Md. Hazarat Ali @ Hazrat Ali vs The State Of Assam And Anr
2021 Latest Caselaw 712 Gua

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GAHC010032832021




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

                                 Case No. : Crl.Rev.P./64/2021

            MD. HAZARAT ALI @ HAZRAT ALI
            S/O LATE JAGAT ALI, VILL-PUB KALAKUCHI, P.S.-MUKALMUA, DIST-
            NALBARI, PIN-781269

            VERSUS

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

            2:MD. SIRAJ ALI
             S/O JAMIR ALI
            VILL-PUB KALAKUCHI
             P.S.-MUKALMUA
             DIST-NALBARI
             PIN-78126

Advocate for the Petitioner   : MR. A ROSHID

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

26-02-2021 Heard Mr. A. Roshid, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State respondent.

By this application under Section 397/401 read with Section 482 of the Cr.P.C., the petitioner has challenged the legality and correctness of the Judgment and Order dated 27/11/2020 passed by the learned Sessions Judge, Nalbari in Criminal Appeal No. 27/2015 whereby upheld the Judgment dated 31.07.2015 passed by the Addl. Chief Judicial Magistrate, Nalbari in G.R. Case No. 845/2010 wherein convicted the accused/petitioner to suffer simple imprisonment for 3 months u/s 323 IPC.

Call for records.

The petition is admitted.

Issue notice to the respondent by Registered post with A/D Card. Steps be taken within 7 days.

List on 05.04.2021.

JUDGE

Comparing Assistant