Nurul Ali vs The State Of Assam And Anr
2023 Latest Caselaw 35 Gua

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GAHC010184882022




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

                                  Case No. : Crl.A./347/2022

            NURUL ALI
            S/O ABDUL BAREK ALI,
            VILL.- DEGHOLI SAPORI, JAMUGURI, P.S.- JAMUGURI, DIST.- SONITPUR,
            ASSAM, PIN- 782124



            VERSUS

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

            2:JORINA BEGUM
             D/O ABDUL JALIL

            BASHBARI
            LAHORIJAN

            P.S.- KHATKHATI
             DIST.- KARBI ANGLONG
            ASSAM
             PIN- 782410

Advocate for the Petitioner   : MR. A DHAR

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 02.01.2023 Heard Mr. A. Dhar, learned counsel for the appellant and Mr. B. Sarma, learned add. Public Prosecutor for the State respondent No. 1.

This appeal under Section 374 Cr.P.C. has been filed by the appellant praying for setting aside and quashing the impugned judgment and order dated 28.10.2021 passed by the learned Sessions Judge, Karbi Angling in Sessions Case No. 14 of 2019 whereby convicting and sentencing the accused/ appellant.

Issue notice upon the respondent No. 2.

The appellant shall take steps for service of notice upon the respondent No. 2 by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

As the learned Addl. PP has entered appearance and accepted notice on behalf of all the respondent No. 1, no formal notice is required to be served upon the said respondent No.1.

Call for the LCR List the matter accordingly.

JUDGE

Comparing Assistant