Haider Ali @ Sailen Barman vs The State Of Assam And Anr
2025 Latest Caselaw 121 Gua

Gauhati High Court

Haider Ali @ Sailen Barman vs The State Of Assam And Anr on 2 May, 2025

Author: S.K. Medhi

Bench: S.K. Medhi

                                                                  Page No.# 1/2

GAHC010065812025




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

                          Case No. : I.A.(Crl.)/429/2025
                                        in
                               CRL.A(J)/40/2025
         HAIDER ALI @ SAILEN BARMAN
         S/O- MEGHNATH BARMAN
         R/O- VILL- BOLAIKHAMAR SIGRI
         PS- LAKHIPUR
         PO- BADALMARI
         DIST- GOALPARA
         ASSAM
         PIN- 783129


          VERSUS

         THE STATE OF ASSAM AND ANR
         REP BY THE PP
         ASSAM

         2:CHAIBHANU BIBI
         W/O. MIYARUDDIN SEIKH
          R/O. VILL.- TUKURA PART II
          BHIMAJULI MUSLIMPARA
          P/S. AGIA
          P/O. TUKURA
          DIST. GOALPARA
         ASSAM
          PIN-783126.
          ------------
         Advocate for : MR. B K SEN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                     BEFORE
                                                                           Page No.# 2/2

                     HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                        ORDER

02.05.2025 (S.K. Medhi, J.)

Heard Shri BK Sen, learned Legal Aid Counsel for the applicant, who has preferred this application under Section 485 of the BNSS, 2023 for grant of bail.

2. The connected appeal has been filed under Section under Section 415 of the BNSS, 2023 against the judgment and order dated 21.01.2025 passed by the learned Special Judge, Goalpara in Special (P) Case No.65/2021 under Sections 363/376 Indian Penal Code read with Section 6 of POCSO Act arising out of Agia P.S. Case No. 163/2021 under Section 363 Indian Penal Code read with Section 84 of Juvenile Justice Act and read with 4 of POCSO Act.

3. The connected appeal has been admitted today.

4. Let notice be issued, returnable by 6(six) weeks.

5. Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

6. Let steps for service of notice upon the respondent no. 2 be taken by the applicant which is to be routed through the Office of the learned PP, Assam within two working days.

7. List after 6(six) weeks along with the service report and objection, if any.

                                    JUDGE                       JUDGE




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