Siraj Ali vs The State Of Assam And 4 Ors
2022 Latest Caselaw 3855 Gua

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GAHC010167062022




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

                           Case No. : Crl.L.P./50/2022

         SIRAJ ALI
         S/O ABDUL BAREK, R/O VILL-BANDIA CHAPORI, P.S.-MANGALDAI, DIST-
         DARRANG, ASSAM, PIN-784125



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

         2:MD. RAHIM ALI
          S/O MD. ABIJAL ALI
          R/O VILL- N.C. BANDIA
          P.S.-MANGALDAI
          PIN-784125
          DIST-DARRANG
         ASSAM

         3:MD. SAYED ALI
          S/O LATE NASUMUDDIN
          R/O VILL- N.C. BANDIA
          P.S.-MANGALDAI
          PIN-784125
          DIST-DARRANG
         ASSAM

         4:MD. ABU TAHER
          S/O LATE SAMSER ALI
          R/O VILL- N.C. BANDIA
          P.S.-MANGALDAI
          PIN-784125
          DIST-DARRANG
         ASSAM
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            5:MD. AHMMAD ALI
             S/O ABDUL KHALIL
             R/O VILL- N.C. BANDIA
             P.S.-MANGALDAI
             PIN-784125
             DIST-DARRANG
            ASSA

Advocate for the Petitioner   : MS. N M DEKA

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            SIRAJ ALI



             VERSUS

            THE STATE OF ASSAM AND 4 ORS. B



            ------------
            Advocate for : MS. N M DEKA
            Advocate for : appearing for THE STATE OF ASSAM AND 4 ORS. B



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 27.9.2022

This is a Crl. Leave Application praying for grant of leave to appeal against the judgment and order dated 11.02.2022 passed by learned Sessions Judge, Darrang, Mangaldoi in Session Case No. 199 (DM) / Page No.# 3/3

2015.

Issue notice returnable after four weeks. Petitioner to take steps for issuance of notice upon the respondents by way of registered post with A/D as well as through usual process within a period of four days from today.

JUDGE

Comparing Assistant