Nizam Uddin Choudhury vs The State Of Assam And Anr
2024 Latest Caselaw 5020 Gua

Gauhati High Court

Nizam Uddin Choudhury vs The State Of Assam And Anr on 22 July, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                            Page No.# 1/2

GAHC010149672019




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

                                 Case No. : Crl.Pet./754/2019

            NIZAM UDDIN CHOUDHURY
            S/O- LATE ISHUB ALI CHOUDHURY, VILL, P.O AND P.S- PANCHGRAM, DIST-
            HAILAKANDI, ASSAM, PIN- 788802

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:MUSSTT KHALEDA BEGUM LASKAR
             D/O- SURUJ ALI LASKAR
            VILL- BHATIRKUPA PART-III
             P.O- LAKSHMISAHAR
             P.S- HAILAKANDI
             DIST- HAILAKANDI
            ASSA

Advocate for the Petitioner   : MR M J QUADIR

Advocate for the Respondent : PP, ASSAM




                                          BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

22-07-2024

Heard Mr. A. K. Hannan, learned counsel appearing on behalf of Mr. M. J. Quadir, learned counsel for the petitioner and Ms. N. Das, learned Additional Public Prosecutor, Assam for the respondent No.1.

Page No.# 2/2

The informant/respondent No.2 is represented by her counsel and the names figured in the cause list, however, the respondent No.2 remained unrepresented.

The petitioner herein was charge sheeted accused in Sessions Case No.26/2022 arising out of Hailakandi P.S. Case No. 529/2018 corresponding to G.R. No.1296/2018.

It is submitted that the learned Sessions Judge, Hailakandi by judgment and order dated 14.12.2013, passed in said Sessions Case No.26/2022 acquitted the petitioner from the charge under Sections 376/342/34 IPC.

In view of the above, on instruction of the petitioner, his counsel Mr. A. K. Hannan is not pressing this criminal petition.

Accordingly, this criminal petition stands dismissed, as not pressed.

The interim order passed earlier on 28.06.2019 in this proceeding, is hereby stands vacated/recalled.

JUDGE

Comparing Assistant