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Page No.# 1/2 vs The State Of Assam And Anr
2023 Latest Caselaw 4954 Gua

Citation : 2023 Latest Caselaw 4954 Gua
Judgement Date : 8 December, 2023

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 8 December, 2023

Author: Suman Shyam

Bench: Suman Shyam

                                                               Page No.# 1/2

GAHC010254582019




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

                                  Case No. : Crl.A./415/2019

            ZAKIR HUSSAIN AND 2 ORS.
            S/O- LATE KHOKSED SK., R/O- VILL.- BARGIRAIRPAR

            2: SOPIOR RAHMAN
             S/O- LATE GENDELA SK. @ DIDAR ALI
             R/O- VILL.- FAKIRANIRJHAR PART-II.

            3: SOLEMAN SHEIKH
             S/O- LATE GENDELA SK. @ DIDAR ALI
             R/O- VILL.- FAKIRANIRJHAR PART-II
            ALL ARE UNDER P.S. BILASIPARA
             P.O. BARKANDA
             DIST.- DHUBRI
            ASSAM
             PIN- 783348

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY TH P.P., ASSAM

            2:JALIBAR RAHMAN
             S/O- LATE AYNAL HOQUE
             R/O- VILL.- SOTAGIRAI
             P.S. BILASIPARA
             P.O. BORKANDA
             DIST.- DHUBRI
            ASSAM
             PIN- 783348

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM
                                                                             Page No.# 2/2




                                 BEFORE
                  HONOURABLE MR. JUSTICE SUMAN SHYAM
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 08-12-2023 Suman Shyam, J

Heard Mr. Z. Kamar, learned Sr. counsel assisted by Mr. A. Rahman, learned counsel

appearing for the appellants. Also heard Ms. B. Bhuyan, learned Sr. counsel/ Addl. P.P.

Assam assisted by Ms. P. Bora, learned counsel appearing on behalf of the State of

Assam.

Arguments concluded.

Judgment reserved.

                         JUDGE                     JUDGE
GS


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