Gauhati High Court
Abdul Wahab vs The State Of Assam And Anr on 2 May, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010033362024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/410/2024
ABDUL WAHAB
S/O LATE GAFUR ALI
VILL- NO. 3 BHANDARA
P.O. BHANDARA
P.S. MANIKPUR
DIST. BONGAIGAON, ASSAM
PIN-783390
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PP, ASSAM
2:THE OFFICE IN CHARGE MANIKPUR
BONGAIGAON
Advocate for the Petitioner : MS N KALITA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 02.05.2024 Heard Ms. N. Kalita, learned counsel for the petitioner. Also heard Mr. D.P. Goswami, learned Additional Public Prosecutor appearing for the State.
Page No.# 2/2 This is an application filed under Section 438 Cr.P.C., praying for pre- arrest bail by the petitioner, namely, Abdul Wahab, in connection with Manikpur P.S. Case No. 201/2023, registered under Section 379 IPC r/w Section 3(2) (a) of PDPP Act.
Mr. Goswami, learned Additional Public Prosecutor submits that in this case, charge-sheet has already been submitted vide C.S. No. 21/24 dated 29.02.2024. It is also submitted that interim protection has already been granted to the petitioner by this Court vide order dated 21.02.2024. In view of above, the present petition is disposed of with a direction to the petitioner to appear before the learned court below within 10 days from today and if any bail application is filed, the same will be considered by the learned trial court in accordance with law. Till such appearance, the interim protection granted to the petitioner shall remain in force.
JUDGE Comparing Assistant