Irfan Khan vs The State Of Assam
2024 Latest Caselaw 3831 Gua

Gauhati High Court

Irfan Khan vs The State Of Assam on 31 May, 2024

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GAHC010108382024




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

                                Case No. : I.A.(Crl.)/502/2024

            IRFAN KHAN
            S/O- BASIR KHAN, R/O- VILL.- SANCHALI, P.S. SOHNA, DIST. GURGAON,
            HARYANA.

            VERSUS

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



Advocate for the Petitioner   : MR. M A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 31-05-2024

1. Heard Mr. A. Ahmed, learned counsel for the applicant. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State.

2. This interlocutory application has been filed by the applicant, namely, Irfan Khan, seeking modification of the conditions of bail granted to him by order dated 18.01.2024, passed in Bail Application Case No. 3774/2023 by this Court.

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3. Learned counsel has submitted that in terms of the directions issued by the Supreme Court of in Suo Moto Writ Petition (Crl.) No. 4/2021 (order dated 31.01.2023) whereby the Apex Court had issued certain guidelines with regard to the grant of bail to the under trial prisoners wherein one of the conditions is that if the bail bonds are not furnished within one month from the date of grant of bail, the concerned court may suo moto take up the case and consider whether the conditions of bail requires modifications/relaxation.

4. Learned Additional Public Prosecutor sought some time to go through the Interlocutory Application as well as the judgment cited by the learned counsel for the petitioner before he makes his submissions.

5. List this matter again on 05th June, 2024.

JUDGE

Comparing Assistant