Abdul Salam vs Moinul Haque And 6 Ors
2021 Latest Caselaw 961 Gua

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GAHC010048792020




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

                            Case No. : Crl.A./87/2020

         ABDUL SALAM
         S/O LATE ABDUL SATTAR, R/O VILL. SRIMANTA KANISHAIL, P.S.
         KARIMGANJ, DIST. KAIRMGANJ, ASSAM, PIN 788710



         VERSUS

         MOINUL HAQUE AND 6 ORS
         S/O SURUJ ALI, R/O VILL. SRIMANTA KANISHAIL, P.S. KARIMGANJ, DIST.
         KARIMGANJ, ASSAM, PIN 788710.

         2:TAJAMUL ALI
          S/O SURUJ ALI
          R/O VILL. SRIMANTA KANISHAIL
          P.S. KARIMGANJ
          DIST. KARIMGANJ
         ASSAM
          PIN 788710.

         3:SURUJ ALI
          S/O LATE KUSID ALI
          R/O VILL. SRIMANTA KANISHAIL
          P.S. KARIMGANJ
          DIST. KARIMGANJ
         ASSAM
          PIN 788710.

         4:FURKAN ALI
          S/O LATE KUSID ALI
          R/O VILL. SRIMANTA KANISHAIL
          P.S. KARIMGANJ
          DIST. KARIMGANJ
         ASSAM
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             PIN 788710.

            5:MAKADDAS ALI @ MIKHAI MIA
             S/O LATE KUSID ALI
             R/O VILL. SRIMANTA KANISHAIL
             P.S. KARIMGANJ
             DIST. KARIMGANJ
            ASSAM
             PIN 788710.

            6:ABDUL KHALIQUE
             S/O MAKADDAS ALI
             R/O VILL. SRIMANTA KANISHAIL
             P.S. KARIMGANJ
             DIST. KARIMGANJ
            ASSAM
             PIN 788710.

            7:THE STATE OF ASSAM
             REP. BY PP
            ASSAM

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 12.03.2021

Heard Mr. SC Biswas, learned counsel for the appellant and Mr. BB Gogoi, learned Addl.Public Prosecutor for the State respondent No.7.

By this appeal under Section 378 of the CrPC, the appellant has prayed for setting aside and quashing of the impugned Judgment and Order, dated 23.12.2019 passed by the learned Sessions Judge, Karimganj in Sessions Case No.66/2009 under Sections 307/326/323/149 of the IPC.

The criminal appeal is admitted.

Call for the records.

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As per office note, dated 20.05.2020, no steps has been taken for service of notice on the respondent Nos. 1 to 6.

In view of above, appellant shall take steps for service of notice on the respondent Nos. 1 to 6 by registered A/D post within 7 days.

List on 28.04.2021.

JUDGE

Comparing Assistant