Gauhati High Court
Page No.# 1/5 vs The State Of Assam on 21 April, 2021
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/5
GAHC010119942020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/2307/2020
JABIR HUSSAIN LASKAR @ SABIRA AND 19 ORS.
S/O TAFAJUL ALI LASKAR @ TABJUL ALI LASKAR, R/O VILL-VIJOYPUR
(PUTHICHERRA), P.O. AND P.S.-BORKHOLA, DIST-CACHAR (ASSAM)
2: KALAM UDDIN LASKAR
S/O TAFAJUL ALI LASKAR @ TABJUL ALI LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
3: SOBIR HUSSAIN LASKAR @ SABIR LASKAR
S/O TAFAJUL ALI LASKAR @ TABJUL ALI LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
4: TAJIB UDDIN LASKAR @ SAJU UDDIN LASKAR
S/O TAFAJUL ALI LASKAR @ TABJUL ALI LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
5: TAFAJUL ALI LASKAR @ TABJUL ALI LASKAR
S/O LATE KALA RAJA LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
6: RUBINA BEGUM LASKAR @ RABINA BEGUM LASKAR
W/O SOBIR HUSSAIN LASKAR @ SABIRA LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
Page No.# 2/5
7: NASIFA BEGUM LASKAR
W/O JABIR HUSSAIN LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
8: SIDDEK ALI MAZUMDER
S/O LATE BOULA MIA MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
9: ALTAF HUSSAIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
10: NIJAM UDDIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
11: SIJAM UDDIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
12: NIYAM UDDIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
13: NAZIM UDDIN MAZUMDER @ SADDAM HUSSAIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
14: SAJAN HUSSAIN MAZUMDER @ SAJAN UDDIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
Page No.# 3/5
15: SAYED HUSSAIN MAZUMDER @ JAYED HUSSAIN MAZUMDER
S/O SIDDEK ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
16: HENARA BEGUM MAZUMDER @ HENA BEGUM MAZUMDER
W/O ALTAF HUSSAIN MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
17: KULSUMA BEGUM MAZUMDER @ ASIYA BEGUM
W/O NIJAM UDDIN MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
18: SUAI MIYA LASKAR @ SUAI MIYA MAZUMDER
S/O LATE AJU MIA MAZUMDER @ AJAFAR ALI MAZUMDER
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
19: ONJU UDDIN LASKAR @ ONJU MIA LASKAR
S/O SUAI MIYA LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM)
20: NASBI BEGAM LASKAR @ MONJILA BEGUM LASKAR
W/O ONJU UDDIN LASKAR
R/O VILL-VIJOYPUR (PUTHICHERRA)
P.O. AND P.S.-BORKHOLA
DIST-CACHAR (ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. N H LASKAR
Advocate for the Respondent : PP, ASSAM
Page No.# 4/5
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
21.04.2021 Heard Mr. N.H. Laskar, learned counsel for the petitioners. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor, Assam appearing for the State respondent.
This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioners, namely 1) Jabir Hussain Laskar @Sabira 2) Kalam Uddin Laskar
3) Sobir Hussain Laskar @ Sabir Laskar and 4) Tajib Uddin Laskar @Saju Uddin Laskar 5) Tafajul Ali Laskar @Tabjul Ali Laskar 6) Rubina Begum Laskar @Rabina Begum Laskar 7) Nasifa Begum Laskar 8) Siddek Ali Mazumder 9) Altaf Hussain Mazumder 10) Nijam Uddin Mazumder 11) Sijam Uddin Mazumder 12) Niyam Uddin Mazumder 13) Nazim Uddin Mazumder @Saddam Hussain Mazumder 14) Sajan Hussain Mazumder @Sajan Uddin Mazumder 15) Sayed Hussain Mazumder @Jayed Hussain Mazumder 16) Henara Begum Mazumder @Hena Begum Mazumder 17) Kulsuma Begum Mazumder @Asiya Begum 18) Suai Miya Laskar @Suai Miya Mazumder 19) Onju Uddin Laskar @Onju Mia Laskar 20) Nasbi Begam Laskar @Monjila Begum Laskar, apprehending arrest in connection with Borkhola P.S. Case No. 205/2020 u/s 147/148/341/325/354/392/336/427/447 of the IPC.
The Case diary of Borkhola P.S. Case No. 205/2020, as called for, is placed before the Court.
It is submitted by Mr. B.B. Gogoi, learned Addl. Public Prosecutor that charge-sheet has been submitted in Borkhola P.S. Case No. 188/2020 vide C.S. No. 171/2020, dated 29.10.2020.
It may be mentioned that by order, dated 14.09.2020, this Court granted the privilege of interim pre-arrest bail to the petitioners subject to conditions.
Mr. B.B. Gogoi, learned Addl. Public Prosecutor, submits that in terms of the interim pre-
Page No.# 5/5 arrest bail granted vide order, dated 14.09.2020, the petitioners No. 5, 6, 7, 9, 10, 11, 12, 13, 15, 16, 17, 18, 19, 20 have appeared before the investigating officer and got their statements recorded u/s 161 Cr.P.C. This Court finds that their custodial interrogation may not be required in the interest of the ongoing investigation into the case.
Accordingly, the interim pre-arrest bail granted vide order, dated 14.09.2020 is hereby made absolute in respect of the petitioners No. 5, 6, 7, 9, 10, 11, 12, 13, 15, 16, 17, 18, 19, 20 subject to the following conditions-
(i) That the petitioners shall co-operate in investigation as and when required;
and
(ii) That the shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.
Perusal of the case diary shows that after obtaining the interim pre-arrest bail granted earlier, the petitioners No. 1) Jabir Hussain Laskar @Sabira, 2) Kalam Uddin Laskar,
3) Sobir Hussain Laskar @ Sabir Laskar, 4) Tajib Uddin Laskar @Saju Uddin Laskar, 8) Siddek Ali Mazumder and 14) Sajan Hussain Mazumder @Sajan Uddin Mazumder have not appeared before the investigating officer and as such, they have not complied with the conditions of the interim pre-arrest bail. Therefore, this Court finds it not a fit case to grant the privilege of pre-arrest bail to them and accordingly, their pre-arrest bail application stands rejected.
The interim pre-arrest bail granted vide order, dated 14.09.2020 stands vacated in respect of the petitioners No. 1, 2, 3, 4, 8 and 14.
Return the case diary.
This disposes off the anticipatory bail application.
JUDGE Comparing Assistant