Gauhati High Court
Burhan Uddin Laskar vs The State Of Assam on 31 January, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010013632022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/237/2022
BURHAN UDDIN LASKAR
S/O LATE KARIM UDDIN LASKAR
VILL- BOWERTHAL, P.S. ALGAPUR, DIST. HAILAKANDI, ASSAM
VERSUS
THE STATE OF ASSAM
TO BE REP. BY THE PP, ASSAM, GUWAHATI
Advocate for the Petitioner : MR. A M BARBHUIYA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
31.01.2022 Heard Ms. S.R. Mazarbhuiya, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent State of Assam. By this application under Section 438, Code of Criminal Procedure, 1973 [CrPC], the petitioner viz. Burhan Uddin Laskar has approached this Court Page No.# 2/2 seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Algapur Police Station Case no. 374/2021, registered under Sections 448/506/376, Indian Penal Code [IPC].
List the case on 16.02.2022 in order to enable the learned Additional Public Prosecutor to produce the concerned case diary along with the medical report.
JUDGE Comparing Assistant