Md. Mahbub Alam vs The State Of Assam And 3 Ors
2022 Latest Caselaw 1021 Gua

Citation : 2022 Latest Caselaw 1021 Gua
Judgement Date : 23 March, 2022

Gauhati High Court

Md. Mahbub Alam vs The State Of Assam And 3 Ors on 23 March, 2022

                                                                    Page No.# 1/2

GAHC010050712022




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

                                 Case No. : WP(C)/1986/2022

            MD. MAHBUB ALAM
            S/O- MD. CHAMIR UDDIN, R/O- VILLAGE BHAGAN, P.O- KATHALTALI,
            P.S- BAZARICHERRA, DIST- KARIMGANJ (ASSAM), PIN-789725



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            HOME DEPARTMENT, DISPUR, GUWAHATI- 781006, ASSAM.

            2:THE DIRECTOR GENERAL OF POLICE
            ASSAM
             ULUBARI
             GUWAHATI-05

            3:THE SUPERINTENDENT OF POLICE

             KARIMGANJ
             DIST- KARIMGANJ
             ASSAM
             PIN-789725

            4:THE OFFICER IN CHARGE
             P.S-BAZARICHERRA
             DIST- KARIMGANJ
            ASSAM
             PIN-78972

Advocate for the Petitioner   : MR. M U MONDAL

Advocate for the Respondent : GA, ASSAM
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                                 BEFORE
                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 23.03.2022

Heard Mr. M. U. Mondal, the learned counsel for the petitioner, who submits that taking into consideration the judgment of the Supreme Court in the case of Radhey Shyam & Anr Vs Chhabi Nath reported in (2015) 5 SCC 423, he would like to withdraw the instant petition filed under Article 226 of the Constitution with the liberty to file an application under Section 482 of the Code of Criminal Procedure.

The permission to withdraw is granted and the petitioner is given the liberty to assail the order dated 09.02.2022 passed in Bazaricherra Police Station Case No. 214/2022 under Section 482 of the Code of Criminal Procedure.

JUDGE

Comparing Assistant