Md. Foyez Ahmed vs The State Of Assam
2024 Latest Caselaw 6389 Gua

Gauhati High Court

Md. Foyez Ahmed vs The State Of Assam on 30 August, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                           Page No.# 1/2

GAHC010176702024




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

                                Case No. : Crl.Rev.P./334/2024

             MD. FOYEZ AHMED
             S/O ASHRAF ALI,
             RESIDENT OF DAULATPUR 2, PART 1, PS BIHPUR, SUB DIVISION NORTH
             LAKHIMPUR, DIST LAKHIMPUR, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR H K DAS, MR N K SARMA,I AMIN

Advocate for the Respondent : PP, ASSAM,




                                       :: BEFORE ::
                   HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                                        O R D E R

30.08.2024

Heard Mr. H.K. Das, learned counsel appearing for the petitioner. Also heard Mr. R.R. Kaushik, the learned Addl. Public Prosecutor, Assam.

Page No.# 2/2

Issue Notice.

No formal steps are required to be taken as because Mr. Kaushik has accepted notice on behalf of the sole respondent. However, extra copy of the petition be served upon him.

Call for the LCR.

List after 4(four) weeks for Admission hearing.

Till returnable date, the impugned judgment and order dated 07.08.2024 passed by the learned Sessions Judge, Tinsukia in Criminal Appeal No.01(1)/2021 affirming the judgment dated 22.01.2021 passed by the learned Assistant Sessions Judge, Tinsukia in Sessions Case No.53(CH)/2018 arising out of Sadiya P.S. case No.91/2016, shall remain stayed.

JUDGE

Comparing Assistant