Md. Haresh Ali vs The State Of Assam
2024 Latest Caselaw 8595 Gua

Gauhati High Court

Md. Haresh Ali vs The State Of Assam on 22 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010209762024




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

                                 Case No. : CRL.A(J)/104/2024

            MD. HARESH ALI
            S/O LATE AFAZUDDIN, VILL- TAPATJURI, P.S.-DOBOKA, DIST- HOJAI,
            ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

22.11.2024 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 30.01.2024 passed by the District & Sessions Judge, Hojai in Session (1) 22 (H) of 2021 R.I. for life & fine of Rs. 10,000/- only in default a further term of S.I. of Page No.# 2/2

6 (six) months for his offence u/s 302 IPC.

Admit.

Call for the records.

Shri K.K. Das, learned Addl. Public Prosecutor, Assam has entered appearance and accepts notice on behalf of the State respondent.

Shri Jashadhir Das, learned counsel, who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

List this matter after 6 (six) weeks along with the receipt of records.

Let the Registry furnish the copies of the concerned documents to the learned Addl. Public Prosecutor for doing the needful.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                    JUDGE                        JUDGE



Comparing Assistant