BHUBRIGHAT T.E., P.S.-
PHATARKANDHI, DIST-KARIMGANJ, ASSAM, PIN-788724
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. D DAS SR. ADV
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 25-02-2021 Heard Mr. D. Das, learned Senior counsel assisted by Mr. K. Mahanta, learned counsel for the applicant. Also heard Mr. H. Sharma, learned Additional Public Prosecutor for the State.
The petitioner Walid Hussain @ Mona has filed this application u/s 439 of Cr.P.C., praying for releasing him on bail in the matter of Badarpur P.S. Case No. 312/2020, (GR Case No. 2870/2020) registered u/s 21(C)/29 of NDPS Act, 1985.
Page No.# 2/2 On 04.11.2020, Police arrested a person called Shabbir Ahmed because Narcotic Drugs were found in his possession this Shabbir Ahmed told Police that his associates were Shamim Ahmed, Abdus Sahid, Abdul Kahar, Zillu Ahmed. Accordingly, Police arrested some other persons. Amongst the persons arrested by Police are Rahimuddin and Fariduddin who have mobile phones and police went through in their mobile phones from which, it was discovered that the mobile phones contains some of the photographs and it was further discovered that the aforesaid two persons were continue contacted with the present applicant and therefore the present applicant was arrested by Police.
Today on perusal of the case diary, it appears that the present applicant has admitted to be involved in transportation of Narcotic Dugs and weapon but the case diary does not have any materials to suggest that the applicant is involved in the present case. Therefore, there is no necessity of keeping this applicant in custody for this case.
Accordingly, the applicant namely Walid Hussain @ Mona is allowed to go on bail of Rs. 25000/- (Rupees Twenty Five Thousand only) with a surety of like amount to the satisfaction of learned C.J.M. Karimganj in connection with Badarpur P.S. Case No. 312/2020, (GR Case No. 2870/2020) registered u/s 21(C)/29 of NDPS Act, 1985.
Bail application disposed of accordingly.
JUDGE Comparing Assistant