Md Azmal Hoque vs The State Of Assam And Anr
2022 Latest Caselaw 2512 Gua

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GAHC010014642022




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

                                  Case No. : Crl.Rev.P./31/2022

            MD AZMAL HOQUE
            S/O LATE SUKUR ALI
            R/O VILL- TAMULDI
            P.S. BOKO
            DIST. KAMRUP, ASSAM, PIN-783123



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:AMIN NURUL ISLAM
             S/O LATE PASHAN ALI
            R/O VILL- MAHAVIR PATHAR
            P.O. KALATOLI BAZAR
            P.S. CHHAYGAON
            DIST. KAMRUP
            ASSAM
            PIN-78112

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Pet./67/2022

            AMIN NURUL ISLAM
            S/O PASHAN ALI
                                                                       Page No.# 2/3

             VILL- MAHABIR PATHAR
             P.S. CHHAYGAON
             DIST. KAMRUP
             ASSAM


             VERSUS

             THE STATE OF ASSAM AND ANR
             REP. BY THE PP
             ASSAM

             2:MD. AJMAL HOQUE
             S/O SUKUR ALI
             R/O VILL- TAMULDI
             P.O. CHAMPPUPARA BAZAR
             P.S. BOKO
             DIST. KAMRUP
             ASSAM
              ------------
             Advocate for : MR. A PARAMANIK
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                  BEFORE
                    HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

27.07.2022

Heard Mr. A.K. Ahmed, learned counsel for the petitioner in Crl. Rev. P. No. 31/2022 and counsel for the respondent in Crl. Pet. No. 67/2022. Also heard Mr. P.S. Lahkar, learned counsel for the State/respondent No. 1 as well as Mr. K. Agarwal, learned counsel for the respondent No. 2 in Crl. Rev. P. No. 31/2022 and counsel for the petitioner in Crl. Pet. No. 67/2022.

Upon hearing the learned counsel for both the sides, this Court finds that for a just disposal of the instant petition, perusal of the case diary will be necessary.

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In view of the above, call for the case diary.

Mr. K. Agarwal, learned counsel has cited the following judgments- 1. Ashok Kumar Vs. State of Bihar and ors., reported in (2001) 9 SCC 718; 2. Rajendra Prasad Vs. State of Bihar and anr., reported in (2001) 10 SCC 88; 3. Sunderbhai Ambalal Desai Vs. State of Gujarat, reported in (2002) 10 SCC 283; 4. Ashok Chandra Vs. State of U.P. and ors., reported in 1995 Legal Eagle (ALD) 3; 5. Shaflq Ahmad Vs. State of U.P. & anr., reported in 1999 Legal Eagle (ALD) 789;

6. Ghulam Mohd. Shah Vs. Mohd. Shafi and anr., reported in 2004 Legal Eagle (J&K) 332.

List the matter on 26.08.2022.

In the meantime, the investigating officer is directed to keep the seized vehicle under protective gear so as to prevent it from any damage, theft etc.

JUDGE

Comparing Assistant