Abid Ahmed Choudhury vs State Of Assam
2026 Latest Caselaw 791 Gua

Gauhati High Court

Abid Ahmed Choudhury vs State Of Assam on 5 February, 2026

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GAHC010017702026




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

                                  Case No. : AB/219/2026

            ABID AHMED CHOUDHURY
            S/O DULAL AHMED CHOUDHURY, R/O VILL HAWRGHAT ROAD, PO
            NILBAGAN, PS NILBAGAN, PIN 782445, DIST HOJAI, ASSAM



            VERSUS

            STATE OF ASSAM
            REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : TAWHID LASKAR, MS AHMED

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

05.02.2026

1. Heard Mr. T. Laskar, learned counsel for the petitioner. Also heard Ms. N. Das, learned Additional Public Prosecutor for the State of Assam.

2. This application under Section 482 of BNSS, 2023 has been Page No.# 2/3

filed by the petitioner, namely, Abid Ahmed Chowdhury, seeking pre-arrest bail in connection with Lanka P.S Case No. 03/2026 registered under Sections 61(2)/126(2)/310(2)/351(3) of BNS, 2023.

3. The case arose out of an FIR dated 04.01.2026 lodged by one Mahmodul Hassan with the allegations that on 02.01.2026 he and his friends were returning home in a four wheeler bearing No. AS-01-FA-7844 and subsequently, near Nilbagan, the accused signaled their vehicle to stop, alleging that an accident had taken place and as they did not stop, the accused chased them in a four wheeler having registration No. AS-01-DH-6966 along with a motorcycle and thereafter, blocked their way and assaulted them. Later, they ran away upon seeing a police vehicle.

4. It is submitted by the learned counsel for the petitioner that one co-accused, who had himself suffered injuries upon assault in this case was granted interim bail by this Court on 28.01.2026 in A.B No.157/2026.

5. It is further submitted that though the present petitioner has not suffered any injury, but he was with the said co-accused.

6. Call for the case diary.

5. However, in the interim, that in the event of the arrest of the petitioner in connection with the above-noted case, the above- named accused petitioner, shall be allowed to go on interim bail of Rs.25,000/- (Rupees Twenty Five Thousand) only with one surety of the like amount subject to the satisfaction of the arresting Page No.# 3/3

authority with following conditions:

(i) He shall co-operate with the investigation and appear before the I/O for examination;

(ii) He shall not violate any law.

7. List on 25.02.2026 along with A.B No.157/2026.

JUDGE

Comparing Assistant