Asifur Rahman @ Asikur @ Ashifur Rahman vs The State Of Assam And Anr
2024 Latest Caselaw 5689 Gua

Gauhati High Court

Asifur Rahman @ Asikur @ Ashifur Rahman vs The State Of Assam And Anr on 8 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                           Page No.# 1/2

GAHC010157662024




                          THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : Bail Appln./2320/2024

           ASIFUR RAHMAN @ ASIKUR @ ASHIFUR RAHMAN
           S/O ATIQUR RAHMAN, VILL- LUCHONABORI, P.S.-MIKIRBHETA, DIST-
           MORIGAON, ASSAM

           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

           2:PARBIN SULTANA
           W/O WAHIDUR ALI
           VILL- JALUGUTI
            P.O.-MIKIRBHETA
            P.S.-MIKIRBHETA
            DIST- MORIGAON
            PIN-78200

Advocate for the Petitioner : MR. N UDDIN, MS. A AKHTAR,MR S K CHHETRY,MR. M
ISLAM
Advocate for the Respondent : PP, ASSAM,


                                 BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

08.08.2024

Heard Mr. S. K. Chhetry, learned counsel for the petitioners as well as Mr. D. P. Goswami, learned Addl. P.P., Assam.

Page No.# 2/2

This is an application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for granting bail to the petitioner.

Call for the case diary along with medical report and statement of the victim recorded under Section 164 Cr.P.C. of Mikirbheta PS Case No. 96/2024.

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 petitioner 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 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.

List the matter on 29.08.2024.

JUDGE

Comparing Assistant