Burhan Ahmed Choudhury Alias Burhan ... vs The State Of Assam
2026 Latest Caselaw 1964 Gua

Gauhati High Court

Burhan Ahmed Choudhury Alias Burhan ... vs The State Of Assam on 9 March, 2026

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GAHC010027312026




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

                                   Case No. : AB/362/2026

             BURHAN AHMED CHOUDHURY ALIAS BURHAN UDDIN CHOUDHURY
             S/O ABDUL KASHIM CHOUDHURY
             VILL- SAIDBOND PART-I, P.O. KALIBARI BAZAR, PIN-788150, P.S.
             ALGAPUR, DIST. HAILAKANDI, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MR. R A CHOUDHURY, MR. R A MAZUMDER

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                           ORDER

Date : 09.03.2026

Heard Mr. R.A Choudhury, learned counsel appearing for the accused/applicant and Mr. K. K. Parasar, learned Additional Public Prosecutor for the State.

This is an application under Section 482 of the BNSS, 2023 praying for Page No.# 2/2

granting of pre-arrest bail to the accused/applicant, namely, Burhan Ahmed Choudhury @ Burhan Uddin Choudhury , in connection with Hailakandi P.S. Case No. 177/2025, dated 09.12.2025 registered under section 318(4)/316(2)/303(2) of BNS, 2023 corresponding to G.R Case No. 551/2025.

The CD is awaited.

The allegation against the petitioner is that he being a transporter some cement had been given to him for transportation but the truck which was carrying the cement did not reach their destination and accordingly, the Manager of the Transporter company had lodged an FIR against the petitioner herein.

The learned counsel for the petitioner has submitted that although it is the fact that the cement were transported through the petitioner, due to heavy rain a lot of cement were damaged and could not reach their destination.

Awaiting the CD, this Court deems fit to allow the petitioner to participate in the investigation process. As such, the petitioner is required to appear before the I.O on or before 13.03.2026 and participate in the investigation.

In the event of his arrest, he shall be released on bail on furnishing a bail bond of Rs. 30,000/- with one local surety of the like amount to the satisfaction of the arresting authority.

The updated CD be made available to this Court invariably on 27.03.2026.

JUDGE

Comparing Assistant