Mokbul Hussain vs The State Of Assam
2022 Latest Caselaw 37 Gua

                                                                           Page No.# 1/2

GAHC010199612021




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

                               Case No. : Bail Appln./3365/2021

            MOKBUL HUSSAIN
            S/O LATE GOLAM ROSUL
            VILL- KHORIDAGOSSAIGAON
            P.S. CHAPAR
            DIST. DHUBRI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            TO BE REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

04.01.2022

Mr. A. Ahmed, learned counsel represents petitioner. Mr. M. Phukan, learned Public Prosecutor, appearing for the State. Mr. Ahmed has relied upon a judgment of the Hon'ble Supreme Court Page No.# 2/2

and a copy of the same be furnished to Mr. Phukan during the course of the day.

Mr. Phukan has sought for some time to go through the judgment as furnished by the learned counsel for the petitioner.

Prayer is allowed.

List the matter on 07.01.2022 for hearing.

JUDGE

Comparing Assistant