Nalchand Mia @ Lalchand Miah vs The State Of Assam
2026 Latest Caselaw 3302 Gua

Gauhati High Court

Nalchand Mia @ Lalchand Miah vs The State Of Assam on 8 April, 2026

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GAHC010074232026




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

                                   Case No. : AB/799/2026

            NALCHAND MIA @ LALCHAND MIAH
            S/O- ZOLIL SHEIKH,
            VILL.- MANULLAPARA, P.O.- MANULLAPARA, P.S.- SOUTH SALMARA,
            DIST.- SOUTH SALMARA MANKACHAR, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REP BY PP ASSAM



Advocate for the Petitioner   : MR. J AHMED, L. SARKAR,J N KHANDAKAR,H G DAISY,R
BEGUM

Advocate for the Respondent : PP, ASSAM,


                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

Date : 08.04.2026

Heard Mr. J. Ahmed, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State.

2. This is an application under Section 482 of BNSS, 2023 has been filed by the petitioner, namely, Nalchand Mia @ Lalchand Miah, seeking Page No.# 2/2

pre-arrest bail in connection with South Salmara P.S. Case No. 150/2025 under Section 303(2) of BNS, 2023.

3. The gist of the allegation in the FIR dated 31.10.2025 is that the informant's vehicle Registration No.AS-34C-0453 Mahindra pick-up (Bolero) was found missing on the next morning after it was parked before in front of one shop in the evening.

4. It is submitted by the learned counsel for the petitioner that the vehicle has already been recovered from two persons who have been arrested. The petitioner has sought to be arrested on the statement of the co-accused.

5. Call for the case diary from the concerned police station.

6. However, in the interim, in the event of arrest of the accused- petitioner, named above, shall be released on interim bail in connection with South Salmara P.S. Case No. 150/2025 under Section 303(2) of BNS, 2023, on furnishing bail bond of Rs.30,000/- with one suitable surety of the like amount to the satisfaction of the arresting authority.

7. The direction for bail is further subject to the condition(s) that the petitioner:

(a) that he shall cooperate with the investigation and appear before the I/O for examination; and

(b) that he shall not hamper or tamper with the evidence.

8. Violation or breach of condition(s) shall entail cancellation of the bail.

9. List on 27.04.2026.

JUDGE Comparing Assistant