Nizam Uddin Choudhury vs The State Of Assam And Anr
2024 Latest Caselaw 5027 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./280/2019

         NIZAM UDDIN CHOUDHURY
         S/O LATE ISHUB ALI CHOUDHRY.
         VILLAGE PO AND PS PANCHGRAM
         DIST HAILAKANDI
         ASSAM 788802


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:MUSST. KHALEDA BEGUM LASKAR
         D/O SURUJ ALI LASKAR

         VILLAGE BHATIRKUPA PART III
         PO LAKSHMISAHAR
         PS HAILAKANDI
         DIST HAILAKANDI
         ASSAM
         ------------
         Advocate for : MR M J QUADIR
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                               Page No.# 2/2


                                        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.

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.

JUDGE

Comparing Assistant