Gauhati High Court
Ajijur Haque vs The State Of Assam on 11 May, 2022
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010140512021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/2733/2021
AJIJUR HAQUE
S/O KHABIR ALI
R/O BALAGAON
P.S. RANGIA
DIST. KAMRUP, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. N DUBEY
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 11-05-2022 It is submitted by Mr. K.K. Parashar, learned APP, Assam that the charge sheet being C.S. No.66/2022 has been filed on 30.04.2022 in Tamulpur P.S. Case No.90/2021.
Page No.# 2/2 Accordingly, the petitioner is at liberty to approach the Court where the charge sheet has been filed and pray for regular bail.
The interim protection granted by this Court by the order dated 11.10.2021 will be extended for a period of 3(three) weeks to enable the petitioner to apply for bail before the trial Court concerned.
The AB petition is accordingly disposed of.
JUDGE Comparing Assistant