Gauhati High Court
Annas Ali vs The State Of Assam on 19 March, 2026
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GAHC010055002026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./779/2026
ANNAS ALI
S/O- MINHAJ UDDIN.
R/O- MAJAR GAON, NEAR JAIL.
P.S.- BARPETA, DIST.- BARPETA, ASSAM.
VERSUS
THE STATE OF ASSAM
REP BY THE PP, ASSAM
Advocate for the Petitioner : MR F HAQUE, PRABHAT DAS,MR A ISLAM,MR N ISLAM
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PRANJAL DAS
ORDER
19.03.2026
1. Heard Mr. F. Haque, learned counsel for the petitioner and Mr. M. P. Goswami, learned Additional Public Prosecutor.
2. This petition under Section 483 of the BNSS, 2023 has been filed by the accused-petitioner, namely, Annas Ali, praying for grant of bail in connection with Basistha P.S. Case No.537/2025, registered under Section Page No.# 2/3 179/180/310(4) of BNS. He was arrested on 7-1-2026.
3. Prosecution case in short is that on the basis of source information on 02.11.2025 at around 10:30 pm, police intercepted two vehicles bearing registration No. AS-02-AG-7901 and AS-07-X-1666 at Khanapara area and during search of the vehicle recovered Fake Indian Currency Notes (FICN) of Rs.98,500/- along with other articles and police arrested seven persons and also seized the vehicles and the FICN. As per the prosecution case during the course of investigation, police found that Islam Ali @ Sahil, Annas Ali and Sahil Sikdar were also involved in dealings of FICN and that they were evading arrest and on 06.01.2026, police have apprehended the above named three accused persons and the said three persons led the police to the rented house of Islam Ali @ Sahil situated at Lokhra area and recovered an amount of Rs.2,27,000/- of FICN along with one money counting marching and other suspected materials.
4. It is submitted on behalf of the petitioner that he has already spent 72 days in custody after his arrest. It is also submitted that the ingredients of the offence would not come against the petitioner and prays for bail.
5. The case diary has been received and I have perused the relevant portion of the case diary.
6. The learned Additional Public Prosecutor opposing the bail submits that the matter pertains to operations regarding fake Indian currency which is a serious matter. Drawing attention to the seizure list, it is submitted that FICN of more than Rs.2 lakhs were seized during investigation of the case.
7. The present petitioner was subsequently arrested based on materials revealed during the investigation. The investigation has indicated the involvement of all the accused persons in running operations of FICN in different areas in this part of the country. Needless to say that the said offence is very Page No.# 3/3 serious one impinging on economic security of the country and such offences actually such activities are similar to acts of terrorism.
8. I find force in the contention of the prosecution that investigation is going on in an active manner and bail at this stage may not be in the best interest of investigation.
9. According to the given facts and circumstances, the bail petition stands rejected.
10. Return back the case diary.
JUDGE Comparing Assistant