Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 1 August, 2023
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010106692023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1766/2023
SHAHJAHAN ALI AND ANR
S/O LATE KURPAN ALI
R/O DATTAKUCHI
P.S. BARPETA
DIST. BARPETA, ASSAM
2: SHAJEDA BEGUM
W/O SHAHJAHAN ALI
R/O DATTAKUCHI
P.S. BARPETA
DIST. BARPETA
ASSA
VERSUS
THE STATE OF ASSAM
REP. BY THE PP,ASSAM
Advocate for the Petitioner : MR S M ABDULLAH P
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 01.08. 2023 Heard Ms. F. Hussain, learned counsel for the petitioners and Mr. RJ Page No.# 2/2 Baruah, learned Addl. Public Prosecutor for the State respondent.
This is an application under Section 438 CrPC seeking pre arrest bail in connection with Barpeta PS. Case No. 158/2023 under Sections 448/382/323/34 IPC.
The learned Addl. PP has submitted that charge sheet has already been submitted by the police vide C.S. No. 344/2023, dated 30.05.2023 before the trial court.
As the charge sheet has already been submitted before the trial court, this bail application is disposed of with a direction to the petitioners to approach before the trial Court within 10 days from today seeking regular bail and on such appearance, learned trial court shall consider the prayer of the petitioner as per the provisions of law.
Interim pre-arrest bail granted vide order dated 25.05.2023 is extended for a period of ten days from today.
JUDGE Comparing Assistant