Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 20 November, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010157182020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3142/2020
SHAHIDUL ISLAM AND ANR.
S/O- SUKUR ALI, R/O- VILL- MADHYA BHAKUWAMARI, P.S. AND DIST.-
BARPETA, ASSAM
2: AMINUL HOQU
VERSUS
THE STATE OF ASSAM
REP. BY P.P., ASSAM
Advocate for the Petitioner : MR. S MUNIR
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
:: O R D E R ::
09-11-2020 This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Shahidul Islam and Aminul Hoque in connection with Barpeta Police Station Case No.50/2015, registered under Sections 457/380/427 of the IPC. Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor, who has produced the case diary and perused the same.
The FIR was filed on 06.01.2015 regarding theft of ATM machine along with cash of Rs.16,60,000/- and on 08.01.2015, such amount was recovered from the accused namely, Siddique Ali and Sahajanhan Ali and Page No.# 2/2 complicity of accused petitioner has not made out.
Considering all entirety of the matter, this Court is of the opinion that custodial detention of the accused person is not required. Accordingly, each of the petitioner is hereby allowed to go on pre-arrest bail of Rs. 10,000/-, with one surety of like amount each, in the event of their arrest.
In terms of the above, this bail application stands disposed of. Return the case diary.
JUDGE Comparing Assistant