Sayed Mirjan Umar Alias Arman Ali vs The State Of Assam And Anr
2025 Latest Caselaw 2014 Gua

Gauhati High Court

Sayed Mirjan Umar Alias Arman Ali vs The State Of Assam And Anr on 5 August, 2025

                                                                        Page No.# 1/2

GAHC010150502025




                                                                 undefined

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

                              Case No. : Bail Appln./2213/2025

            SAYED MIRJAN UMAR ALIAS ARMAN ALI
            S/O LATE NIJAMUDDIN SHEIKH
            PERMANENT RESIDENT OF VILL- CHAGALCHARA PART-III,
            P.O. CHAGALCHARA, P.S. DHUBRI,
            DIST. DHUBRI, ASSAM, PIN-783324.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:SAHANAZ ALI
            W/O MD. AYUB ALI
            PERMANENT RESIDENT OF -
            VILL- CHAGALCHARA PART-III

            P.O. CHAGALCHARA
            P.S. DHUBRI
            DIST. DHUBRI
            ASSAM

            PIN-78332

Advocate for the Petitioner   : MR. C CHAKRAVARTY, MR. A GOSWAMI,MR H M R HOQUE

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
                                                                        Page No.# 2/2

                                    JUDGMENT

Date : 05.08.2025

1. Heard Mr. C. Chakraborty, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.

2. The learned counsel for the petitioner submits that he came to know that in this case, charge sheet has already been filed in connection with Dhubri P.S. Case No. 272/2025. Though the learned Addl. Public Prosecutor does not have any information regarding filing of the charge sheet, however, considering the submission of the learned counsel for the petitioner regarding filing of the charge sheet, this bail application is disposed of with the observation that the petitioner may appear before the trial court and may file regular bail application before the said court, if so advised.

3. The bail application is accordingly disposed of.

JUDGE

Comparing Assistant