Gauhati High Court
Nazrul Islam Barbhuiya And 7 Ors vs The State Of Assam on 21 October, 2020
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/3
GAHC010152312020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 3026/2020
1:NAZRUL ISLAM BARBHUIYA AND 7 ORS
S/O. LT. MAYUB RAJA BARBHUIYA, R/O. VILL. RANGPUR PART-I, P.O.
RANGPUR, P.S. LALA, DIST. HAILAKANDI, ASSAM.
2: KHANOM NEHAR BARBHUIYA
W/O. NAZRUL ISLAM BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM.
3: AYESHA BEGUM BARBHUIYA
W/O. NAZRUL ISLAM BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM.
4: BADRUL ISLAM BARBHUIYA
S/O. LT. MAYUB RAJA BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM.
5: ANWARUL ISLAM BARBHUIYA
S/O. LT. MAYUB RAJA BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
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ASSAM.
6: SOFIA KHATUN MAZUMDER
W/O. ANWARUL ISLAM BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM.
7: SAMSUL ISLAM BARBHUIYA
S/O. MAYUB RAJA BARBHUIYA
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM.
8: RAJIA BEGOM CHOUDHURY
W/O. NAIM UDDIN CHOUDHURY
R/O. VILL. RANGPUR PART-I
P.O. RANGPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner : MR M J QUADIR
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA 21.10.2020 The Court proceedings have been conducted through video conference.
Heard Mr. HRA Choudhury, the learned senior counsel appearing for the petitioners. Also heard Mr. TK Misra, the learned Additional Public Prosecutor for the State of Assam.
The petitioners, namely, 1. Nazrul Islam Barbhuiya, 2. Khanom Nehar Barbhuiya, 3.
Page No.# 3/3 Ayesha Begum Barbhuiya, 4. Badrul Islam Barbhuiya, 5. Anwarul Islam Barbhuiya, 6. Sofia Khatun Mazumder, 7. Samsul Islam Barbhuiya and 8. Rajia Begom Choudhury have filed this application under Section 438 CrPC praying for granting them pre-arrest bail in the matter of Lala PS Case No.340/2020 registered under Sections 409/417/420 IPC read with Section 7 & 9 of Essential Commodities Act, 1955.
Call for the case diary.
I have heard Mr. Choudhury, learned senior counsel for the petitioners in the matter of a prayer for interim relief. I have gone through the materials available with the record. The entire prosecution case pertains to an allegation of flouting of government rules in the matter of granting ration card under the National Food Security Act, 2013.
Considering the materials available with the record, I am of the considered opinion that the petitioners deserve to be given an interim protection. Therefore, as an interim measure, it is hereby directed that in the event of arrest of the abovenamed petitioners in connection with the Lala PS Case No.340/2020, they shall be released on bail of Rs.10,000/- (Ten thousand) only each with a surety of each of the like amount to the satisfaction of the arresting authority.
The petitioners shall appear before the Investigating Officer within 10 (ten) days from today.
List this matter on 04.12.2020.
JUDGE Comparing Assistant