Page No.# 1/3 vs Page No.# 2/3
2026 Latest Caselaw 2131 Gua

Gauhati High Court

Page No.# 1/3 vs Page No.# 2/3 on 12 March, 2026

                                                          Page No.# 1/3

GAHC010016822026




                                                    2026:GAU-AS:3642

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

                           Case No. : AB/147/2026


         ABUL KALAM AND 3 ORS
         S/O OSAR UDDIN
         R/O PANBARI SATRA
         P/O AND P/S DHING
         DIST NAGAON
         ASSAM
         PIN 782123

         2: MD BAHARUL ISLAM
         SO MD KHURSHED ALI
          RO VILL HATIMURIA
          PS MOIRABARI
          DIST MORIGAON
         ASSAM
          PIN 782126

         3: ABDUL KALAM
         SO SUBAN
         RO VILL SALKATI PATHER
         PO MOIRABARI
         PS DHING
         DIST MORIGAON
         ASSAM
         PIN 782126

         4: HABIUR RAHMAN
         SO HEKIM
         RO VILL SALKATI PATHER
         PO MOIRABARI
         PS DHING
         DIST MORIGAON
         ASSAM
         PIN 782126
         VERSUS
                                                                       Page No.# 2/3


           THE STATE OF ASSAM
           REPRESENTED BY THE PUBLIC PROSECUTOR
           ASSAM


           ------------
           Advocate for : MR. M K HUSSAIN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                    BEFORE
                     HON'BLE MRS. JUSTICE MITALI THAKURIA


ORDER

Date : 12.03.2026.

Heard Mr. M.K. Hussain, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Addl.P.P., Assam appearing for the State respondent.

This application under Section 482 of BNSS, 2023 has been filed by the petitioners, namely, namely, Abul Kalam, Md. Baharul Islam, Abdul Kalam and Habiur Rahman, seeking pre-arrest bail in connection with Dhing P.S Case No. 309/2025 registered under Sections 189(2)/329(3)/87/76/117(2) of the BNS, 2023.

During the deliberation of the matter, Mr. P. Borthakur, learned Additional Public Prosecutor, Assam on instruction, submitted that police after completion of investigation of the case has already submitted the charge-sheet in said Dhing P.S Case No. 309/2025, vide Charge-Sheet No. 35/2026, dated 13.02.2026.

In view of the above, the petitioners are directed to approach the learned Trial Court below for their regular bail in said Dhing P.S Case No. 309/2025.

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The interim bail, granted to the present petitioners may be extended for another fifteen (15) days, enabling them to appear before the learned Trial Court below, with a regular bail application.

Accordingly, this bail application stands disposed of.

JUDGE

Comparing Assistant