Sohel Mamud vs The State Of Assam
2026 Latest Caselaw 793 Gua

Gauhati High Court

Sohel Mamud vs The State Of Assam on 5 February, 2026

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GAHC010019732026




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

                                   Case No. : AB/241/2026

            SOHEL MAMUD
            S/O ROHIM ALI
            R/O PATAKATA
            PS. SOUTH SALMARA
            DIST. SOUTH SALMARA MANKACHAR, ASSAM, PIN-783127

            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM


Advocate for the Petitioner   : MR. A Z AHMED, MR. A KHALEK

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

05.02.2026

1. Heard Mr. A. Z. Ahmed, learned counsel for the petitioner. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor.

2. This petition under Section 482 BNSS is filed by the petitioner, namely, Sohel Mamud, apprehending arrest in connection with South Salmara P.S. Case No. 11/2026 registered u/s 61(2)/64(1)/3(5) of Page No.# 2/2

BNS, 2023.

3. The gist of allegation in the ejahar dated 18.01.2026 is that there was love relationship between the petitioner and the informant and one day they were apprehended by villagers and taken to police station. Subsequently, there was an assurance of marriage by the accused No.2 and 3 of the FIR which was not followed up and later they were trying to settle the marriage of the petitioner with another girl.

4. Call for the case diary.

5. In the interim, the petitioner named above, shall be released on bail, in connection with the above noted case, on furnishing bail bond of Rs. 20,000/- with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions:

(a) shall co-operate with the investigation and make himself available for examination;

(b) shall not harm, harass or intimate the girl or her family members.

6. List the matter 26.02.2026.

JUDGE

Comparing Assistant