Gauhati High Court

Md Tauhidul Islam vs Sehnaj Sultana And Anr on 1 April, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                 Page No.# 1/2

GAHC010065932025




                                                                          undefined

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

                                  Case No. : Crl.Rev.P./99/2025

            MD TAUHIDUL ISLAM
            S/O-MD. NAZRUL ISLAM,R/O-S.S.ROAD (DHING GATE),UNDER
            FLYOVER,P.O-HAIBORGAON,P.S-NAGAON SADAR,DIST-NAGAON, ASSAM,
            PIN-782002



            VERSUS

            SEHNAJ SULTANA AND ANR
            D/O-MASRAJ ALI HAZARIKA,R/O- LAKHINAGAR RAIL GATE,P.O-
            NAGAON,P.S-NAGAON SADAR,DIST-NAGAON (ASSAM),PIN-782001

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSA

Advocate for the Petitioner   : MR. D P BORAH,

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 01.04.2025

Heard Mr. D P Borah, the learned counsel appearing for the petitioner. Also heard Mr. K K Parasar, the learned Additional Public Prosecutor appearing for the State of Assam/respondent Page No.# 2/2

No.2.

Issue notice.

No formal notice is required to be sent to the respondent No. 2 as because Mr. Parasar has accepted notice. Extra copies of the petition shall be provided to him.

The petitioner shall take steps for service of notice upon the respondent No. 1 by registered post with A/D.

List after four weeks.

It is hereby directed that till returnable date, the impugned judgment dated 10.03.2025 passed by the learned Additional Sessions Judge No. 3, Nagaon in Criminal Appeal No. 24(N)/2024 shall remain stayed.

JUDGE

Comparing Assistant