Md. Jiyaur Pasa vs The State Of Assam
2024 Latest Caselaw 4091 Gua

Gauhati High Court

Md. Jiyaur Pasa vs The State Of Assam on 7 June, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                       Page No.# 1/2

GAHC010113542024




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

                                 Case No. : Crl.Pet./658/2024

            MD. JIYAUR PASA
            S/O LATE SALIM PASA, NALBARI TOWN, WARD NO-8, P.S. AND P.O.-
            NALBARI, DIST-NALBARI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MD S HOQUE

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 07.06.2024

Heard learned counsel for the parties.

By this criminal petition under Section 482/401/397 of the CrPC r/w Article 227 of the Constitution of India, the petitioner has prayed for quashing of the Judgment dated 18.04.2024 in Criminal Revision No.08/2023 passed by the Page No.# 2/2

learned Additional Sessions Judge, Rangia, Kamrup and order dated 14.11.2023 passed by the learned SDJM, Rangia, Kamrup in connection with GD Entry No.27/2023 rejecting the zimma of the vehicle bearing registration No. AS- 14AC-1112.

Call for a report from the concerned I.O. regarding the registered owner and zimma of the vehicle.

List on 20.06.2024.

JUDGE

Comparing Assistant