Gauhati High Court
Page No.# 1/3 vs The State Of Assam And Anr on 26 July, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010146312024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1916/2024
SK. MD AMINUL ISLAM @ AMINUL ISLAM AND 2 ORS.
S/O ALA UDDIN AHMED
VILL- JHARNER CHAR PART-IV,
P.O. JORUAR CHAR
P.S. FAKIRGONJ
DIST. DHUBRI, ASSAM
PIN-783339
2: ALA UDDIN AHMED
S/O LT. REAZ UDDIN AHMED
VILL- JHARNER CHAR PART-IV
P.O. JARUAR CHAR
P.S. FAKIRGONJ
DIST. DHUBRI
ASSAM
PIN-783339
3: EKRAM ALI SK.
S/O SHER ALI SK.
P.O. PODER ALGA PART-I
P.S. FAKIRGONJ
DIST. DHUBRI
ASSAM
PIN-78333
VERSUS
THE STATE OF ASSAM AND ANR.
REP BY THE PP, ASSAM
2:MOZAHARUL ISLAM
S/O HAZI ABDUS SATTAR
VILL- PADMER ALGA PART-II
Page No.# 2/3
P.O. BANDIHANA
P.S. FAKIRGONJ
DIST. DHUBRI
ASSAM
PIN-78333
Advocate for the Petitioner : MR. M U MONDAL
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 26.07.2024 Heard Mr.MU Mondal, learned counsel for the petitioners as well as Mr. D.P.Goswami, learned Addl. P.P., Assam for the State respondent No.1.
This application under section 482 of the Bharatiya Nagarik Surakshya Sanhita, 2023 has been filed by the petitioners, namely 1. Sk.Md. Aminul Islam @ Aminul Islam, 2. Ala Uddin Ahmed 3. Ekram Ali Sk. praying for pre-arrest bail apprehending arrest in connection with Fakirgonj P.S. Case No. 80/2024 under Sections 341/324/384/506/34 of the IPC read with Section 12 of the POCSO Act r/w Section 67 B of IT Act.
The present application is arising out of the POCSO Act, accordingly, in view of the above facts and in terms of the judgment of this Court passed in Dipak Nayak vs. State of Assam [Criminal Appeal(J) 40/2022], notice be issued to the victim/guardian of the victim/informant through the O.C., of concerned Police Station.
The petitioners shall submit a copy of the petition to the Registry of this Court, who shall furnish the same to the learned Additional Public Prosecutor. The Page No.# 3/3 learned Additional Public Prosecutor shall thereafter forward the same to the O.C. of concerned P.S., who shall serve the same to the victim/guardian of the victim/informant. The O.C. of concerned P.S. shall thereafter give a report of service of the petition/notice to this Court.
Call for case diary, medial report and 164 CrPC statement of the victim.
List on 12.08.2024.
JUDGE Comparing Assistant