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2023 Latest Caselaw 3335 Gua

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GAHC010183802023




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

                          Case No. : Crl.Rev.P./344/2023

         SAMSUL BEPARI @ SAMSUL BEPARY AND 8 ORS
         S/O LATE HOIBAR RAHMAN BEPARI
         R/O VILL- RAIPUR PART-II,
         P.S. GOLAKGANJ,
         IN THE DISTRICT OF DHUBRI, ASSAM

         2: ABDUR RAHMAN @ ABDUL RAHMAN
          SON OF LATE MOINAL SK.
         R/O VILL- RAIPUR PART-I

         P.S. GOLAKGANJ

         IN THE DISTRICT OF DHUBRI
          ASSAM

         3: MAIZUR RAHMAN @ MAHIJUR RAHMAN
          S/O AHMED ALI
         R/O VILL- RAIPUR PART-II

         P.S. GOLAKGANJ

         IN THE DISTRICT OF DHUBRI
          ASSAM

         4: NUR HUSSAIN @ NUR HOSSAIN PRODHANI
          S/O SOIFAL ALI PRODHANI
         R/O VILL- RAIPUR PART-II

         P.S. GOLAKGANJ

         IN THE DISTRICT OF DHUBRI
          ASSAM

         5: AMIR ALI
                                         Page No.# 2/4

S/O LATE FAZAR ALI SK.
R/O VILL- RAIPUR PART-II

P.S. GOLAKGANJ

IN THE DISTRICT OF DHUBRI
 ASSAM

6: SAMSHER ALI @ MD. SAMSHER ALI
 S/O LATE SONAULLAH PRODHANI

R/O VILL- RAIPUR PART-III

P.S. GOLAKGANJ

IN THE DISTRICT OF DHUBRI
 ASSAM

7: AWAL MAZID SK. @ AWAL MOZID SK.
 S/O LATE ASHAN ALI
R/O VILL- RAIPUR PART-I

P.S. GOLAKGANJ

IN THE DISTRICT OF DHUBRI
 ASSAM

8: SAIFUL ISLAM PRODHANI @ SUYFUL SK.
 S/O LATE SONAULLAH PRODHANI

R/O VILL- RAIPUR PART-III

P.S. GOLAKGANJ

IN THE DISTRICT OF DHUBRI
 ASSAM

9: JAMIR ALI
 S/O LATE FAZAR ALI SK.
R/O VILL- RAIPUR PART-I

P.S. GOLAKGANJ

IN THE DISTRICT OF DHUBRI
 ASSA

VERSUS
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            THE STATE OF ASSAM AND ANR
            TO BE REP. BY THE LEARNED PP, ASSAM

            2:MD. ALI HUSSAIN AHMED
             S/O ABDUL AZIZ SK.
            R/O VILL- UTTAR RAIPUR PART-II

            P.S. GOLAKGANJ

            IN THE DISTRICT OF DHUBRI
             ASSA

Advocate for the Petitioner   : MR. A K AHMED

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 25.08.2023

Heard Mr. S Nawaz, learned counsel for the petitioners.

This is an application under section 397 and 401 Cr.P.C read with section 482 Cr.P.C praying for quashing and setting aside the impugned judgment and order dated 17.07.2023 passed by the learned Addl. Sessions Judge, Dhubri in Criminal Appeal No.2/2021 upholding the conviction of the petitioners vide the impugned judgment and order dated 04.01.2021 passed by the learned Chief Judicial Magistrate, Dhubri in GR Case No.704/2013.

Issue notice returnable by 6 (six) weeks. Call for the LCR.

Mr. P Borthakur, learned Addl. PP accepts notice on behalf of respondent No.1, so no formal notice is required to be issued, Page No.# 4/4

however, extra copies of the petition be served upon the learned Addl. PP during the course of the day.

Steps for service of notice upon respondent No.2 be taken by way of Registered Post with A.D as well as through usual process within 7 (seven) days.

JUDGE

Comparing Assistant