Gauhati High Court
Bela Ahmed vs The State Of Assam on 20 October, 2020
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010145092020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB 2848/2020
1:BELA AHMED
S/O. ABUL FAIZ, R/O. DALOITOLA, P.S. HAJO, DIST. KAMRUP (R), ASSAM.
VERSUS
1:THE STATE OF ASSAM
REP. BY PP, ASSAM.
Advocate for the Petitioner : MR. A AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 20-10-2020 Heard Mr. A. Ahmed, learned counsel appearing for the petitioner. Also heard Mr. T.K. Mishra, learned Addl. P.P., Assam, appearing for the State respondent. The petitioner, namely, Bela Ahmed, aged about 32 years has prayed for an order under Section 438 Cr.P.C. in the matter of Hajo P.S. Case No. 552/2020 under Sections 379/411 of the IPC.
Two cows were found in the house of the petitioner. Police suspected that the cows were stolen from some one.
Now, the petitioner has submitted that he got those cows from a co-villager. Considering the nature of the case, I am of the considered opinion that the petitioner does not deserve to be detained in custody.
Page No.# 2/2 Therefore, the prayer of the petitioner for pre-arrest bail is allowed. It is directed that in the event of arrest in connection with Hajo P. S. Case No. 552/2020 under Sections 379/411 of the IPC the petitioner, namely, Bela Ahmed shall be released on bail on furnishing a bail bond of Rs. 10,000/- (Ten thousand) with a suitable surety of the like amount to the satisfaction of the Arresting Authority.
The bail application stands disposed of.
JUDGE Comparing Assistant