Naushad Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2523 Gua

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GAHC010123942022




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

                                  Case No. : Crl.A./145/2022

            NAUSHAD ALI
            S/O LATE ROHOM ALI MOLLAH,
            VILLAGE SUPARIBHITA, PO TULSHIBARI, PS LAKHIPUR, DIST GOALPARA,
            ASSAM 783132



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:KANCHAN NESSA
            W/O AJMAT ALI
            VILLAGE GOBINDAPUR
             PO GOBINDAPUR CHALA
             PS AND DIST GOALPARA
            ASSAM 78310

Advocate for the Petitioner   : MR. A ROSHID

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

27.07.2022

Heard Mr. A. Roshid, learned counsel for the appellant. Also heard Mr. P.S. Lahkar, learned Addl. P.P., Assam appearing for the State/respondent No.1.

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This appeal under Section 374(2) Cr.P.C. has been preferred against the impugned judgment and order, dated 06.06.2022 and sentence dated 08.06.2022, passed by the learned Special Judge, Goalpara in Special (P) Case No. 22/15.

This appeal is admitted.

Call for the record.

As Mr. P.S. Lahkar, learned Addl. P.P., accepts notice on behalf of the State/respondent No.1, no fresh notice needs to be issued to the said respondent. However, a copy of the memo of appeal along with the documents annexed thereto, be furnished to the learned Addl. P.P. (Mr. P.S. Lahkar) during the course of the day.

List after 3(three) weeks.

The connected I.A. will be considered after receipt of the LCR.

JUDGE

Comparing Assistant