Gauhati High Court
Farhad Khan @ Shahab Khan And 14 Ors vs The State Of Assam on 2 December, 2019
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/4
GAHC010243672019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3412/2019
1:FARHAD KHAN @ SHAHAB KHAN AND 14 ORS.
S/O PAHAR KHAN, R/O VILL-CHAUTARU PARA, P.S.-BOKO, DIST-KAMRUP,
ASSAM
2: LOKMAN KHAN
S/O PAHAR KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
3: AYUB KHAN
S/O FARMAN KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
4: LYUB KHAN
S/O FARMAN KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
5: BIRAM KHAN
S/O AYUB KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
Page No.# 2/4
6: SANIDUL KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
7: HAYAT KHAN
S/O SALU KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
8: NABI KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
9: RAMJAN KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
10: BILU KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
11: SHUKUR KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
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12: SHONA KHAN
S/O DO
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
13: SAFIKUL KHAN
S/O SHONA KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
14: SATTAR KHAN
S/O AHAMMAD KHAN
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSAM
15: SIIDIQUE ALI
S/O MUNNAF ALI
R/O VILL-CHAUTARU PARA
P.S.-BOKO
DIST-KAMRUP
ASSA
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR A ALI
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 02-12-2019 Heard Mr. A Ali, learned counsel for the petitioners and Mr. K Konwar, learned Additional Public Prosecutor for the State of Assam. By this petition under Section 438 Cr.P.C., the petitioners, namely, 1. Farhad Khan @ Shahab Khan, 2. Lokman Khan, 3. Ayub Khan, 4. Lyub Khan, 5. Biram Khan, 6. Sanidul Khan, 7. Hayat Khan, 8. Nabi Khan, 9. Ramjan Khan, 10. Bilu Khan, 11. Shukur Khan, 12. Shona Khan, 13. Safikul Khan, 14. Sattar Khan and 15. Siddique Ali have prayed for granting pre-arrest bail, apprehending arrest in connection with Chhaygaon PS Case No. 838 of 2019 (corresponding GR Case No.2297(K)/2019) under Sections 147/148/149/447/448/427/395 of the IPC Mr. K Konwar, learned Addl.P.P. submits that the investigation had been completed and charge sheet being Chhaygaon Charge No. 327/2019, dated 20.05.2019 is filed against the petitioners.
In view of above, petitioners shall approach the learned Court below and apply for regular bail and the interim pre-arrest bail granted to the petitioners vide order, dated 01.10.2019 stands vacated.
The anticipatory bail application stands disposed of.
JUDGE Comparing Assistant