Babul Hussain vs The State Of Assam
2024 Latest Caselaw 5751 Gua

Gauhati High Court

Babul Hussain vs The State Of Assam on 9 August, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                      Page No.# 1/2

GAHC010157952024




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

                                Case No. : Crl.Rev.P./298/2024

            BABUL HUSSAIN
            S/O ABDUL HASHIM
            R/O VILL- KHALIHAMARI
            P.S. SAMAGURI
            DIST. NAGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MR M HOQUE, MS J BEGUM

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 09.08.2024

Heard Mr. M. Hoque, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl.P.P. for the State. This is an application filed under Section 438/442 r/w Section 528 of BNSS, 2023 against the impugned judgment and order dated 19.07.2024 passed by Page No.# 2/2

the learned SDJM(S), Nagaon, arising out of Samaguri P.S. Case No. 72/2024 under Section 379/411 IPC r/w Section 11(1) (d) of Prevention of Cruelty to Animal Act, 1960, wherein the zimma petition filed by the petitioner for custody of the vehicle bearing Regd. No. AS-09-C-7132 was rejected.

Call for a report from the investigating officer whether the aforesaid vehicle is required for further investigation of the case.

List on 30.08.2024.

JUDGE

Comparing Assistant