Gauhati High Court
Hifjul Bari @ Hifzurbari vs The State Of Assam on 21 June, 2022
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/3
GAHC010092932022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1093/2022
HIFJUL BARI @ HIFZURBARI
S/O LATE HAZARAT ALI, R/O KAHILIPARA, DAKHIN GAON, P.S.-DISPUR,
DIST-KAMRUP(M), ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. S SAHU
Advocate for the Respondent : PP, ASSAM
Linked Case : Bail Appln./1032/2022
JUWEL KHAN @ SUEL KHAN
S/O LATE ABUL BASER KHAN
R/O PANJABARI
JURIPAR
BYE LANE -22
P.S. DISPUR
DIST. KAMRUP (M)
ASSAM
VERSUS
Page No.# 2/3
THE STATE OF ASSAM
REP. BY THE PP
ASSAM
------------
Advocate for : MR. S SAHU
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
Linked Case : Bail Appln./1433/2022
AKARAMUL ALI AND 2 ORS.
S/OLT. ABDUL MAJID
R/OMERESEAT
P.S. BIHPURIA
DIST. LAKHIMPUR
ASSAM
2: HABIBUR REHMAN
S/OLT. ABDUL MAJID
R/ONO. 1 AHMEDPUR
P.S. BIHPURIA
DIST. LAKHIMPUR
ASSAM
3: NAZIR AHMED
S/O LT. ABDUL MAJID
R/O VILL- NO. 1 AHMEDPUR
P.S. BIHPURIA
DIST. LAKHIMPUR
ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP
ASSAM
------------
Advocate for : MR D MEDHI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
Page No.# 3/3
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
21.06.2022 All the bail applications are taken up together, as they relate to the same PS Case.
By filing these petitions under Section 439 of the CrPC, the petitioners namely, 1) Hifjul Bari @ Hifzurbari, 2) Akaramul Ali, 3), Habibur Rehman, 4) Nazir Ahmed (who were arrested on 30.04.2022 and 5) Juwel Khan @ Suel Khan, who was arrested on 01.05.2022, have prayed for releasing them on regular bail in connection with Azara PS Case No. 51/2022, under Sections 120(B)/420/465/ 467/468/489(B)/471 IPC.
Heard the learned counsel for both the parties.
Also perused the record and the Case Diary.
As has been reflected in the FIR, it has also come out in the investigation that certain fake currency notes were recovered from the house of on Tanmay Das, along with equipments, electronic devices for manufacturing fake currencies and two vehicles which were used for smuggling such currencies and present set of accused persons were actively involved with such Tanmay Das, in manufacturing such fake currencies. The articles used in the process have already been seized and the complicity of each of the petitioners is suggested and it is indicated by the IO that some more persons are also involved with such affairs.
Considering the severity of the offence and the complicity of the accused petitioners, this Court is not inclined to grant the bail to the petitioners.
All the bail petitions stand disposed of accordingly.
Return the Case Diary.
JUDGE Comparing Assistant