Altaf Hussain vs Piar Abdul Khaleque And Anr
2023 Latest Caselaw 2861 Gua

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GAHC010030312023




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

                                 Case No. : Crl.A./173/2023

            ALTAF HUSSAIN
            S/O ABDUL SAMAD, VILL AND P.O.- JANIA, DIST.- BARPETA, (ASSAM).



            VERSUS

            PIAR ABDUL KHALEQUE AND ANR.
            S/O LATE JOYMAHAL, VILL.- SALEKURA, P.O.- JANIA, DIST.- BARPETA,
            (ASSAM), PIN- 781314.

            2:THE STATE OF ASSAM
             REP. BY P.P.
            ASSAM

Advocate for the Petitioner   : MR K BHUYAN

Advocate for the Respondent : H G DAISY




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       O R D E R

03.08.2023

Heard Mr. K Bhuyan, learned counsel for the appellant, Mr. J Ahmed, learned counsel for the respondent No. 1 as well as Mr. RJ Barua, learned Additional Public Prosecutor for the State of Assam.

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This is an appeal against the judgment and order of acquittal dated 29.12.2022 in N.I. Case No.112/2021 passed by the learned SDJM, Barpeta.

The appeal is admitted.

As the respondents are duly represented through their learned counsel, no formal notice is required to be issued.

Call for the records of N.I Case No. 112/2021 from the Court of learned SDJM, Barpeta.

List the matter after three weeks on receipt of the LCR.

JUDGE

Comparing Assistant