Ajijur Rahman Laskar @ Fokrul vs The State Of Assam And Anr
2021 Latest Caselaw 1808 Gua

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GAHC010105542021




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

                                   Case No. : Crl.Pet./402/2021

             AJIJUR RAHMAN LASKAR @ FOKRUL
             S/O NOOR UDDIN LASKAR
             R/O VILL- BORNIBREZ, P.S. ALGAPUR, DIST. HAILAKANDI, ASSAM.

             VERSUS

             THE STATE OF ASSAM AND ANR
             THROUGH PP, ASSAM

             2:MISS SAKI BEGUM LASKAR
              D/O MANIK UDDIN LASKAR
             R/O VILL- BORNIBREZ GRANT
              KURIA BASTI
              P.O. AND P.S. ALGAPUR
              DIST. HAILAKANDI
             ASSA

Advocate for the Petitioner   : MR. M H LASKAR

Advocate for the Respondent : PP, ASSAM




                                      BEFORE
                     HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                             ORDER

09.08.2021.

By filing this petition under Section 482 of the CrPC, the petitioner has sought for quashing of the impugned judgment and order dated 22.03.2021, passed by the learned Addl. Sessions Judge, Page No.# 2/2

Hailakandi, in Criminal Revision No.50/2018, whereby the judgment and order dated 04.09.2018, passed by the learned Addl. CJM, Hailakandi in M.R. Case No.122/2014 was affirmed and upheld.

Heard the learned counsel for the petitioner and perused the record.

Issue notice to the respondent No.2, by Regd. Post with A/D and usual process, returnable by four weeks and furnish extra copy to the learned counsel for the State/respondent No.1.

Call for the LCRs from both the forums.

The prayer for interim relief will be considered on appearance of the respondent No.2.

JUDGE

Comparing Assistant