Md. Ikramul Hoque vs The State Of Assam And Anr
2022 Latest Caselaw 2342 Gua

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GAHC010129102022




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

                                Case No. : Crl.Rev.P./341/2022

            MD. IKRAMUL HOQUE
            S/O- LATE ABDUL KASEM, R/O- DUPARGURI, P.S. DHING, DIST. NAGAON,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            TO BE REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM

            2:MUSTT. ANJINA KHATOON
             D/O- MD. SAFIQUL ISLAM
             R/O- JAMOGURI
             P.S. JURIA
             DIST. NAGAON
            ASSA

Advocate for the Petitioner   : MR. J ABBAS

Advocate for the Respondent : PP, ASSAM
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                          BEFORE
             HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                    ORDER

18.07.2022

Correctness or otherwise of the judgment and order dated 28.08.2019,

passed by the learned Judicial Magistrate 1 st Class, Nagaon in D.V. Case No. 437/2017, and the judgment and order dated 18.12.2021, passed by the learned Additional Sessions Judge No. 2, Nagaon, in Criminal Appeal No. 23(N)/2021, are impugned in this revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure.

Heard Mr. J. Abbas, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

Admit.

Issue notice to the respondents, returnable in 4 (four) weeks.

Since Mr. P. Borthakur, learned Additional Public Prosecutor, has entered appearance and accepted notice on behalf of State respondent No. 1, no formal notice is required to be issued. However, he shall be provided with requisite extra-copy of the petition during the course of the day.

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Learned counsel for the petitioner shall take steps for causing service of notice upon respondent No. 2 by registered post with A/D as well as by usual process within a week from today.

Call for the scanned copy of the records from the learned Court below.

Though learned counsel for the petitioner prays for staying operation of the impugned judgments and orders, yet the prayer will be considered after receiving the case record from the learned Court below.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant