Md. Phukan Ali vs The State Of Assam And Anr
2022 Latest Caselaw 1353 Gua

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GAHC010071412022




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

                                Case No. : Crl.Rev.P./157/2022

            MD. PHUKAN ALI
            S/O LATE HATEM ALI
            VILL- PARUWA KHANAMUKH
            P.S. TEZPUR (SADAR)
            DIST. SONITPUR

            VERSUS

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

            2:MISS HAZERA KHATUN
             W/O LATE HATEM ALI
            VILL- PARUWA KHANAMUKH
            P.S. TEZPUR (SADAR)
            DIST. SONITPUR
             PIN-78400

Advocate for the Petitioner   : MR. K SARMA

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 25.04.2022

Heard Mr. K. Sarma, learned counsel for the petitioner and Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam.

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The petition is admitted for hearing.

Issue notice.

No formal notice is required to be sent to respondent No. 1 as Mr. Borthakur has accepted notice on behalf of the said respondent. Extra copy of the petition and the Annexures thereto be furnished to him.

The petitioner shall take steps for service of notice on the respondent No. 2 by registered post with A/D as well as by usual process.

List this matter after 6 (six) weeks.

The judgment and order dated 16.03.2022 passed by the learned Addl. Sessions Judge, Sonitpur in Crl. Appl. No. 13(S-E)/2019 arising out of G.R. Case No. 1348/2014 shall remain stayed till disposal of the revision petition.

The petitioner is allowed to remain on previous bail.

JUDGE

Comparing Assistant