Gauhati High Court
Abdul Basit vs The State Of Assam on 22 December, 2021
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010222022021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/4329/2021
ABDUL BASIT
(DRIVER OF VEHICLE NO. AS-01,EP-5817)
S/O ABDUS SALAM
R/O VILL- METHIGAON, P.O. NILBAGAN, P.S. MURAJHAR, DIST. HOJAI,
ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. N J DUTTA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 22-12-2021 Heard Mr. N.J. Dutta assisted by Mr. S.Y. Ahmed, learned counsel for the petitioner and Mr. B. Sarma, learned Addl. P.P. Assam for the respondent.
Page No.# 2/2 This is an application under Section 438 of the Cr. P.C. filed by the petitioner, namely, Md. Abdul Basit praying for pre-arrest bail in connection with Hojai P.S. Case No. 822/2021 registered under Section 143/342/325/353 of the IPC.
As per the allegation made in the FIR, one ambulance had knocked the car of the petitioner, there was a quarrel between them. It is also alleged that the petitioner had physically abused the driver of the ambulance.
This court is of the opinion that for the allegation brought against the petitioner, the petitioner does not deserve to be detained in custody. Therefore, the prayer for pre-arrest bail of the petitioner is allowed.
Accordingly, it is hereby directed that in the event of arrest of the petitioner named above shall be released on pre-arrest bail of Rs. 10,000/- with a suitable surety of the like amount to the satisfaction of the arresting authority.
The petitioner shall appear before the Investigating Officer of the concerned police station within 10 days from today.
Bail application is disposed of.
JUDGE Comparing Assistant