Gauhati High Court
Altaf Hussain Borbhuiya @ Altaf Hussain ... vs The State Of Assam on 29 September, 2020
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/6
GAHC010114092020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 2168/2020
1:ALTAF HUSSAIN BORBHUIYA @ ALTAF HUSSAIN BONG AND 20 ORS.
S/O AJIR UDDIN BORBHUIYA, R/O KASHIPUR PART II, P.S. SILCHAR, DIST.
CACHAR, ASSAM, PIN-78248
2: ANOWAR HUSSAIN
S/O ALTAF HUSSAIN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
3: AMIL HUSSAIN BORBHUIYA
S/O ALTAF HUSSAIN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
4: AJMAL HUSSAIN BORBHUIYA
S/O ALTAF HUSSAIN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
5: RINA BEGUM
W/O ALTAF HUSSAIN BORBHUIYA
R/O KASHIPUR PART II
Page No.# 2/6
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
6: FAKIR ALI BORBHUIYA
S/O ASBAR ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
7: ASHIK UDDIN BONG
S/O SURMAN ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
8: MOIN UDDIN BONG
S/O SAKAT ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
9: FARUK HUSSAIN BORBHUIYA @ FARUK AHMED BORBHUIYA
S/O SONAHAR ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
10: JALIL AHMED BORBHUIYA
S/O SONAHAR ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
Page No.# 3/6
PIN-78248
11: NAJRUL HUSSAIN LASKAR
S/O ALIBUR RAHMAAN LASKAR
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
12: ABJAL HUSSAIN BORBHUIYA
S/O AJIR UDDIN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
13: KALA BORBHUIYAN @ ALOM UDDIN BORBHUIYA
S/O TURFAN ALI BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
14: RAJU HUSSAIN BORBHUIYA @ ABUDL MAJID LASKAR
S/O BASARAT ALI
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
15: HAJU BORBHUIYA @ BAHARUL ISLAM BORBHUIYA
S/O RIJAAJUL HAQUE BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
Page No.# 4/6
16: NEWAJ HUSSAIN BORBHUIYA
S/O AJIJUR RAHMAN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
17: FAKRUL HUSSAIN BORBHUIYA
S/O AZIZUR RAHMAN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
18: KHASRUL HAQUE BORBHUIYA @ KHASRUL AHMED BORBHUIYA
S/O KALU MIYA BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
19: SONA RAJA BORBHUIYA
S/O AZIZUR RAHMAN BORBHUIYA
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
20: ABUL HUSSAIN BORBHUIYA
S/O SAKAT ALI
R/O KASHIPUR PART II
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-78248
21: RAKIB UDDIN BORBHUIYA @ RAKIB HUSSAIN BORBHUIYA
S/O MAJU MIYA BORBHUIYA
R/O KASHIPUR PART II
Page No.# 5/6
P.S. SILCHAR
DIST. CACHAR
ASSAM
PIN-7824
VERSUS
1:THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : S R A NASER
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 29-09-2020 The Court proceedings have been conducted through video-conference. This is an application, made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, 1. Altaf Hussain Borbhuiya @ Altaf Hussain Bong, 2. Anowar Hussain, 3. Amil Hussain Borbhuiya, 4. Ajmal Hussain Borbhuiya, 5. Rina Begum, 6. Fakir Ali Borbhuiya, 7. Ashik Uddin Bong, 8. Moin Uddin Bong, 9. Faruk Hussain Borbhuiya @ Faruk Ahmed Borbhuiya, 10. Jalil Ahmed Borbhuiya, 11. Najrul Hussain Laskar, 12. Abjal Hussain Borbhuiya, 13. Kala Borbhuiya @ Alom Uddin Borbhuiya, 14. Raju Hssain Borbhuiya @ Abdul Majid Laskar, 15. Haju Borbhuiya @ Baharul Islam Borbhuiya, 16. Newaj Hussain Borbhuiya, 17. Fakrul Hussain Borbhuiya, 18. Khasrul Haque Borbhuiya @ Khasrul Ahmed Borbhuiya, 19. Sona Raja Borbhuiya, 20. Abul Hussain Borbhuiya and 21. Rakib Uddin Borbhuiya @ Rakib Hussain Borbhuiya, apprehending arrest in connection with Silchar Police Station Case No. 1690 of 2020 , registered under Sections 147/148/447/325/326/354/352/427/506 of the IPC .
I have perused the petition including the copy of the FIR.
The case diary produced, has been perused.
Heard Mr. G. Gogoi, learned counsel for the petitioners as well as Mr. N.J. Dutta, learned Additional Public Prosecutor, appearing for the State of Assam. Mr. T. Sheikh, appearing on behalf of the informant assisted the learned Additional Public Prosecutor.
On perusal of the materials in the case diary particularly, four injury reports available therein, it appears prima facie that no case under Section 326 of the IPC is made out; rather, the injuries are stated to be Page No.# 6/6 simple in nature. So far Section 354 of the IPC is concerned, learned Additional Public Prosecutor has fairly submitted that there is no such material in the case diary. That being so, in the considered view of this Court, custodial interrogation of the petitioners is not necessary. Therefore, they are granted the privilege of pre-arrest bail. The petitioners have been availing interim pre-arrest bail. Accordingly, the interim pre-arrest bail granted to the petitioners, vide order dated 04-09-2020, is made absolute by this order with the same terms and conditions.
The anticipatory bail application stands disposed of.
Return the case diary.
JUDGE Comparing Assistant