Gauhati High Court
Md. Muhib Uddin Choudhury vs The State Of Assam on 3 February, 2022
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010217102021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/4262/2021
MD. MUHIB UDDIN CHOUDHURY
S/O LATE ABDUL NOOR CHOUDHURY
R/O DOBOKA TOWN, WARD NO. 8, P.S. DOBOKA DIST. HOJAI, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : G UDDIN
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
03.02.2022.
By filing this petition under Section 439 of the CrPC, petitioner Md. Muhib Uddin Choudhury has sought for pre-arrest bail, in connection with the Umrangso P.S. Case No. 07/2021, under Sections 420/406 of the IPC.
Page No.# 2/2 Heard learned counsel for both sides.
On instruction, the learned Addl. P.P., Assam appearing for the State respondent has submitted that charge sheet has already been filed vide C.S. No.23/2021, dated 26.12.2021 before the learned trial Court.
Accordingly the present petition becomes infructuous and the same is disposed of with direction to the petitioner, named above, to approach the learned trial Court, for regular bail.
The interim order passed earlier stands vacated.
JUDGE Comparing Assistant