Yesmin Begum vs Md. Abed Ali And Anr
2021 Latest Caselaw 29 Gua

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GAHC010202042019




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

                                   Case No. : Crl.A./212/2020

            YESMIN BEGUM
            D/O- NIJAMUDDIN ALI, R/O- AZARA, LOWER MIRZAPUR, PS- AZARA,
            DIST- KAMRUP (M), ASSAM



            VERSUS

            MD. ABED ALI AND ANR
            S/O- LATE HACHIM ALI, R/O- GARIGAON, SADILAPUR, PO- UNIVERSITY,
            PS- JALUKBARI, GUWAHATI-13, DIST- KAMRUP (M)

            2:THE STATE OF ASSAM
             REPRESENTED BY P.P

Advocate for the Petitioner   : MR. C S RAY

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/539/2020

            YESMIN BEGUM
            D/O- NIJAMUDDIN ALI
            R/O- AZARA
            LOWER MIRZAPUR
            P.S. AZARA
            DIST.- KAMRUP(M)
            ASSAM.
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             VERSUS

            MD. ABED ALI AND ANR
            S/O- LATE HACHIM ALI
            R/O- GARIGAON
            SIDILAPUR
            P.O. UNIVERSITY
            P.S. JALUKBARI
            GUWAHATI-13
            DIST.- KAMRUP(M).

            2:THE STATE OF ASSAM
            REP. BY THE P.P.
            ASSAM.
             ------------
            Advocate for : MR. C S RAY
            Advocate for : PP
            ASSAM appearing for MD. ABED ALI AND ANR




                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 05.01.2021

Heard Mr. C.S. Ray, learned counsel for the appellant as well as Mr. D. Das, learned Addl. P.P., Assam appearing for the State/respondent No. 2.

This appeal under Section 378(4) Cr.P.C. is filed against the impugned Judgment and

Order, dated 06.12.2016, passed by the learned Judicial Magistrate, 1 st Class Kamrup (M) at Guwahati in C.R. Case No. 3322/2014 acquitting the respondent/accused.

Issue notice to the respondent No. 1. Steps be taken by registered A/D post within 3 (three) days.

As Mr. D. Das, learned Addl. P.P., has accepted notice on behalf of the State/respondent No. 2, no fresh notice needs to be issued. However, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

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List on 08.02.2021.

JUDGE

Comparing Assistant