Afjal Hussain @ Abjal Hussain vs Amirul Haque
2021 Latest Caselaw 1798 Gua

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GAHC010077322021




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

                                   Case No. : Crl.Pet./314/2021

            AFJAL HUSSAIN @ ABJAL HUSSAIN
            S/O- ABDUL KAYUM, R/O- VILL- BIHARA PART-III, P.O. BIHARA BAZAR,
            PIN- 788817, P.S. KATIGORAH, DIST.- CACHAR, ASSAM



            VERSUS

            AMIRUL HAQUE
            S/O- LT. HAZI RIAZ ALI, R/O- VILL- BIHARA PART-III, P.S. KATIGORAH, P.O.
            BIHARA BAZAR, PIN- 788817, DIST.- CACHAR, ASSAM



Advocate for the Petitioner   : MR. N H LASKAR

Advocate for the Respondent :




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                            ORDER

06.08.2021.

By way of this petition under Section 482 of the CrPC, the petitioner challenges the judgment dated 31.03.2021, passed by the learned Sessions Judge, Cachar at Silchar in Crl. Revision No.37/2000, whereby the revision filed by the present respondent was allowed and the order dated 16.03.2020, Page No.# 2/2

passed by the learned Executive Magistrate, in case No.98 M/2020 was set aside.

Heard the submission of learned counsel for the petitioner.

Issue notice to the respondent by Regd. Post with A/D as well as by usual process, returnable by four weeks.

In view of the fact that the learned Revisional Court has already directed the learned Trial Court to dispose of the matter within three months from the date of order, let the status report of the case be called for from the concerned Court.

JUDGE

Comparing Assistant