Gauhati High Court
Md. Sadiqul Islam vs The State Of Assam on 8 January, 2021
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010180102020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3661/2020
MD. SADIQUL ISLAM
S/O MD. SUKUR MAMUD, VILL-NO-2 AHMEDPUR, P.S.-BIHPURIA, DIST-
LAKHIMPUR, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. M RAHMAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 08-01-2021 Heard Mr. M Rahman, learned counsel appearing for the petitioner. Also heard Mr. NK Kalita, learned Additional Public Prosecutor, appearing for the State of Assam.
This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Md. Sadiqul Islam, in connection with Bihpuria P.S. Case No. 464/2020, registered under Sections 120(B)/420/468/489(A)/489(C)/489(D) of the IPC.
Page No.# 2/2 Perused the case diary produced before this Court.
The petitioner is alleged to be involved in preparing fake Indian currency notes. The Investigating Police Officer has recovered 22 nos. of Rs.500/- denomination and 7 nos. of Rs.200/- denomination printed notes on one side and genuine currency notes of Rs. 80,000/-. They have also found and seized a printer for printing fake currency notes.
Considering the nature of allegation and requirement of a thorough investigation, the prayer for pre-arrest bail of the petitioner stands rejected at this stage.
The petition stands disposed of accordingly.
Return the case diary.
JUDGE Comparing Assistant