Gauhati High Court
Nouchad Ali Alias Nousad Ali vs The State Of Assam And Anr on 18 September, 2025
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GAHC010171602025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./2556/2025
NOUCHAD ALI ALIAS NOUSAD ALI
SON OF ANJAD ALI SHEIKH
R/O VILL- NARAYANPUR
P.O. AN DP.S. AMGURI, DIST. CHIRANG, ASSAM-783393
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:NABAKANTA B ASUMATARY
S/OLT. HITESWAR BASUMATARY
R/O VILL- 4 NO. KAWOIMARI BLOCK
P.O. AND P.S. SARTHEBARI
DIST. BARPETA
ASSAM
PIN-78130
Advocate for the Petitioner : K U AHMED,
Advocate for the Respondent : PP, ASSAM, MR H GUPTA (R-2),MR Y. BARBHUIYA (R-2)
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BEFORE
HON'BLE MR. JUSTICE SANJEEV KUMAR SHARMA
ORDER
18.09.2025 Heard Mr. K U Ahmed, learned counsel for the petitioner. Also heard the learned Addl. Public Prosecutor.
This is an application under Section 483 of the BNSS, 2023 for granting regular bail to the accused person/petitioner, namely, Nouchad Ali @ Nausad Ali, who was arrested on 12/02/2025 in connection with Sarthebari PS Case No. 17/2025 (Special POCSO Case No. 16/2025) under Section 140(3) of BNS read with Section 4 of the POCSO Act.
Scanned copy of TCR has been received and on perusal of the same, it appears that the victim girl was 16 years of age at the time of occurrence and there are grave incriminating materials against the accused.
Considering the gravity of offences, the prayer for bail is rejected at this stage.
JUDGE Comparing Assistant