Abul Kasem vs The State Of Assam And Anr
2024 Latest Caselaw 414 Gua

Gauhati High Court

Abul Kasem vs The State Of Assam And Anr on 24 January, 2024

Author: Kr Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/2

GAHC010008702024




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

                                 Case No. : I.A.(Crl.)/70/2024

            ABUL KASEM
            S/O LATE HABIB ULLAH,
            R/O PERMANENT- BORDUA, JAMUGURI, DIST.- NAGAON, P.S.- JURIA,
            PRESENT ADDRESS- VILL.- AHOZHE, DIST.- NIULAND, P.S.- NIULAND,
            NAGALAND, PIN- 797116.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTOR.

            2:SHETO SUMI
             S/O SUIMON

            R/O LUZEHTO VILLAGE
            DIMAPUR
            NAGALAND
            PIN- 797103

Advocate for the Petitioner   : MR. Z KHALID

Advocate for the Respondent : PP, ASSAM




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

                                           ORDER

24.01.2024 Page No.# 2/2

(KR Surana, J)

None appears on call for the applicant.

It appears from the record of the connected memo of appeal that the judgment under challenge was passed by the Fast Track Special Court, Dimapur, Nagaland.

We did not find any administrative order from the Hon'ble The Chief Justice to allow the listing of the matter in this Principal Seat. Therefore, the Registry shall examine and put up an appropriate note.

List the matter on 29.01.2024 along with the office note.

             JUDGE                             JUDGE




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