Md Arshiqul Ali vs The State Of Assam And 2 Ors
2024 Latest Caselaw 3802 Gua

Gauhati High Court

Md Arshiqul Ali vs The State Of Assam And 2 Ors on 31 May, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010105812024




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

                                Case No. : Crl.Rev.P./206/2024

            MD ARSHIQUL ALI
            S/O LATE HUSSAIN ALI, R/O VILL- JAJORI, P.S.-MIKIRBHETA POLICE
            STATION, DIST-MORIGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MISS NILUFA BEGAM (INFORMANT)
            W/O MD. EUNUS ALI
             R/O VILL- PAGHALI (CHAH KHUA PUKHURI)
             P.S.-MIKIRBHETA
             DIST-MORIGAON
            ASSAM
             PIN-782142

            3:MD. ROUSAN ALI (VICTIM)
             S/O LATE RUSMAT ALI
             R/O VILL- PAGHALI (CHAH KHUA PUKHURI)
             P.S.-MIKIRBHETA
             DIST-MORIGAON
            ASSAM
             PIN-78214

Advocate for the Petitioner   : MR D K DAS

Advocate for the Respondent : PP, ASSAM
                                                                                Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 31.05.2024 Heard Mr. D.K.Das, learned counsel for the petitioner and Mr.B.Sharma, learned Additional Public Prosecutor for the respondent No.1.

By this criminal petition under Section 397/401 of the CrPC, the petitioner has challenged the judgment and order dated 22.09.2023 passed by the learned SDJM, Morigaon in GR Case No. 1012/2016 convicting the petitioner under Section 325/34 of the IPC.

Issue notice to the respondents.

As Mr.B.Sharma, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.

Petitioner to take steps for service of notice on respondent Nos.2 and 3 by registered post with A/D as well as Usual process within 3 days.

Call for trial court records of GR Case No. 1012/2016 and Criminal appeal No. 20/2023.

Registry to procure the above records.

List after 04(four) weeks .

JUDGE

Comparing Assistant