Ibrahim Ali vs The State Of Assam And Anr
2021 Latest Caselaw 930 Gua

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GAHC010184792018




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


                                 Case No. : Crl.A./112/2020

            IBRAHIM ALI
            S/O LATE MAFIZ UDDIN,
            R/O- VILL DAKHIN CHAPRA,
            P.O.- JAHURPAM, P.S.- BARPETA, DIST- BARPETA, ASSAM, PIN-781301.



            VERSUS


            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM.


            2:ANOWAR HUSSAIN
             S/O- SABED ALI
             R/O- VILLAGE UTTAR CHAPRA
            P.O.- JAHORPAM
            P.S.- BARPETA
             DISTRICT- BARPETA
            ASSAM. PIN- 781301

Advocate for the Petitioner   : MR M MONDAL


Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 10-03-2021

None appears for the appellant on call.

This criminal appeal has been filed against the judgment and order of acquittal. The State respondent is represented by Mr. NK Kalita, learned Additional Public Prosecutor.

The Registry to appoint an Amicus Curiae for the appellant in this case since none has appeared for the appellant on several dates.

Necessary paper book be supplied to the learned Amicus Curiae. In the meantime, call for the LCR.

List the matter in the last week of April, 2021.

JUDGE

Comparing Assistant