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Redaul Hussain Khan vs The State Of Assam
2021 Latest Caselaw 1383 Gua

Citation : 2021 Latest Caselaw 1383 Gua
Judgement Date : 8 April, 2021

Gauhati High Court
Redaul Hussain Khan vs The State Of Assam on 8 April, 2021
                                                                              Page No.# 1/2

GAHC010038662021




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

                                  Case No. : AB/802/2021

              REDAUL HUSSAIN KHAN
              S/O LATE HAZI MOHAMMAD KHAN, R/O HOUSE NO. 14, BYE LANE NO. 2,
              TARUN NAGAR, ABC, P.S.-BHANGAGARH, GUWAHATI-781005, ASSAM



              VERSUS

              THE STATE OF ASSAM
              REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR Z KAMAR

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 08-04-2021

The petitioner is represented by Mr. Z Kamar, learned senior counsel.

The State respondent is represented by Mr. NK Kalita, learned Additional Public Prosecutor.

The case diary received be retained.

Mr. Kamar, learned senior counsel for the petitioner has sought for some time to Page No.# 2/2

examine the judgment passed by the Division Bench of this Court in Writ Appeal No. 43/2018.

Accordingly, list the matter on 27th April, 2021.

JUDGE

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