Saleem Khan Alias Salim Khan vs The State Of Assam
2026 Latest Caselaw 4870 Gua

Gauhati High Court

Saleem Khan Alias Salim Khan vs The State Of Assam on 22 May, 2026

                                                                           Page No.# 1/3

GAHC010097832026




                                                                    undefined

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

                                  Case No. : AB/1049/2026

            SALEEM KHAN ALIAS SALIM KHAN
            S/O- LATE FIROZ KHAN
            R/O- KATAHBARI, 2 NO. MASJID PATH H. NO. 7, GORCHUK, P.S AND P/O-
            GORCHUK DIST- KAMRUP (M), ASSAM PIN-781035 PH- 8638048261



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MS. S E AHMED, M AHMED,MR D J DAS

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : --22.05.2026

Heard Ms. S E Ahmed, the learned counsel for the petitioner. Also heard Mr. P Borthakur, the learned Addl. PP appearing on behalf of State respondent.

2. This is an application u/s 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for granting pre-arrest bail to the accused/petitioner in connection Page No.# 2/3

with Paltanbazar P.S. Case No. 123/2026 corresponding G.R. No. 1676/2026 u/s 140(2)/309(4) of Bharatiya Nyaya Sanhita (BNS), 2023.

3. It is submitted by Ms. Ahmed, the learned counsel for the petitioner that the present accused/petitioner is innocent and he is no way connected with the alleged offence. However, it is a fact that he is the registered owner of the vehicle which is identified by the victim. That apart, he is no way connected with the accused. However, he is ready and willing to extend his cooperation in the further investigation of the case, if he is granted with some interim protection.

4. Mr. Borthakur, the learned Addl. PP raised objection and submitted that the victim could identify only one person out of the three persons and it cannot be said that the petitioner is not present at the time of incident. Accordingly, he insisted to call for the Case Diary.

5. Hearing the submissions made by learned counsels for both sides, considering all the aspects of the case, this Court is of the opinion that some interim protection may be provided to the present petitioner, till receipt of the Case Diary.

6. Accordingly, it is provided that in the event of arrest of the accused/petitioner, namely, Saleem Khan @ Salim Khan in connection with Paltanbazar P.S. Case No. 123/2026 corresponding G.R. No. 1676/2026 u/s 140(2)/309(4) of Bharatiya Nyaya Sanhita (BNS), 2023, he shall be enlarged on interim pre-arrest bail on his executing a bond of Rs. 30,000/- (Rupees Thirty thousand) only with one surety of like amount to the satisfaction of the arresting authority, subject to the following conditions:

Page No.# 3/3

(i) that the petitioner shall make himself available for interrogation by the Investigating Officer within 7(seven) days.

(ii) that the petitioner shall fully co-operate with the investigation of the case and shall appear before the Investigating Officer as and when required in connection with the investigation of the aforesaid P.S. case; and

(iii) that the petitioner shall not, directly or indirectly, make any inducement, threaten or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.

In the meantime, call for the Case Diary.

List the matter accordingly on 17.06.2026.

JUDGE

Comparing Assistant