Abdur Rejjak Mondal vs The State Of Assam And 4 Ors
2024 Latest Caselaw 5697 Gua

Gauhati High Court

Abdur Rejjak Mondal vs The State Of Assam And 4 Ors on 8 August, 2024

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GAHC010211642022




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

                         Case No. : WP(C)/6736/2022

         ABDUR REJJAK MONDAL
         S/O LATE ANOWAR HUSSAIN, VILL-DALAIGAON, UZANPARA, P.O. AND
         DIST-BONGAIGAON (ASSAM)



         VERSUS


         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         HOME AND POLITICAL DEPARTMENT, DISPUR, GUWAHATI-06

         2:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI-06

         3:THE INSPECTOR GENERAL OF POLICE
         WESTERN RANGE
         ASSAM
          BONGAIGAON
          PIN-783380

         4:THE DEPUTY INSPECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI-06

         5:THE SUPERINTENDENT OF POLICE
          BONGAIGAON
         ASSAM
          78338
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Advocate for the Petitioner   : MS. R CHOUDHURY, MR N RAHMAN

Advocate for the Respondent : GA, ASSAM, MR R DHAR, LEARNED COUNSEL FOR
RESPONDENTS




                                   BEFORE
                  HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                        ORDER

Date : 08.08.2024

Heard Ms. R. Choudhury, learned counsel for the petitioner. Also heard Mr. J.K. Goswami, learned Additional Senior Government Advocate for all the respondents.

Hearing concluded.

Judgment reserved.

The records, submitted by the learned Additional Senior Government Advocate, is retained.

JUDGE

Comparing Assistant