Gauhati High Court
Abdul Basit And Anr vs The State Of Assam on 5 March, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010023442020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 415/2020
1:ABDUL BASIT AND ANR.
S/O- YASIN ALI, R/O- VILL- CHAGIKAURI DAMCHERRA TRIPURA PUNJI,
P.S- RATABARI, DIST- KARIMGANJ, ASSAM
2: ALIM UDDIN
S/O- YASIN ALI
R/O- VILL- CHAGIKAURI DAMCHERRA TRIPURA PUNJI
P.S- RATABARI
DIST- KARIMGANJ
ASSA
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. S C BISWAS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 05-03-2020 By this application under Section 438 CrPC, petitioner, namely, Abdul Basit and Alim Uddin have sought for pre-arrest bail in the event of his arrest in connection with GR Case No. 959/2014, under Sections 147/148/325/326/302 IPC. Heard the learned counsel for both the sides. The accused is shown absconder in the charge-sheet that was filed in the year 2018, the case Page No.# 2/2 relates to 2014.
This Court is not inclined to grant the privilege of bail in a case where the accused person has been involved in a serious offence.
The petitioner can approach the trial court for getting regular bail. Accordingly, this petitioner stands disposed of.
JUDGE Comparing Assistant