Md Amanul Majid @ Amanul Mojit vs The State Of Assam
2026 Latest Caselaw 166 Gua

Gauhati High Court

Md Amanul Majid @ Amanul Mojit vs The State Of Assam on 9 January, 2026

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GAHC010284112025




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

                                 Case No. : AB/38/2026

            MD AMANUL MAJID @ AMANUL MOJIT
            S/OLATE RUFUL AMIN
            R/O NO. 2 RAMPUR
            NORTH LAKHIMPUR LAKHIMPUR, P.S. NORTH LAKHIMPUR
            P.O. NORTH LAKHIMPUR
            PIN NO. 787031
            DIST. LAKHIMPUR, ASSAM

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM

Advocate for the Petitioner   : MR. M RAHMAN, MD A RAHMAN

Advocate for the Respondent : PP, ASSAM,
                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                       JUDGMENT

Date :09.01.2026 Heard Mr. Md. A. Rahman, learned counsel for the petitioner. Also heard Ms. S. H. Borah, learned Addl. Public Prosecutor.

2. This is an application under Section 482 of BNSS, 2023 praying for grant of pre arrest bail to the accused/petitioner, namely, Md. Amanul Majid @Amanul Mojit, who is apprehending arrest in connection with the North Lakhimpur P.S. Case No. 404/2025, registered under Section 69 of the BNS, 2023.

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3. The allegation against the petitioner is that under a false promise of marriage, the petitioner established physical relationship with the complainant at her own house and secretly recorded private moments and threatening to circulate the same, the accused had been committing rape upon the complainant for six months at various places in Lakhimpur because of which the complainant become pregnant twice and was persuaded to have abortion.

4. It is submitted that the complainant is aged about 33 years with three children. Whereas, the petitioner is the young boy aged about 23 years and he has been falsely implicated due to monetary dispute.

5. Call for the case diary.

6. In the interim it is provided that in the event of his arrest, the accused- petitioner, named above, shall be released on interim pre-arrest bail of Rs.50,000/-(Rupees Fifty Thousand) with one suitable surety of like amount to the satisfaction of the arresting authority.

7. It is further provided that the petitioner shall not try to intimidate or influence the witnesses in any manner; he shall appear before the I.O. within 7(seven) days for recording of his statement and he shall co-operate with the investigation.

8. List the matter on 09.02.2026.

JUDGE

Comparing Assistant