Sahjamal Ahmed vs The State Of Assam
2026 Latest Caselaw 2553 Gua

Gauhati High Court

Sahjamal Ahmed vs The State Of Assam on 20 March, 2026

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GAHC010056722026




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

                                   Case No. : AB/620/2026

              SAHJAMAL AHMED
              S/O LATE IYASIN ALI
              R/O MANDIA P.O. MANDIA
              P.S. BAGHB AR
              DIST. BARPETA,ASSAM, PIN-781308
              PH. NO. 8638743769



              VERSUS

              THE STATE OF ASSAM
              REP BY THE PP, ASSAM



Advocate for the Petitioner   : MR. R K NATH, MR. S D ROY

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

20.03.2026.

Heard Mr. S.D. Roy, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. P.P., Assam appearing on behalf of the State Page No.# 2/3

respondent.

This is an application under Section 482 of BNSS, 2023 praying for granting of pre-arrest bail to the petitioner, namely, Sahjamal Ahmed, who is apprehending arrest in connection with any case to be registered under Baghbar Police Station, Barpeta.

Mr. S.D. Roy, further submitted that the present petitioner had the information that one complaint is already lodged before Bagbhar Police Station with the allegation of some disputed signature made by the present petitioner, but instead of registering any case, the police from Baghbar Police Station is searching for the present petitioner, for which this petition has been filed seeking pre-arrest bail. He further submitted that the present petitioner is an Assistant Teacher and discharging his duty as an Assistant Teacher and has already been engaged as First Polling Officer in the forthcoming Assembly Election. Mr. S.D. Roy accordingly submitted that some kind of interim protection may be provided to the present petitioner.

Mr. P. Borthakur, the learned Additional Public Prosecutor, Assam submitted in this regard that no interim protection may be provided to the petitioner at this stage. However, he will procure the Report from the concerned police station, as to whether any case has been registered against the present petitioner or not.

Considering the submission made by the learned counsel for both parties, let a Report be called for from Baghbar Police Station, Barpeta, as to whether any case has been registered against the present petitioner and till the receipt Page No.# 3/3

of the Report as an interim, no coercive action shall be taken against the present petitioner by the Baghbar Police Station.

List the matter accordingly on 21.04.2026, for Report.

JUDGE

Comparing Assistant