Ariful Islam vs The State Of Assam And Anr
2022 Latest Caselaw 2406 Gua

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GAHC010029412022




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

                                 Case No. : Crl.Pet./158/2022

            ARIFUL ISLAM
            S/O JAHIRUL ISLAM, VILL-DHARAKOBA, P.S.-MANKACHAR, DIST-S.
            SALMARA MANKACHAR, ASSAM, PIN-783131



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ASMA KHATUN
            W/O JOSIJAL HOQUE
            VILL-DHARAKUBA
             P.S.-MANKACHAR
             DIST- SS MANKACHA

Advocate for the Petitioner   : MS. T SOM

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

20.07.2022

Heard Ms. T. Som, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor for the respondent no. 1 and Mr. R. Majumdar, learned counsel for the respondent no. 2.

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Mr. Das, learned Additional Public Prosecutor has produced the concerned case diary before the Court.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant