Md. Rajibul Islam vs The State Of Assam And 3 Ors
2022 Latest Caselaw 3061 Gua

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GAHC010140382022




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

                                Case No. : Crl.Rev.P./371/2022

            MD. RAJIBUL ISLAM
            S/O ABDUL MUTALEB
            RESIDENT OF DONGARPAR, WARD NO. PS MOIRABARI, DIST MORIGAON,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY PP ASSAM

            2:THE COMMISSIONER AND SECRETARY
            TO THE GOVT. OF ASSAM
             FINANCE DEPARTMENT
             DISPUR
             GUWAHATI 6

            3:THE COMMISSIONER AND SECRETARY
            TO THE GOVT. OF ASSAM
            TAXATION DEPARTMENT
             DISPUR
             GUWAHATI 06

            4:THE UNION OF INDIA
             REPRESENTED BY THE SECRETARY
             CENTRAL CUSTOM
             SASTRI BHAWAN
             NEW DELHI 11000

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN


                                    ORDER

17.08.2022.

Heard Mr. M.A. Sheikh, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

Argument concluded.

Judgment is reserved.

JUDGE

Comparing Assistant