Kalam Ali vs The State Of Assam And Anr
2024 Latest Caselaw 433 Gua

Gauhati High Court

Kalam Ali vs The State Of Assam And Anr on 25 January, 2024

                                                                          Page No.# 1/2

GAHC010142542023




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

                                 Case No. : Crl.A./230/2023

            KALAM ALI
            S/O TAJIMUDDIN ALI,
            RESIDENT OF DHANIRAMPUR, PS KACHAKATA, DIST KURIGRAM,
            BANGLADESH



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:CT-15100238 DILIP KUMAR
             S/O RAM PRABESH THAKUR

            RESIDENT OF BENIPUR
            PS JURAWANPUR
            DIST VAISHALI (BIHAR

Advocate for the Petitioner   : A W AMAN

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

25.01.2024

Heard Mr. S. Das, learned counsel for the appellant and also heard Mr. B. Sarma, Page No.# 2/2

learned Additional Public Prosecutor, Assam, appearing for the State respondent.

Argument concluded.

Judgment reserved.

Sd/- Robin Phukan JUDGE

Comparing Assistant