Gauhati High Court
Asrab Ali And 6 Ors vs The State Of Assam on 10 September, 2020
Author: Chief Justice
Bench: Chief Justice
Page No.# 1/6
GAHC010103982020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 1921/2020
1:ASRAB ALI AND 6 ORS.
S/O- LATE HASEN ALI, VILL- SHAGUNMARI, PART IV, P.O- KADAMTOLA,
P.S- BILASIPARA, PIN- 783348, DIST- DHUBRI, ASSAM
2: TAHER ALI @ ABU TALEB
S/O- ASRAB ALI
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
PIN- 783348
DIST- DHUBRI
ASSAM
3: KHAIRUL HAQUE
S/O- ABDUL KHALEK
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
PIN- 783348
DIST- DHUBRI
ASSAM
4: ABUSAMA SHEIKH
S/O- SHUKUR ALI
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
PIN- 783348
DIST- DHUBRI
ASSAM
Page No.# 2/6
5: JAHIR UDDIN
S/O- AMIR HUSSAIN
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
PIN- 783348
DIST- DHUBRI
ASSAM
6: SAHERA BIBI
W/O- TAHER ALI
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
PIN- 783348
DIST- DHUBRI
ASSAM
7: SAFIYA BIBI
W/O- JAHIR UDDIN
VILL- SHAGUNMARI PART IV
P.O- KADAMTOLA
P.S- BILASIPARA
DIST- DHUBRI
ASSAM
PIN- 78334
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. M U MAHMUD
Advocate for the Respondent : PP, ASSAM
Linked Case : AB 2006/2020
1:ASRAB ALI BEPARI AND 13 ORS.
S/O LT. HASEM ALI BEPARI
VILL. SHAGUNMARI
Page No.# 3/6
PART-IV
P.O. KADAMTOLA
PS. BILASIPARA
PIN-783348
DIST. DHUBRI
ASSAM
2: JONAB ALI @ BEPARI
S/O LT. HASEM ALI BEPARI
VILL. SHAGUNMARI
PART-IV
P.O. KADAMTOLA
PS. BILASIPARA
PIN-783348
DIST. DHUBRI
ASSAM
3: TAHER ALI BEPARI
S/O ASRAB ALI
VILL. SHAGUNMARI
PART-IV
P.O. KADAMTOLA
P.S. BILASIPARA
PIN-783348
DIST. DHUBRI
ASSAM
4: ABUL KALAM AZAD @ KALAM BEPARI
S/O ASRAB ALI
VILL. SHAGUNMARI
PART-IV
P.O. KADAMTOLA
P.S. BILASIPARA
PIN-783348
DIST. DHUBRI
ASSAM
5: ABU TALEB @ TALEB BEPARI
S/O ASRAB ALI
VILL. SHAGUNMARI
PART-IV
P.O. KADAMTOLA
P.S. BILASIPARA
PIN-783348
DIST. DHUBRI
ASSAM
6: ABDUL HOQUE BEPARI
Page No.# 4/6
S/O KASEM ALI BEPARI
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
7: KODBHANU BIBI
D/O LT. JILIMUDDIN BEPARI
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
8: ADOM ALI BEPARI
S/O LT. JILIMUDDIN BEPARI
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
9: RAHIMA KHATUN
W/O LT. JILIMUDDIN BEPARI
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
10: NUR MOHAMMAD BEPARI
S/O JALAL BEPARI
VILL. SHADUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
11: JEHER ALI BAPARI
S/O FAJAR ALI BEPARI
VILL. SHAGUNMARI-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
12: FAJAR ALI BEPARI
Page No.# 5/6
S/O OSEN ALI BEPARI
VILL. SHAGUNMARI. PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
13: JALAL UDDIN BEPARI
S/O OSEN ALI BEPARI
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
14: JAHIR UDDIN
S/O AMIR HUSSAIN
VILL. SHAGUNMARI PART-IV
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783348
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP
ASSAM
Advocate for the Petitioner : MR. M U MAHMUD
Advocate for the Respondent : PP
ASSAM
BEFORE
HONOURABLE THE CHIEF JUSTICE
ORDER
Date : 10-09-2020 The Court proceedings have been conducted through Video-Conference.
2. This order shall dispose of two applications: (i) A.B. 1921/2020 titled 'Arsab Ali and others. vs. The State of Assam' and (ii) A.B. 2006/2020 titled 'Asrab Ali Bepari and others vs. The State of Assam'.
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3. I have heard Mr. M. U. Mahmud, learned counsel for the applicants, Sri N. J. Dutta, learned counsel for the prosecution and Sri F. Hoque, learned counsel for the complainants.
It does not appear to be in dispute that possibly in regard to one incident two FIRs were registered. One FIR was registered at the instance Ojufa Khatun leading to registration of Bilasipara P.S. Case No. 154/2020 (corresponding to G.R. Case No. 264/2020) under Sections 147/149/325/354(B) IPC (AB 1921/2020), and the other was registered at the instance of Billal Hussain, leading to registration of Bilasipra P.S. Case No. 153/2020 (corresponding to G.R. Case No. 263/2020) under Sections 147/149/341/342/325/326/307 IPC (AB 2006/2020).
It further appears that most of the accused in the two FIRs are common. Possibility of false accusations cannot be ruled out also because a large number of accused, more than a dozen, have been implicated. No specific role has been ascribed to any of the accused named in the FIRs.
4. Learned counsel for the prosecution has not been able to draw attention of the Court towards any grievous injury caused in the incident.
5. Considering the totality of the facts and circumstances of the case, I hereby allow both the applications.
It is directed that the applicants would be released on bail to the satisfaction of the arresting officer. It is further directed that the applicants shall not approach any witness; intimidate any witness; give complete cooperation to the Investigating Agency and will not temper with the evidence.
It is made clear that in case any of the conditions laid by virtue of this order is violated by any of the applicants, the prosecution or the complainants would be at liberty to seek cancellation of the bail granted to the applicants.
CHIEF JUSTICE Comparing Assistant