Mafiz Uddin @ Mafij Uddin vs The State Of Assam And 5 Ors
2021 Latest Caselaw 1491 Gua

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GAHC010071712021




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

                           Case No. : WP(C)/2784/2021

         MAFIZ UDDIN @ MAFIJ UDDIN
         S/O LT. CHAND ALI, VILL. SADHUBASA PART-IV, P.O. MAKRIJHORA, P.S.
         GAURIPUR, DIST. DHUBRI, ASSAM, PIN 783349



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
         ASSAM, HOME AND POLITICAL DEPTT., DISPUR, GUWAHATI 06

         2:THE ASSAM STATE LEGAL SERVICES AUTHORITY

          REPRESENTED BY ITS MEMBER SECY. GHY-01

         3:THE DIST. LEGAL SERVICES AUTHORITY
          DHUBRI
         ASSAM
          REPRESENTED BY ITS MEMBER SECY.
          P.O. AND P.S. DIST. DHUBRI
         ASSAM
          PIN 783301

         4:THE CHAIRMAN

          DIST. LEGAL SERVICES AUTHORITY
          DHUBRI
          ASSAM
          P.O. AND P.S. AND DIST. DHUBRI
          ASSAM
          PIN 783301

         5:THE DIST. LEGAL SERVICES AUTHORITY
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              SOUTH SALMARA MANKACHAR
              HATSINGIMARI
              ASSAM
              REPRESENTED BY ITS MEMBER SECY.
              P.O. AND P.S. HATSINGIMARI
              DIST. SOUTH SALMARA MANKACHAR
              HATSINGIMARI
              ASSAM
              PIN 783135

              6:THE CHAIRMAN

              DIST. LEGAL SERVICES AUTHORITY
              SOUTH SALMARA MANKACHAR
              HATSINGIMARI
              ASSAM
              P.O. AND P.S. HATSINGIMARI
              DIST. SOUTH SALMARA MANKACHAR
              HATISINGIMARI
              ASSAM
              PIN 78313

Advocate for the Petitioner   : MR. M HUSSAIN

Advocate for the Respondent : GA, ASSAM




                                         BEFORE
               THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA
                                          ORDER

21.04.2021.

Heard Mr. M. Hussain, the learned counsel for the petitioner.

This writ petition is filed by the petitioner as he being the father of his deceased son murdered by the persons convicted in Sessions Case No.29/1996 vide judgment and order dated 24.07.2017 passed by the learned Additional Session Judge, Dhubri. Though he approached the District Legal Services Authority, Dhubri for compensation in terms of the Section 357A Cr.P.C. however, the same has not yet been considered.

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Let notice be issued. Ms. M. Bhattacharjee, the learned Additional Senior Government Advocate, Assam accepts notice on behalf of all the respondents. Necessary extra copies be served on the learned counsel for the respondents.

Notice is made returnable after four weeks.

JUDGE

Comparing Assistant