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Ikramul Islam vs The State Of Assam
2021 Latest Caselaw 3378 Gua

Citation : 2021 Latest Caselaw 3378 Gua
Judgement Date : 9 December, 2021

Gauhati High Court
Ikramul Islam vs The State Of Assam on 9 December, 2021
                                                                     Page No.# 1/2

GAHC010191262021




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

                               Case No. : Bail Appln./3203/2021

            IKRAMUL ISLAM
            S/O MIRAJ ALI
            VILL- MOIRABARI BAZAAR, WARD NO. 8, P.S. MOIRABARI
            DIST. MORIGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MS. S K NARGIS

Advocate for the Respondent : PP, ASSAM




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

09.12.2021

Ms. SK Nargis, learned counsel for the petitioner prays for an adjournment so as to enable her to find out some more judgments to rely in this case.

List for further hearing on 22.12.2021.

Page No.# 2/2

JUDGE

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