Sakibul Hasan @ Harunar Rashid vs The State Of Assam
2023 Latest Caselaw 2049 Gua

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GAHC010014432018




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

                                Case No. : CRL.A(J)/15/2018

             SAKIBUL HASAN @ HARUNAR RASHID
             S/O. SAHIDUL ISLAM @ SADHU, VILL. UTTAR KAGOS, P.S. SARSA, DIST.
             JASOR, BANGLADESH

             VERSUS

             THE STATE OF ASSAM
             GHC, GHY.



Advocate for the Petitioner   : MS. RITA DAS MOZUMDAR, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM



                                          BEFORE
                    HON'BLE MRS. JUSTICE MALASRI NANDI
                                          ORDER

18.05.2023 Heard Ms R D Mozumdar, learned Amicus Curiae, appearing on behalf of the appellant and Mr B Sarma, learned Additional Public Prosecutor for the State of Assam.

It is submitted by the learned Amicus Curiae that since the date of Judgment and Order, i.e., on 20.09.2017, the accused is in jail, but as per the Judgment and Order, after completion of the conviction and the sentence, the appellant was directed to be deported to Bangladesh.

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In this regard, a report is required whether the accused/appellant, Sakibul Hasan @ Harunar Rashid, is in jail or not.

Accordingly, let a report be called for from the Superintendent, District Jail, Dhubri.

Registry is directed to do the needful.

List the matter on receipt of the report.

JUDGE

Comparing Assistant