Raham Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2365 Gua

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GAHC010130202022




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

                                  Case No. : Crl.A./129/2022

            RAHAM ALI
            S/O MD. AZAHAR ALI
            RESIDENT OF VILLAGE NO. 1 JHARGAON, PO RANIPUKHURI, PS
            KALAIGAON, DIST UDALGURI, ASSAM 784190



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:MISS HALIMA KHATUN
            W/O SAIB ALI

            RESIDENT OF VILLAGE NO. 1 JHARGAON
            PO RANIPUKHURI
            PS KALAIGOAN
            DIST UDALGURI
            ASSAM 78419

Advocate for the Petitioner   : MR. M K HUSSAIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

18.07.2022 Page No.# 2/2

Heard Mr. M.K. Hussain, learned counsel for the petitioner as well as Mr. B. Sarma, learned APP appearing for the State.

This criminal application is preferred by the appellant under section 374(2) Cr.P.C. against the judgment and order dated 17.06.2022 passed in Session (II) Case No.49/2021 by the learned Sessions Judge, Udalguri.

The appeal is admitted for hearing.

Call for the records.

The appellant shall take fresh steps for service of notice on the respondent no.2 by registered post with A/D as well as by usual process which may be served through the Court of learned Chief Judicial Magistrate, Udalguri.

List the matter on 22.08.2022.

JUDGE

Comparing Assistant