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Ainul Ali vs The State Of Assam And Anr
2022 Latest Caselaw 2013 Gua

Citation : 2022 Latest Caselaw 2013 Gua
Judgement Date : 6 June, 2022

Gauhati High Court
Ainul Ali vs The State Of Assam And Anr on 6 June, 2022
                                                                      Page No.# 1/2

GAHC010140702019




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

                                Case No. : Crl.Rev.P./204/2022

            AINUL ALI
            S/O. MD. RIYAZ ALI, R/O. CHAPAKHOWA MASZID PATTY, P.S. SADIYA,
            DIST. TINSUKIA, ASSAM



            VERSUS

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

            2:DWIPEN GOGOI
             S/O. LATE LADHAP GOGOI
             R/O. NA-TARANI VILLAGE
             P.S. SADIYA
             DIST. TINSUKIA
            ASSA

Advocate for the Petitioner   : MR. N BARMAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

06.06.2022

The Judgment and Order dated 13.09.2018, passed by learned S.D.J.M. (S), Sadiya, Tinsukia in G.R. Case No. 35/2014, under Sections 279/338/304(A) IPC, Page No.# 2/2

and the Judgment and Order dated 17.12.2018 passed in Cr.A. No. 27(3)/18 is challenged in this revision petition under Section 401 read with Sections 397/482 of the Cr.P.C. by the petitioner Mr. Ainul Ali.

Heard Mr. N. Barman, learned counsel for the petitioner and also heard Ms. N. Das, learned Addl. Public Prosecutor for the State/respondent.

Admit.

Let notice be issued, returnable in 4(four) weeks. Steps be taken by registered post and also by usual process within a week from today.

Since Ms. Das, learned Additional Public Prosecutor appeared on behalf of the State respondent No. 2, no formal notice is required to be issued. However, extra requisite copy of the petition may be furnished to Ms. Das, during the course of the day.

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

List the matter after 4(four) weeks.

JUDGE

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