Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 22 April, 2021
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010068702021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1155/2021
HAZARAT ALI @ HAZARAT PARAMANIK AND ANR
S/O ALTA ALI @ ALTA PAROMANIK, R/O VILL-KHAIRABARI, P.S.-BARPETA
ROAD, P.O.-BARPETA ROAD, DIST-BARPETA, ASSAM, PIN-781315
2: SAHIDUL AKAN @ SHAHIDUL SHEIKH
S/O KAMAL AKAN @ KAMAL SHEIKH
R/O VILL- KHAIRABARI
P.S.-BARPETA ROAD
P.O.-BARPETA ROAD
DIST- BARPETA
ASSAM
PIN-78131
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. S C BISWAS
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
22.04.2021 Heard Mr. S.C. Biswas, learned counsel for the petitioners and Mr. H. Sarma, learned Additional Public Prosecutor for the State of Assam. This application under Section 438, Code of Criminal Procedure, 1973 (CrPC) has been preferred by the two petitioners viz. 1) Hazarat Ali @ Hazarat Paramanik, and 2) Sahidul Akan Page No.# 2/2 @ Shahidul Sheikh after submission of the charge sheet in connection with Barpeta Road Police Station Case no. 221/2019 registered for offences under Sections 341/376/511/34, Indian Penal Code (IPC) read with Section 8 of POCSO Act. Though it is stated that in the charge sheet the petitioners have been shown as absconders but a copy of the charge sheet has not been annexed to this application. Mr. Biswas, learned counsel for the petitioners has submitted that he will file an additional affidavit to bring a copy of the said charge sheet on record. List the matter on 03.05.2021.
JUDGE Comparing Assistant