Md. Nur Hoque Ali vs The State Of Assam
2023 Latest Caselaw 3430 Gua

                                                                      Page No.# 1/2

GAHC010161612018




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

                             Case No. : CRL.A(J)/98/2017


          MD. NUR HOQUE ALI



           VERSUS

          THE STATE OF ASSAM



          ------------
          Advocate for : MR.I H SAIKIA
          Advocate for : appearing for THE STATE OF ASSAM



                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 29.08.2023 (K.R. Surana, J)

Heard Mr. I.H. Saikia, learned Amicus Curiae and Ms. B. Bhuyan, learned senior counsel and Addl. P.P. for the State.

The learned Amicus Curiae has fairly pointed out that in this jail appeal, Page No.# 2/2

he was appointed as an Amicus Curiae, but the appellant has preferred an appeal of his own by engaging a learned counsel, which is registered as Crl.A. 285/2018.

As two appeals cannot be maintainable to challenge the impugned judgment and sentence, the Court is inclined to close this appeal as infructuous as the appellant has preferred another appeal.

                       JUDGE                             JUDGE




Comparing Assistant