IMDADUL HOQUE SARKAR ALIAS EMDADUL HOQUE SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. A. Sheikh, learned counsel appearing for the accused applicant and Mr. R. J. Baruah, learned Additional Public Prosecutors for the State.

(2.) This is an application under Sec. 483 of the BNSS, 2023 praying for granting bail to the accused applicant namely, Imdadul Hoque Sarkar, who was arrested on 29/1/2026, in connection with Basistha P.S. Case No. 42/2026 under Sec. 147 of the BNS, 2023 read with Ss. 15/16/17/18 of the Unlawful Activities (Prevention) Act, 1967.

(3.) The instant case has been initiated based on a written complaint dtd. 29/1/2026 submitted by SI (P) Chinmoy Boruah of Jorabat Police Out Post, alleging that on 28/1/2026, at about 17:00 hours, credible information was received from the Deputy Commissioner of Police (East), Guwahati, regarding transportation of a large amount of cash suspected to be meant for terrorist activities, from Guwahati towards Meghalaya in a vehicle bearing Registration No. AS-01 DL- 7386. Acting upon such information, a police team intercepted the vehicle on NH-27 at 9th Mile and apprehended the accused persons, namely Anowar Hussain, Dianur Islam, Imdadul Haque Sarkar, and Malikuddin Sheikh (driver). During the search of the vehicle, they recovered cash amounting to Rs.70,88,000.00, nine (9) cheques amounting to Rs.43,00,000.00, four mobile phones, and one land Sale Deed. It was alleged that during the preliminary enquiry, the accused applicants confessed that the aforesaid money was intended to be delivered to terrorist elements for facilitating unlawful and violent activities, thereby attracting the provisions of Sec. 15 of the Unlawful Activities (Prevention) Act, 1967 along with other relevant Sec. of law.