Sukkur Ahmed Barbhuiya vs The State Of Assam And Anr
2022 Latest Caselaw 1199 Gua

Citation : 2022 Latest Caselaw 1199 Gua
Judgement Date : 4 April, 2022

Gauhati High Court

Sukkur Ahmed Barbhuiya vs The State Of Assam And Anr on 4 April, 2022

                                                                        Page No.# 1/3

GAHC010055742022




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

                               Case No. : Crl.Pet./301/2022

            SUKKUR AHMED BARBHUIYA
            S/O. LT. FAJIL UDDIN BARBHUIYA, VILL ALITIKAR, P.O. MEHERPUR, P.S.
            SILCHAR, DIST. CACHAR, ASSAM, PIN-788015.



            VERSUS

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

            2:SARIMUL HAQUE BARBHUIYA @ SAJU
             S/O. LT. KUTI MIA BARBHUIYA
            VILL. ALITIKAR
             P.O. MEHERPUR
             P.S. SILCHAR
             DIST. CACHAR
            ASSAM
             PIN-788015

Advocate for the Petitioner   : MR. N ISLAM

Advocate for the Respondent : PP, ASSAM
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                                       :: BEFORE ::
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                         ORDER

04.04.2022

By filing this petition under Section 482 CrPC, the petitioner has prayed for quashing and setting aside the judgment passed by the Addl. Sessions Judge (FTC) Cachar, Silchar on 21.02.2022 in Criminal Revision Case No.25/2022, which has arisen out of the orders dated 12.11.2021 and 27.01.2022 passed in

Misc. Case No.694M/2021 under Section 133 CrPC by the Addl. District Magistrate, Cachar, Silchar.

Heard the learned counsel for the petitioner as well as learned Addl. Public Prosecutor, Assam representing the State respondent no.1, who is a formal party.

Today, the learned counsel has entered her appearance for and on behalf of respondent no.2.

Issue notice, returnable in 4(four) weeks.

No formal steps are required to be taken in respect of respondent nos.1 and 2 as they are represented by their respective counsel. However, extra copies of the petition be furnished to both the parties.

Let the legible scanned copy of the records be called for from both the forums to appreciate the entirety of the matter.

Registry will do the needful in this regard.

Prayer for interim relief will be considered on receipt of the records and Page No.# 3/3

after hearing both the parties.

JUDGE

Comparing Assistant