Gauhati High Court
Shri Om Prakash Ram vs Union Of India on 1 April, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010069522019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 968/2019
1:SHRI OM PRAKASH RAM
S/O LATE INDRA DEO RAM, R/O GOSSAIGAON, DIST-KOKRAJHAR (BTAD),
ASSAM
VERSUS
1:UNION OF INDIA
REPRESENTED BY THE SC, N.F. RAILWAYS
Advocate for the Petitioner : MD R ALI
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 01-04-2019 Heard Mr. N. Mahajan, learned counsel for the petitioners. I have also heard Mr. Brijesh Sarma, learned standing counsel, N.F. Railway.
Apprehending arrest in connection with RPF/POST/FKM Case No. 1(1)/2019 registered under Section 3(a) of the RP(UP) Act, the petitioner has approached this Court seeking pre- arrest bail.
Mr. Brijesh Sarma, learned standing counsel, N.F. Railway prays for time till 11-04-2019 Page No.# 2/2 to produce the Case Diary.
Prayer allowed.
Let this matter be listed again on 11-04-2019.
JUDGE GS Comparing Assistant