Gauhati High Court
Khairul Hussain vs The State Of Assam on 6 February, 2019
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010002242019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 68/2019
1:KHAIRUL HUSSAIN
S/O LATE AZMAT ALI
R/O VILL- ALIKASH
P.S. HAJO
DIST. KAMRUP (R), ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. U K BARMAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 06-02-2019 This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Khairul Hussain, in connection with Bhangagarh PS Case No. 144/2018 registered under Sections 269/420/406 of the IPC.
Heard Mr. UK Barman, learned counsel for the accused-petitioner as well as Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.
Perused the case diary produced before this court.
Page No.# 2/2 There are incriminating materials in the case diary of mixing some foreign particles with the blood sample of the informant which is supported by the FSL report also. Such action on the part of the accused-petitioner shows that working in the Medical College Hospital to save human lives, he played with the life of patient. That being so, this is not a fit case to grant the privilege of pre-arrest bail.
Accordingly, the prayer for pre-arrest bail stands rejected.
Return the case diary.
This petition stands disposed of.
JUDGE Comparing Assistant