Mohibul Hoque @ Mohibul Islam vs The State Of Assam And Anr
2022 Latest Caselaw 3422 Gua

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GAHC010181362022




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

                                 Case No. : I.A.(Crl.)/511/2022
                                     Crl. Rev. Pet. No. 6668/2022

            MOHIBUL HOQUE @ MOHIBUL ISLAM
            S/O LATE TONKA SHEIKH @ TAZUDDIN,
            VILL.- DHARMASHALA PART- IV,
            P.O., P.S. AND DIST.- DHUBRI, ASSAM, PIN- 783301.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            THROUGH THE P.P., ASSAM.

            2:AFRUZA BIBI
             D/O ASKER ALI

            W/O MOHIBUL HOQUE

            VILL.- KACHUARKHASH PART- II

            P.O.
             P.S. AND DIST.- DHUBRI
            ASSAM
             PIN- 783301

Advocate for the Petitioner   : MR. A A R KARIM

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

07-09-2022 Heard Mr. AAR Karim, learned counsel for the applicant. An application praying for condonation of delay of 76 days in preferring impugned judgment and order dated 09.03.2021 in Crl. Appl. No. 06/2020 passed by the learned Addl. Session Judge, Dhubri whereby confirmed judgment and order dated 24.02.2020 in GR Case No. 4401/2016 under Section 498(A) IPC passed by the learned Judicial Magistrate, First Class Dhubri to undergo 6 (six) months of simple imprisonment and to pay of fine of Rs. 1000/-only in default to 20 days of imprisonment.

Perused the petition and the documents placed on record. Issue notice, returnable by 4 (four) weeks. Since Ms. N. Das, learned Addl. PP appears and accepts notice on behalf of State respondent No. 1, no formal notice need be issued.

Extra copies be served during the course of the day. Steps be taken upon respondent No. 2 by registered post with A/D as well as by usual process within a week from today.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant