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Gauhati High Court
Page No.# 1/3 vs The State Of Assam on 5 February, 2026
Page No.# 1/3
GAHC010241662025
2026:GAU-AS:1510
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/2591/2025
RAJUL ALI AND 3 ORS.
SON OF LATE SULTAN ALI, RESIDENT OF VILLAGE NO. 2, DAGAON PS
RANGIA, DISTRICT KAMRUP, ASSAM- 781133.
2: FAJNUR ALI
SON OF LATE SULTAN ALI RESIDENT OF VILLAGE NO. 2
DAGAON PS RANGIA
DISTRICT KAMRUP
ASSAM- 781133.
3: MAJNUR ALI
SON OF LATE ABDUL ALI
RESIDENT OF VILLAGE NO. 2
DAGAON PS RANGIA
DISTRICT KAMRUP
ASSAM-781133
4: RAJUDDIN ALI
SON OF MOHAR ALI
RESIDENT OF VILLAGE NO. 2
DAGAON PS RANGIA
DISTRICT KAMRUP
ASSAM- 781133
VERSUS
THE STATE OF ASSAM
THROUGH THE RANGIA POLICE STATION AND REPRESENTED BY THE
PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. D DAS SR. ADV, SURAJ SONOWAL,MS C DAS,MR K
Page No.# 2/3
TALUKDAR
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PRANJAL DAS
ORDER
05.02.2026
Heard Mr. S. Sonowal, learned counsel for the petitioners. Also heard Ms.
N. Das, learned Additional Public Prosecutor for the State.
2. By this petition filed under Section 482 of the Bharatiya Nagarik Suraksha
Sanhita, 2023, the petitioners have prayed for granting pre-arrest bail,
apprehending arrest in connection with Rangia P.S. Case No. 220/2025,
registered under Sections 126(1)/ 115(2)/ 329(a)/ 118(2)/ 315 of BNS, 2023.
3. The allegation in the FIR lodged by one, Ramjan Ali on 24.09.2025 is that
on 20.09.2025, he and his younger brother were talking to two friends on the
road, whereupon one Rajul Ali arrived in a drunken state and assaulted both of
them. He further alleged that when they ran away and entered their house,
subsequently all the four persons reached their house armed with sharp
weapons like dao, axes and knives assaulted his parents, brothers and sister-in-
law. It is also alleged that the accused no. 1, Rajul Ali assaulted his mother on
the head with a knife, he was carrying, leading to profuse bleeding.
4. It is submitted by the learned counsel for the petitioners that the medical
documents annexed with the bail petition do not indicate any grievous injuries
and matter was pending for considerable time for injury report to be produced
by the prosecution. It is submitted that pursuant to grant of interim bail, they
have also appeared before the I.O. and had recorded their statements.
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5. On the other hand, learned Additional Public Prosecutor submits that Case
Diary has been received along with the bail objection. The Medical Report has
been annexed as part of the Case Diary with regard to victim, Sahida Begum
which indicates grievous injuries caused by blunt trauma. It is indicated that
there are abrasions of a scalp of size 10 x 2 cm and 5 x 2 cm and CT scan of the
brain and other tests, diagnostic tests including x-rays were directed. The
patient was examined on 20.09.2025 at 11:00 PM. In the bail objection, the IO
objecting to bail has stated about the necessity of custodial interrogation and
that the investigation is at a crucial stage. One photograph is available in the
Case Dairy, where one lady purportedly the said victim with bandage on the
head and clothes soaked with blood. Most of the witnesses have implicated and
stated about the assault by the accused persons. All the petitioners are named
in the FIR.
6. The victim, Sahida Begum in her statement has supported the allegations
and stated about the assault.
7. In the given facts and circumstances, the contentions of the IO cannot be
brushed aside. Therefore, I do not find it to be an appropriate case to grant
anticipatory bail to the petitioners at this stage.
8. In view of above, the instant AB stands rejected.
9. Send back the Case Diary.
JUDGE
Comparing Assistant
