Ajimuddin Sikdar @ Ajim Ali Sikdar vs The State Of Assam
2024 Latest Caselaw 370 Gua

Gauhati High Court

Ajimuddin Sikdar @ Ajim Ali Sikdar vs The State Of Assam on 23 January, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                        Page No.# 1/2

GAHC010117282019




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

                                    Case No. : CRL.A(J)/49/2019

                    AJIMUDDIN SIKDAR @ AJIM ALI SIKDAR
                    BARPETA



                    VERSUS

                    THE STATE OF ASSAM
                    REP. BY PP, ASSAM.



Advocate for the Petitioner      : MR. BIKASH PRASAD, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                           BEFORE
                          HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                         HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                             ORDER

23-01-2024 (Kalyan Rai Surana, J)

Heard Mr. B. Prasad, learned Legal Aid Counsel for the appellant and also heard Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State of Assam. None appears on call for the respondent No. 2, despite service of notice on the respondent No. 2, which is indicated in the office note dated Page No.# 2/2

16.08.2021, as well as order of this Court dated 01.10.2021.

Arguments concluded.

Judgment reserved.

                                       JUDGE                   JUDGE

Comparing Assistant