Gauhati High Court
Aminur Islam @ Md. Aminul Islam And 3 Ors vs The State Of Assam on 1 October, 2020
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010134642020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln. 1993/2020
1:AMINUR ISLAM @ MD. AMINUL ISLAM AND 3 ORS.
S/O LATE SHEIKH MAMUD, R/O VILL-NO. 2 BARSALA, P.O.-BARSALA, P.S.-
NORTH LAKHIMPUR, DIST-LAKHIMPUR, ASSAM, PIN-783023
2: SAIDUL HOQUE
S/O LATE SHEIKH MAMUD
R/O VILL-BANDERDEWA BALIGAON
P.O.-MERBIL
P.S.-BIHPURIA
DIST-LAKHIMPUR (ASSAM)
PIN-784160
3: ANARUL HAQUE
S/O HABIJUDDIN
R/O VILL-BANDERDEWA BALIGAON
P.O.-MERBIL
P.S.-BIHPURIA
DIST-LAKHIMPUR (ASSAM)
PIN-784160
4: KHULESA KHATOON @ MUSSTT PHULESHA KHATUN
W/O ANARUL HAQUE
R/O VILL-BANDERDEWA BALIGAON
P.O.-MERBIL
P.S.-BIHPURIA
DIST-LAKHIMPUR (ASSAM)
PIN-78416
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Page No.# 2/2
Advocate for the Petitioner : MR. J A AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 01-10-2020 Heard the learned counsel Mr. J. Ahmed, appearing for the petitioner. Also heard Mr. H. Sarma, learned Addl. P.P. for the State of Assam.
Mr. Sarma has submitted that mandatory period of detention of this offence is 60 days and the said period has already lapse.
Considering the submission of Mr. Sarma, the petitioner is directed to approach the learned Trial Court seeking bail on the aforesaid ground.
The present application stands rejected and disposed of accordingly.
JUDGE Comparing Assistant