Nazim Uddin vs The State Of Assam And 3 Ors
2023 Latest Caselaw 725 Gua

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GAHC010024532023




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

                            Case No. : Crl.A./57/2023

         NAZIM UDDIN
         S/O ABDUL RAZZAK,
         VILL.- KOTONPUR, KOTAMONI,
         P.O.- KOTAMONI,
         P.S.- BAZARICHERRA,
         DIST.- KARIMGANJ, ASSAM, INDIA, PIN- 788728.



         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REP. BY THE P.P.

         2:ABDUL HAMID
          S/O HAJI KHURSHID ALI

         3:HASNA BEGUM
         W/O ABDUL HAMID

         4:FAKRUL ISLAM
          S/O ABDUL KARIM

         ALL ARE R/O VILL.- KOTONPUR
         KOTAMONI

         P.O.- KOTAMONI

         P.S.- BAZARICHERRA

         DIST.- KARIMGANJ
         ASSAM
         INDIA
         PIN- 788728
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Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --23.02.2023

Heard Mr. J.M. Sulaiman, learned counsel for the appellant.

The appellant has preferred an appeal under the proviso of Section 372 Cr.PC challenging the judgment ad order of acquittal of the respondent Nos. 2, 3 and 4.

The learned Addl. P.P. Ms. S.H. Bora has accepted notice on behalf of respondent no. 1 and has also received a copy of the appeal memo.

Issue Notice to respondent Nos. 2, 3 and 4 through registered post with A/D returnable within 4 (four) weeks.

Call for the LCR.

List the matter on 24.03.2023.

JUDGE

Comparing Assistant