Md. Barek Ali vs The State Of Assam
2023 Latest Caselaw 275 Gua

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GAHC010120772012




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

                                Case No. : Crl.Rev.P./166/2012

            MD. BAREK ALI
            SON OF LATE HASMAT ALI VILL- NO. 4, BARUAH JHAR P.S. DALGAON,
            DIST. DARRANG



            VERSUS

            THE STATE OF ASSAM




Advocate for the Petitioner   : MR.A ROSHID

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

24.01.2023

Hearing Mr. A. Roshid, learned counsel for the appellant. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State of Assam.

Hearing concluded.

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Judgment is reserved.

JUDGE

Comparing Assistant