Gauhati High Court
Rahman Ali vs The State Of Assam on 6 August, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010107022021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1632/2021
RAHMAN ALI
S/O LATE MANURUDDIN
VILL- NANGALKUR
P.S. AND DIST. BARPETA, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY PP, ASSAM
Advocate for the Petitioner : MR M AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
06.08.2021 The Court proceedings have been conducted through online court proceeding services.
Heard Mr. M. Ahmed, learned counsel for the accused-petitioner. By this application under Section 439, Code of Criminal Procedure, 1973 Page No.# 2/2 (CrPC), the accused-petitioner viz. Raham Ali has prayed for his release on bail, as he is in custody since 29.06.2021 in connection with Barpeta Police Station Case no. 1488/2021 registered under Sections 376/511/294/325/506/34, Indian Penal Code (IPC).
Mr. B.B. Gogoi, learned Additional Public Prosecutor has submitted that after completion of investigation in connection with Barpeta Police Station Case no. 1488/2021, the Investigating Officer (I.O.) of the case has submitted the charge sheet being Charge Sheet no. 889/2021 dated 02.08.2021. In view of submission of the charge sheet, Mr. Ahmed has submitted that the accused-petitioner will approach the jurisdictional trial court seeking regular bail.
In view of such submission made by Mr. Ahmed, this application under Section 439, CrPC stands closed reserving the liberty to the accused-petitioner to approach the jurisdictional trial court seeking regular bail. In the event any application is filed by the accused-petitioner seeking regular bail in connection with Barpeta Police Station Case no. 1488/2021 before the jurisdictional trial court, the same may be considered by the jurisdictional trial court on its own merits and in accordance with law.
JUDGE Comparing Assistant