Gauhati High Court
Monowar Hussain vs The State Of Assam on 3 August, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010150822022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1849/2022
MONOWAR HUSSAIN
S/O MOZIBUR RAHMAN
R/O VILL- ASKIKANDI
P.O. BHAITBARI, P.S. PHULBARI
DIST. WEST GARO HILLS, MEGHALAYA,
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. R ALI
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 03.08.2022 Mr. R. Ali, learned counsel for the petitioner submits that from the allegation made in the FIR, ingredients of section 489 A IPC is not attracted.
This being the second application for regular bail under section 439 Page No.# 2/2 Cr.P.C., the first prayer for bail was rejected by order dated 22.07.2022 passed in BA 1446/2022, Mr. D.P. Goswami, learned APP shall obtain telephonic instruction from the I/O of Mangaldai P.S. Case No. 187/2022 under section 120(B)/489(A)/489(C)/489(E) IPC corresponding to G.R. Case No. 812/2022 as to whether any materials for making fake Indian currency notes have been seized from the accused persons.
The learned APP is permitted to send a downloaded copy of this order to the I/O to obtain the instruction.
List on 06.08.2022.
JUDGE Comparing Assistant