Gauhati High Court
Saleh Ahmed @ Md. Saleh Ahmed @ Naju vs The State Of Assam on 21 November, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010231662022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3119/2022
SALEH AHMED @ MD. SALEH AHMED @ NAJU
S/OLATE TUTA MIYA
VILL- KAKHIN DEBOSTHAN
P.S. MURAJHAR
DIST. HOJAI, ASSAM,
PIN-782481
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR F K R AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
21.11.2022 Heard Mr. F.K.R. Ahmed, learned counsel for the accused-petitioner and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent State of Assam.
By this application under Section 439, Code of Criminal Procedure, 1973 [CrPC], the Page No.# 2/2 accused-petitioner viz. Saleh Ahmed @ Md. Saleh Ahmed @ Naju has prayed for his release on bail in connection with Murajhar Police Station Case no. 243/2022 registered under Sections 420/406/489A/489C/489D/34, Indian Penal Code [IPC].
List the case on 02.12.2022 for production of the case diary.
JUDGE Comparing Assistant