Gauhati High Court
Chamir Ali And 2 Ors vs The State Of Assam on 29 November, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010293252019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 4274/2019
1:CHAMIR ALI AND 2 ORS.
S/O LATE ISUB ALI, R/O VILL-HALIGAON (FAKIRPARA), P.O.-BIJOYNAGAR,
P.S.-PALASHBARI, DIST-KAMRUP (M), ASSAM
2: SONA ALI
S/O CHAMIR ALI
R/O VILL-HALIGAON (FAKIRPARA)
P.O.-BIJOYNAGAR
P.S.-PALASHBARI
DIST-KAMRUP (M)
ASSAM
3: SARU ALI @ LATIF ALI
S/O CHAMIR ALI
R/O VILL-HALIGAON (FAKIRPARA)
P.O.-BIJOYNAGAR
P.S.-PALASHBARI
DIST-KAMRUP (M)
ASSA
VERSUS
1:THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. D DAS
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 29-11-2019 By this application under Section 438 CrPC, petitioners, namely, Chamir Ali, Sona Ali and Saru Ali @ Latif Ali, have sought for pre-arrest bail in the event of their arrest in connection with Palashbari PS Cae No. 475/2019, under Sections 448/325/354/34 IPC.
Heard the learned counsel for both the sides.
It appears that both the parties have filed cross cases against each other, which have been registered as Palashbari PS Case No. 475/2019 under Sections 448/325/354/34 IPC and Palashbari PS Case No. 476/2019, under Sections 294 (a)/323/511/506 IPC.
The petitioners, herein have explained in their FIR itself that it was the accused persons, who came to their house and annoyed the family members of the present petitioners.
Call for the Case Diary, fixing 09.01.2020.
Considering all entirety of the matter, till then, the accused petitioners aforesaid are granted interim pre-arrest bail. In the event of their arrest in connection with the aforesaid case they shall be released on bail on furnishing bail bonds of Rs. 10,000/- each, with one surety each of the like amount to the satisfaction of the arresting authority with further direction to the petitioners to appear before the IO within a period of 15 days from today and they shall cooperate with the investigation of the case.
JUDGE Comparing Assistant