The State Of Assam vs Sadananda Hazarika And Ors
2024 Latest Caselaw 8247 Gua

Gauhati High Court

The State Of Assam vs Sadananda Hazarika And Ors on 11 November, 2024

                                                              Page No.# 1/3

GAHC010008982012




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

                           Case No. : Crl.L.P 19/2012



         THE STATE OF ASSAM

          VERSUS

         SADANANDA HAZARIKA and ORS

         SUB INSPECTOR OF POLICE
         POSTED AT JOGIGHOPA POLICE STATION AT THE TIME OF OCCURRENCE
         DIST. BONGAIGAON
         ASSAM.

         2:JAINAL ABEDIN

         CONSTABLE NO. 44
         P.S.JOGIGHOPA
         DIST. BONGAIGAON
         ASSAM.

          3:MD. MAFIZUL HUSSAIN

         CONSTABLE NO. 136
         P.S. JOGIGHOPA
         DIST. BONGAIGAON
         ASSAM.

          4:MD. JAHERUL HAQUE

         CONSTABLE NO. 124
         P.S. JOGIGHOPA
         DIST. BONGAIGAON
         ASSAM.

          5:MUNNAF ALI
                           Page No.# 2/3


S/O KITAB ALI
VILL. KABAITARI BAZAR
P.S. JOGIGHOPA
DIST. BONGAIGAON
ASSAM.

6:MD. SAHJAMAL
S/O NALU MUNSI
VILL. CHALANTAPARA
PART-I
SHEKATURI
P.S. JOGIGHOPA
DIST. BONGAIGAON
ASSAM.

7:MD. KARIM ALI

S/O SUKUR ALI
ILL. BEEHIMARI
P.O.
P.S. JOGIGHOPA
DIST. BONGAIGAON
ASSAM.

8:MD. RAHIM ALI

S/O SUKUR ALI
P.O. and P.S. JOGIGHOPA
DIST BONGAIGAON
ASSAM.

9:MD. JABADUL HAQUE

S/O RAFIZ UDDIN
VILL. KHORAGAON MASPARA
P.S. JOGIGHOPA
DIST. BONGAIGAON
ASSAM.

10:JAINUDDIN AHMED

S/O LATE MOHOR MAMUD
VILL. KHORAGAON MASPARA
P.S. JOGIGHOPA
DIST. BONGAIGAON
ASSAM.
------------
                                                                             Page No.# 3/3

              Advocate for : PP
              ASSAM
              Advocate for : MR.S U AHMED appearing for SADANANDA HAZARIKA and ORS




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 11.11.2024

Heard Mr. P Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State Respondent. Also heard Mr. A Ahmed, learned counsel appearing for respondent No.2. The other respondents are not represented, though notices are duly served.

The present petition is filed under section 378(3) of the Cr.P.C., 1973 praying for leave to appeal against the judgment and order dated 29.05.2012, passed by the learned Addl. Sessions Judge (FTC), Bongaigaon in Sessions Case No.25(J)/2000, acquitting the accused respondent from the charges under section 304/149 IPC.

Perused the grounds of preferring the appeal against acquittal.

The respondent has not filed any objection opposing such grant of leave.

Perusal of the ground discloses that the state has made out a case for grant of leave. Accordingly leave to prefer the appeal is granted and the Criminal leave petition stands allowed.

JUDGE

Comparing Assistant