Page No.# 1/3 vs The State Of Assam
2026 Latest Caselaw 2501 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 19 March, 2026

                                                                       Page No.# 1/3

GAHC010056332026




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

                                   Case No. : AB/612/2026

            ASHIKUL MOMIN KHANDAKAR AND 4 ORS.
            SON OF- LATE NURAL ISLAM KHANDAKAR ALIAS NURUL ISLAM
            KHANDAKAR.

            2: JAIDUL ISLAM KHANDAKAR ALIAS JAHIDUL ISLAM KHANDAKAR
             SON OF- LATE NURAL ISLAM KHANDAKAR ALIAS NURUL ISLAM
            KHANDAKAR.

            3: ASHIDUL ISLAM KHANDAKAR ALIAS AHADUR RAHMAN KHANDAKAR


            SON OF- LATE NURAL ISLAM KHANDAKAR ALIAS NURUL ISLAM
            KHANDAKAR.

            4: ROFIQUL ISLAM KHANDAKAR
             SON OF- LATE NURAL ISLAM KHANDAKAR ALIAS NURUL ISLAM
            KHANDAKAR.

            5: RASHIDUL ISLAM KHANDAKAR
             SON OF- LATE NURA ISLAM KHANDAKAR ALIAS NURUL ISLAM
            KHANDAKAR
            ALL ARE RESIDENT OF VILL. AND P.O.- TUMNI
             P.S.- SOUTH SALMARA
             DISTRICT- SOUTH SALMARA MANKACHAR
            ASSAM. PIN78312

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM.


Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A ISLAM
                                                                       Page No.# 2/3

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                  HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                           ORDER

19.03.2026

Heard Mr. L.R. Mazumder, learned counsel for the petitioners. Also heard Ms. S.H. Bora, learned APP for the State.

This is an application filed under Section 482 of the BNSS, 2023, praying for grant of bail to the petitioners in connection with South Salmara P.S. Case No. 22/2026, registered under Sections 318(2)/316(2)/340(2)/3(5) of the BNS, 2023, read with Sections 103/104 of the Trade Marks Act, 1999 and Section 63 of the Copy Right Act, 1957.

Call for the Case Diary.

On perusal of the FIR and the documents annexed to the bail petition, this Court is of the opinion that the petitioner should appear before the Investigating Officer in South Salmara P.S. Case No. 22/2026 for proper investigation of the case. Accordingly, the petitioner shall appear before the concerned Investigating Officer on or before 27.03.2026. On such appearance, if arrested, the petitioner shall be released on interim bail upon furnishing bond of Rs. 10,000/- with two sureties of like amount to the satisfaction of the IO. The petitioner shall cooperate with the investigation.

List the matter again on 24.04.2026. The continuation of the interim order Page No.# 3/3

shall be considered upon receipt of the Case Diary.

JUDGE

Comparing Assistant