Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 24 March, 2021
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010036032021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./505/2021
MD. JAHER ALI AHMED AND 2 ORS
S/O MD. SIRAJUL HAQUE, R/O VILL-BORUAPATHAR, P.S.-BOKO, DIST-
KAMRUP, ASSAM
2: MD. HAFIJUL HAQUE BEPARI
S/O MD. AMIL HAQUE BEPARI
R/O VILL-BHERBERI
BHAGYAPUR
P.S.-MATIA
DIST-GOALPARA
ASSAM
3: MD. RASIDUL HAQUE
S/O LT. JABED ALI
R/O VILL-BORUAPATHAR
P.S.-BOKO
DIST-KAMRUP
ASSA
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. P K MUNIR
Advocate for the Respondent : PP, ASSAM
Page No.# 2/2
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
24.03.2021 By this application under Section 439 CrPC, petitioners, namely, 1) Md Jaher Ali Ahmed, 2) Md Hafijul Haque Bepari and 3) Md Rasidul Haque, who were arrested on 02.02.2021, has prayed for granting him regular bail, in connection with Palashbari PS Case No. 69/2021, registered under Sections 379/411 of the IPC.
Heard the learned counsel for both the sides.
Also perused the record and the Case Diary.
Case Diary suggests sufficient complicity of the present petitioners and from their house, 6 (six) nos. of stolen motor cycle was recovered along with certain other articles like, HP laptop, mobile handset, fake press ID of reporter, fake number-plates etc and they were found to have involved in fabricating false documents pertaining to such stolen vehicles. The petitioners are found to be habitual offenders and involved in these types of cases, since earlier.
Considering the nature of accusations and materials in the Case Diary, this Court is of the opinion that it is not a fit case to grant the bail prayer to the petitioners at this stage.
Bail Application stands rejected.
Return the Case Diary.
JUDGE Comparing Assistant