Md. Majid Ali vs The State Of Assam And Anr
2022 Latest Caselaw 4669 Gua

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GAHC010309172019




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

                                   Case No. : Crl.A./304/2022

            MD. MAJID ALI
            S/O- MUSLIMUDDIN, R/O- BAHABARI, P.O. AND P.S. KHARUPETIA, DIST.-
            DARRANG, ASSAM.



            VERSUS

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

            2:JAKIR HUSSAIN
             S/O- ABDUL REJJAK
             R/O- BAHABARI
             P.O. AND P.S. KHARUPETIA
             DIST.- DARRANG
            ASSAM
             PIN- 784115

Advocate for the Petitioner   : MR H GUPTA

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.L.P./3/2020

            MD. MAJID ALI
            S/O- MUSLIMUDDIN
            R/O- BAHABARI
            P.O. AND P.S. KHARUPETIA
            DIST.- DARRANG
                                                                       Page No.# 2/3

           ASSAM.


           VERSUS

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

          2:JAKIR HUSSAIN
          S/O- ABDUL REJJAK
           R/O- BAHABARI
           P.O. AND P.S. KHARUPETIA
           DIST.- DARRANG
          ASSAM
           PIN- 784115.
           ------------
          Advocate for : MR H GUPTA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 25.11.2022 Heard Mr. H. Gupta, learned counsel for the appellant and Ms. B. Bhuyan, learned Addl. Public Prosecutor/ Sr. counsel, assisted by Mr. J. Das, apparing for the State respondent No. 1.

This appeal under Section 372 of the Code of Criminal Procedure, 1973 has been filed against the judgment and order dated 19.09.2019, passed by the learned Sessions Judge, Darrang, Mangaldoi in Criminal Appeal No. 25 (D-

2)/2018 acquitting the accused person.

The appeal is admitted for hearing.

Issue notice to the respondent No. 2.

The appellant shall take steps for service of notice upon the respondent No. Page No.# 3/3

2 by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

Call for the LCR.

List the matter after 4 weeks.

JUDGE

Comparing Assistant