Vill.- Majpara vs The State Of Assam And Anr
2024 Latest Caselaw 2915 Gua

Gauhati High Court

Vill.- Majpara vs The State Of Assam And Anr on 1 May, 2024

Author: M. Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010282982023




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

                                Case No. : I.A.(Crl.)/27/2024

            NURUL HOQUE @ NURAL HOQUE AND 4 ORS.
            S/O LATE KURU SK @ KERU SHEIKH

            VILL.- MAJPARA
            P.S.- BILASIPARA
            DIST.- DHUBRI (ASSAM).


            VERSUS

            THE STATE OF ASSAM AND ANR.
            TO BE REP. BY THE P.P.
            ASSAM.


            ------------
            Advocate for : MR H R A CHOUDHURY
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date :01.05.2024 (M. Choudhury,J)

Heard Mr. A. Ahmed, learned counsel for the applicant-appellants and Ms. B. Bhuyan, learned Senior counsel and Additional Public Prosecutor, assisted by Ms. M. Chakraborty, learned counsel for the respondent no. 1, State of Assam.

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The case records from the learned trial court have been received. Ms. Bhuyan, learned Additional Public Prosecutor has sought for 3 [three] weeks time to file an objection to the interlocutory application filed under Section 389, Cr.P.C.

Prayer is allowed.

List the case after 3 [three] weeks along with Crl.A. 5/2024, which is stated to have arisen out of the same judgment and order of the learned trial court.

                                JUDGE                                           JUDGE




Comparing Assistant