Iyanur Haque vs The State Of Assam And Anr
2023 Latest Caselaw 762 Gua

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GAHC010267292022




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

                                Case No. : Crl.Rev.P./604/2022

            IYANUR HAQUE
            S/O AYNAL HAQUE
            R/O VILL- NAOSHALI
            P.O. THAMNA
            P.S. MASALPUR (ATHIYABARI)
            DIST. BAKSA BTR, ASSAM
            PIN-781377



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:ENUWARA BEGUM
             D/O MOTALEB ALI
            W/O IYANUR HAQUE
            VILL- TENGAGAON
            P.O. AND P.S. SORBHOG
            DIST. BARPETA
            ASSAM

            PIN-78131

Advocate for the Petitioner   : MR. M U MONDAL

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

24.02.2023 Heard Mr. M U Mondal, learned counsel representing the petitioner as well as Mr. P. Borthakur, learned Additional Public Prosecutor, Assam.

Issue Notice.

No formal notice need be issued on the respondent no. 1 as Mr. Borthakur has accepted notice on behalf of the said respondent.

Petitioner shall take steps for service of notice on the respondent no.2 by registered post with A/D and other usual process.

List after four weeks.

Till returnable date, the impugned order and judgment dated 25.11.2022 passed by the learned SDJM (S), Barpeta, Assam in CR Case No. 484/2018 shall remain stayed.

JUDGE

Comparing Assistant