Jamat Ali Alias Janat Ali vs State Of Assam
2026 Latest Caselaw 792 Gua

Gauhati High Court

Jamat Ali Alias Janat Ali vs State Of Assam on 5 February, 2026

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GAHC010011752026




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

                                   Case No. : AB/224/2026

            JAMAT ALI ALIAS JANAT ALI
            SON OF MONUHAR ALLI RESIDENT OF VILL-BHERGAON, P.O-SIRAJUL P.S-
            DHEKIAJULI, DIST- SONITPUR, ASSAM.



            VERSUS

            STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MR. I A TALUKDAR, MR. T HUSSAIN,MR. B HUSSAIN

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

05.02.2026

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

2. This is an application filed under Section 482 of the BNSS, Page No.# 2/3

2023, praying for granting pre- bail to the accused-petitioner, namely, Jamat Ali @ Janat Ali, in connection with Dhekiajuli P.S. Case No. 271/2025 (G.R. Case No. 1499/ 2025), under Sections 108 of BNS.

3. It is submitted by the learned counsel for the petitioner that on 09.01.2026 in A.B No.72/2026, the elder sister of the petitioner was granted interim bail.

4. As per the FIR, the girl is stated to be only 16 years and that allegedly had a love affair with the present petitioner. There is an allegation in the FIR about that the petitioner had taken some obscene photographs with her and threatened to publish the same.

5. The learned counsel for the petitioner submits that the petitioner is also aged 19 years and that the allegations regarding the photographs are false and baseless.

6. Call for the case diary.

5. However, in the interim, to enable the petitioner to record his version of events, it is directed that 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 authority with following conditions:

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

(ii) He shall not harm, harass or intimidate the informant Page No.# 3/3

and their family member.

7. List on 17.02.2026.

JUDGE

Comparing Assistant