Gauhati High Court
Abdul Gafur vs The State Of Assam on 27 April, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010072682021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1167/2021
ABDUL GAFUR
S/O LATE BISHA MIYA, VILL-DOUKMARI, P.S.-BARPETA, DIST- BARPETA
(ASSAM)
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. P RAHMAN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 27.04.2021 Heard Mr. S. Islam, learned counsel for the petitioner and Mr. B. Sharma, learned Additional Public Prosecutor for the State of Assam.
By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Abdul Gafur has prayed for pre-arrest bail, apprehending his arrest, in connection with Barpeta Police Station Case no. 147/2021, registered under Sections 120B/498A/495/376/325/506, Indian Penal Code (IPC) read with Section 67, IT Act.
Page No. 2/2List the case on 12.05.2021 to enable the learned Additional Public Prosecutor to produce the concerned case diary on that date.
JUDGE Comparing Assistant