Gauhati High Court
Aklima Akhtar @ Aklima Khatun vs The State Of Assam on 27 April, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010069122020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 919/2020
1:AKLIMA AKHTAR @ AKLIMA KHATUN
W/O- MD. JAHIDUL ISLAM, VILL- PURANGAON, SONTOLI, P.S. BOKO,
DIST.- KAMRUP (ASSAM)
VERSUS
1:THE STATE OF ASSAM
REP. BY P.P., ASSAM
Advocate for the Petitioner : MR. MD S HOQUE
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 27-04-2020 By this application under Section 439 CrPC, petitioner, namely, Aklima Akhtar @ Aklima Khatun, who was arrested on 16.02.2020, has prayed for granting her regular bail, in connection with Nagarbera PS Case No. 28/2020, registered under Section 366 IPC.
Heard the learned counsel for both the parties.
Also perused the record and the FIR.
As per the materials on record and the forwarding report, it reflects that the victim girl was kidnapped by one another person, namely, Md Nuruddin and she was kept in the house of the present accused person. The accused was arrested on 16.02.2020 and produced on 17.02.2020 before the Court. Considering all entirety of the matter, where the prime accused is another person, the present accused is Page No.# 2/2 allowed to go on bail of Rs. 20,000.00, with one surety of the like amount, to the satisfaction of learned JMFC, Boko, in connection with the aforesaid case.
Bail Application stands disposed of.
True copy of the order be furnished under the seal and signature of the Court Master.
JUDGE Comparing Assistant