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Aijul Ali @ Aijul Rahman @ Kalia vs The State Of Assam And Anr
2025 Latest Caselaw 2630 Gua

Citation : 2025 Latest Caselaw 2630 Gua
Judgement Date : 8 August, 2025

Gauhati High Court

Aijul Ali @ Aijul Rahman @ Kalia vs The State Of Assam And Anr on 8 August, 2025

Author: S. Saikia
Bench: Soumitra Saikia
                                                                  Page No.# 1/2

GAHC010152832025




                                                           undefined

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

                         Case No. : I.A.(Crl.)/850/2025


         AIJUL ALI @ AIJUL RAHMAN @ KALIA
         SON OF YOUSUF ALI
         VILLAGE RANGAJAN
         BORBEEL
         P/S. NORTH LAKHIMPUR
         DIST. LAKHIMPUR
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:BAKUL SAIKIA
         SON OF LATE KANAKESWAR SAIKIA
          RESIDENT OF VILLAGE GOBARIHALI GAON
          P/S. NORTH LAKHIMPUR
          DIST. LAKHIMPUR
         ASSAM
          ------------
         Advocate for : ARMANUL HAQUE BHUYAN
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                          Page No.# 2/2


                                   BEFORE
                    HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
                   HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                       ORDER

08.08.2025 (S. Saikia, J)

Heard Mr. A.H. Bhuyan, learned counsel for the applicant/appellant. Also heard Ms. A. Begum, learned APP for the opposite party.

This Interlocutory Application filed by the applicant/appellant seeking suspension of sentence by the judgment and order dated 23.06.2025 in Sessions Case No. 230(NL)2023 under Sections 380/302/34 of IPC.

Issue notice returnable on 10.09.2025.

The State respondent is represented by Ms. A. Begum, learned APP, therefore, notices waived. However, extra copies be furnished within three working days from today.

Steps on respondent No.2 shall be taken by registered post with A/D as well as usual course within two weeks from today.

Matter be listed on 10.09.2025.

                                            JUDGE             JUDGE
Comparing Assistant
 

 
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