State Of Assam vs Dr. Nurul Islam
2021 Latest Caselaw 451 Gua

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GAHC010032822020




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

                                 Case No. : I.A.(Crl.)/141/2020

            STATE OF ASSAM
            REPRESENTED BY THE INVESTIGATING OFFICER OF BARPETA P.S. CASE
            NO. 1619/2019 PRANJIT DAS, INSPECTOR (AGE 45 YRS), S/O RAMESH DAS,
            BARPETA POLICE STATION, R/O PANDU SADILAPUR, P.S. JALUKBARI,
            DIST. KAMRUP (M), ASSAM.



            VERSUS

            DR. NURUL ISLAM
            S/O ABDUR RAHIM, VILL. METUAKUCHI, GANDHI NAGAR, WARD NO. 15,
            P.S. BARPETA, ASSAM, PIN 781301



Advocate for the Petitioner   : MR. N K KALITA

Advocate for the Respondent : MR Z KAMAR




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

Date : 09-02-2021

The petitioner is represented by Mr. NK Kalita, learned Additional Public Prosecutor.

The respondent is represented by Mr. Z Kamar, learned senior counsel.

Mr. Z Kamar, learned senior counsel for the respondent has submitted a list of citations Page No.# 2/2

relating to the law enunciated by the Hon'ble Supreme Court in various judgments. A copy of the same has been furnished to the learned Additional Public Prosecutor appearing for the petitioner by Mr. Kamar, learned senior counsel for the respondent.

Mr. Kalita, learned Additional Public Prosecutor appearing for the petitioner has sought for some time to examine the said judgments of the Hon'ble Supreme Court.

Accordingly, both the parties will be heard on the next date fixed.

List the matter on 24th February, 2021.

JUDGE

Comparing Assistant