Md Nur Hoque Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2805 Gua

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GAHC010161612018




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

                                  Case No. : Crl.A./285/2018

            MD NUR HOQUE ALI
            S/O LATE MUKADESH ALI, R/O VILL. KALIKHULA, P.S. DIMAKUCHI, DIST.
            UDALGURI (BTAD), ASSAM.



            VERSUS

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

            2:MD. SULTAN ALI
             S/O OMAR ALI
            VILL. UTTAR KALIKHULA
             P.S. PANERI
             DIST. UDALGURI
             (BTAD)
            ASSAM
             PIN 78112

Advocate for the Petitioner   : MR. R DE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                           ORDER

Date : 10-11-2021 Suman Shyam, J Page No.# 2/3

It appears that the same appellant has instituted these two appeals against the

same judgment and order, one of those, viz. Crl. Appeal (J) No. 98/2017 being a jail

appeal.

We have heard Mr. I.H. Saikia, learned amicus curiae appearing in Crl. A. (J) No.

98/2017. We have also heard Mr. Rupjit De, learned Advocate appearing for the appellant

in Crl. Appeal No. 285/2018.

It is submitted at the bar that the paper book in Crl. Appeal (J) No. 98/2017 is

ready but the learned counsel for the parties have not received the copy of the same.

Moreover, it appears that the informant/ respondent No. 2 is also not served.

Office note indicates that service report on the notice directed to be served upon

the respondent No. 2 through the Chief Judicial Magistrate, Udalguri (BTAD) has not yet

been received.

In view of the above, office to call for the service report from the Chief Judicial

Magistrate, Udalguri.

In the meantime, copy of the paper book be furnished to the learned counsel

representing the parties including the learned amicus curiae Mr. I.H. Saikia.

Let these appeals be listed again with appropriate office note.

                          JUDGE                       JUDGE
GS
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Comparing Assistant