Nizam Uddin Seikh vs The State Of Assam And Anr
2021 Latest Caselaw 433 Gua

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GAHC010050712017




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

                                 Case No. : Crl.A./413/2017

            NIZAM UDDIN SEIKH
            S/O JASIM UDDIN SHEIKH, R/O VILL. GANGAPUR, P.S. SILCHAR, DIST.
            CACHAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM and ANR


            2:GOPAL RABI DAS

             S/O SRI RAGUBIR RABI DAS
             R/O VILL. GANGAPUR
             P.S. SILCHAR
             DIST. CACHAR
             ASSAM
             PIN 78800

Advocate for the Petitioner   : MR.L R MAZUMDER

Advocate for the Respondent : ADDL PP,ASSAM
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                                   BEFORE
                    HONOURABLE MR. JUSTICE MIR ALFAZ ALI
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 08.02.2021 (Mir Alfaz Ali, J) Heard Mr. L.R. Mazumder, learned counsel for the petitioner. Also heard Mr. M. Phukan, learned Additional Public Prosecutor, Assam and Mr. A. Ganguly, learned Amicus Curiae.

Hearing is concluded.

Judgment is reserved.

                      JUDGE                         JUDGE




Comparing Assistant