Page No.# 1/2 vs The State Of Assam
2024 Latest Caselaw 5662 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 7 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                              Page No.# 1/2

GAHC010025352016




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

                                 Case No. : Crl.Rev.P./328/2016

            MD. INNOS ALI and 2 ORS.
            S/O LT. JONAB ALI

            2: MD. ABU BAKKAR SIDDIQUE
             S/O LT. JONAB ALI

            3: MD. HAFIJ UDDIN @ HABIJ UDDIN
             S/O MD. ABDUL KHALEQUE ALL ARE RESIDENTS OF VILL- GARUMARA
            DOLONI P.S. MAYONG DIST. MORIGOAN
            ASSAM PIN-78210

            VERSUS

            THE STATE OF ASSAM


Advocate for the Petitioner : MS.S P DAS, MS.A BHANU,MR.J MOLLAH
Advocate for the Respondent : , ,PP, ASSAM

                                            BEFORE
            HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                             ORDER

07-08-2024 No representation on behalf of the petitioner on call, though names of three counsels for the petitioners has been reflected in the cause list.

2. It appears from the order sheets that on the previous date i.e., on 11.08.2023, the petitioner undertook to file necessary application for impleadment of the respondent No.2/informant of the case that was directed earlier on 31.01.2017.

Page No.# 2/2

3. Office note dated 14.08.2023 reflects that the petitioner did not file any application for impleadment of the respondent No.2.

4. Earlier on 11.08.2023; 24.07.2023; 17.05.2023 and 19.04.2023, the petitioners remained unrepresented.

5. In view of the above, it appears that the petitioners are not interested to pursue this matter.

6. It is to be noted herein, that by order dated 31.01.2017, passed in the connected I.A. (Crl) No. 405/2016 the Court granted bail to the petitioners, namely, (1) Md. Innos Ali son of late Jonab Ali, (2) Md. Abu Bakkar Siddique and (3) Md. Hafij Uddin @ Habij Uddin, all resident of Village - Garumara Doloni, P.S. Mayang, District - Morigaon, Assam in Sessions Case No.114/2014 passed by the learned Assistant Sessions Judge, Morigaon allowing them to remain on previous bail.

7. Accordingly, this criminal petition stands dismissed for non-prosecution.

8. The interim order and bail granted to the petitioners earlier on 31.01.2017, noted above stands vacated/hereby recalled.

9. Registry shall forward copies of this order to the Court of learned Sessions Judge, Morigaon as well as learned Assistant Sessions Judge, Morigaon and also to the Officer-in- Charge of Mayang Police Station relating to the judgment dated 12.08.2016, passed by the learned Sessions Judge, Morigaon in Crl. Appeal No. 14/2015, the judgment and order dated 24.08.2015, passed by the learned Assistant Sessions Judge, Morigaon in Sessions Case No. 114/2015 that arose from Mayong P.S. Case No. 36/2014.

JUDGE

Comparing Assistant