Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Gauhati High Court

Md. Fakrul Islam vs The State Of Assam on 9 March, 2022

Author: Rumi Kumari Phukan

Bench: Rumi Kumari Phukan

                                                                Page No.# 1/3

GAHC010029372022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                              Case No. : Bail Appln./356/2022

            MD. FAKRUL ISLAM
            S/O MD. TAJMUL ALI
            R/O VILL- AHMED NAGAR
            BARPUKHURI, JUGIJAN ROAD,
            P.O. AND P.S. HOJAI
            DIST. HOJAI, ASSAM
            PIN-782435



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR F K R AHMED

Advocate for the Respondent : PP, ASSAM
                                                                       Page No.# 2/3




                                  :: BEFORE ::
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                     ORDER

09.03.2022 By filing this petition under Section 439 of the CrPC, the petitioner, namely- Md. Fakrul Islam has sought for regular bail, as he is languishing in jail since 12.01.2022, in connection with Panchgram P.S. Case No.179/2021, registered under Section 379/411/120B/420/34 of IPC (corresponding to G.R. No.3261/2021).

Heard the learned counsel for both sides. Also, perused the case diary as well as the documents as annexed.

Several goods, like- agarwood and bags of suspected Burmese supari (betel nuts) were recovered from the truck/vehicle driven by the accused petitioner. According to the petitioner, he was only a driver of the said vehicle and one Saharul loaded said suparis and other articles in his vehicle and he was directed to give the same to one Saharuddin. The petitioner was paid for such delivery.

Case diary, reveals that the I/O has not given its finding as to who is the actual person behind the illegal business of suspected suparies and other articles which were loaded in the vehicle and whereas the petitioner behind the bar since 12.01.2022, is going to complete the statutory period within few days. There is also no report that the seized supari was Burmese or local one.

Page No.# 3/3 Considering all entirety and the length of detention of the accused petitioner, this Court is of the opinion that further custodial detention can be dispensed with.

Accordingly, accused petitioner named above is allowed to go on regular bail of Rs.20,000/-, with one surety of the like amount to the satisfaction of the learned CJM, Hailakandi.

Bail application stands disposed of.

Return the case diary.

JUDGE Comparing Assistant