Firoz Khan @ Firuz Khan vs The State Of Assam And Anr
2021 Latest Caselaw 3550 Gua

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GAHC010212062021




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

                                 Case No. : Crl.L.P./24/2021

            FIROZ KHAN @ FIRUZ KHAN
            S/O ABDUR RAHMAN KHAN, R/O VILL- RANIGANJ, P.S.-SAPATGRAM,
            DIST- DHUBRI, ASSAM, PIN-783345



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SUCHITRA KUMAR SAHA @ SUJITRA SAHA
             S/O LATE SUDHIR KUMAR SAHA
             R/O VILL- G.T.B. ROAD
            WARD NO. 6
             P.O. AND P.S.-DHUBRI
             DIST- DHUBRI
            ASSAM
             PIN-78330

Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            FIROZ KHAN @ FIRUZ KHAN
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            VERSUS

           STATE OF ASSAM AND ANR. E



           ------------
           Advocate for : MR Z ALAM
           Advocate for : appearing for STATE OF ASSAM AND ANR. E



                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

20.12.2021

Heard Mr. S.K. Dahal, learned counsel appearing for the petitioner as well as Mr. P. Borthakur, learned Addl. P.P. Assam for the State respondent.

By this application under Section 378(3) Cr.P.C, the applicant has prayed for leave to prefer the connected appeal against the impugned judgment and order, dated 07.08.2021, passed by the learned Sessions Judge, Dhubri in Sessions Case No. 18/2019.

Issue notice.

List on 22.02.2022.

JUDGE

Comparing Assistant