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Md. Jiaruddin Ahmed vs The State Of Assam And Anr
2025 Latest Caselaw 6425 Gua

Citation : 2025 Latest Caselaw 6425 Gua
Judgement Date : 28 August, 2025

Gauhati High Court

Md. Jiaruddin Ahmed vs The State Of Assam And Anr on 28 August, 2025

                                                                           Page No.# 1/5

GAHC010147772021




                                                                    undefined

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

                                  Case No. : Crl.Pet./136/2022

            MD. JIARUDDIN AHMED
            S/O LATE AMIRUDDIN AHMED R/O BAZAR ROAD, MANGALDAI TOWN,
            WARD NO. 3, P.O. AND P.S. MANGALDAI, DIST. DARRANG, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:AFSAR ALI
             SON OF LATE BENGU SARKAR
            R/O MANGALDAI TOWN

            WARD NO. 2

            NEAR DON BOSSCO SCHOOL
            P.O. MANGALDAI
            DIST. DARRANG
            ASSAM-78412

Advocate for the Petitioner   : MR. K SINGHA, MR S GAUTAM,MR K K S ROY,MRS. P
BARUAH

Advocate for the Respondent : PP, ASSAM, MR. B K SINGHA (R-2),MR. A DAS(R-2),MR. N
SHARMA (R-2)




             Linked Case : Crl.Pet./134/2022
                                                  Page No.# 2/5

MD. JIARUDDIN AHMED
S/O LATE AMIRUDDIN AHMED
R/O BAZAR ROAD
MANGALDAI TOWN
WARD NO. 3
P.O. AND P.S. MANGALDAI
DIST. DARRANG
ASSAM


VERSUS

THE STATE OF ASSAM AND ANR
REP. BY THE PP
ASSAM

2:ON THE DEATH OF MEHTAB UDDIN AHMED
 HIS LEGAL HEIRS
DIST. KAMRUP (M)


2.1:WAHIDA AHMED
W/O LATE MEHTAB UDDIN AHMED

2.2:ZEESHAN FAZID AHMED
S/O LATE MEHTAB UDDIN AHMED

2.3:NIAZ NAIM AHMED
S/O LATE MEHTAB UDDIN AHMED

2.4:MEHJABIN YASMIN AHMED
D/O LATE MEHTAB UDDIN AHMED

W/O NASTAGISNIAZ AHMED

ALL ARE RESIDENT OF HOUSE NO. 10
MOTHER TERESA PATH
OPP. HATIGAON POLICE STATION
HATIGAON
PO.- HATIGAON
DIST. KAMRUP (M)
ASSAM
PIN 781038.
------------
Advocate for : MR. K SINGHA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                        Page No.# 3/5



Linked Case : Crl.Pet./135/2022

MD. JIARUDDIN AHMED
S/O LATE AMIRUDDIN AHMED
R/O BAZAR ROAD
MANGALDAI TOWN
WARD NO. 3
P.O. AND P.S. MANGALDAI
DIST. DARRANG
ASSAM


VERSUS

THE STATE OF ASSAM AND ANR
REP. BY THE PP
ASSAM

2:ON THE DEATH OF MAHTAB UDDIN AHMED HIS LEGAL HEIRS
KAMRUP

2.1:WAHIDA AHMED
W/O LATE MEHTAB UDDIN AHMED

2.2:ZEESHAN FAZID AHMED
S/O LATE MEHTAB UDDIN AHMED

2.3:NIAZ NAIM AHMED
S/O LATE MEHTAB UDDIN AHMED

2.4:MEHJABIN YASMIN AHMED
D/O LATE MEHTABUDDIN AHMED
W/O NASTAGISNIAZ AHMED
ALL ARE RESIDENT OF HOUSE NO. 10
MOTHER TERESA PATH
OPP. HATIGAON POLICE STATION
HATIGAON
P.O.-HATIGAON. DIST. KAMRUP (M)
ASSAM
PIN -781038.
------------
Advocate for : MR. K SINGHA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                       Page No.# 4/5


          Linked Case : Crl.Pet./133/2022

         MD. JIARUDDIN AHMED
         S/O LATE AMIRUDDIN AHMED
         R/O BAZAR ROAD
         MANGALDAI TOWN
         WARD NO. 3
         P.O. AND P.S. MANGALDAI
         DIST. DARRANG
         ASSAM


          VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY THE PP
         ASSAM

         2:SRI KULEN HAZARIKA
         S/O LATE BAPU RAM HAZARIKA
         R/O VILL- BOTABARI
         P.O. DALGAON
         DIST. DARRANG
         ASSAM-784116
          ------------
         Advocate for : MR. K SINGHA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
                  HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                            ORDER

Date : 28.08.2025

1. Heard Mr. K Singha, learned counsel for the petitioner. Also heard Mr. D.P Goswami, learned Additional Public Prosecutor for the State of Assam.

2. Mr. K Singha, learned counsel for the petitioner submits that the petitioner had expired and he has filed an affidavit to that effect Page No.# 5/5

annexing the death certificate of the petitioner. He further submits that in view of the same, the present case has become infructuous. However, he has prayed that he may be given some time to go into the law relating to the same and to place certain judgments on that.

3. Prayer is allowed.

4. List the matter on 01.09.2025.

JUDGE

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