Anowar Hussain vs The State Of Assam
2025 Latest Caselaw 9035 Gua

Gauhati High Court

Anowar Hussain vs The State Of Assam on 1 December, 2025

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GAHC010259382025




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

                                 Case No. : Crl.Rev.P./495/2025

            ANOWAR HUSSAIN
            S/O LATE ABDUL MATIN
            R/O DEBPUKHURI,P.S ORANG,
            DIST UDALGURI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            TO BE REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR H R A CHOUDHURY, MR. I U CHOWDHURY,S NAZNIN

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/1263/2025

            ANOWAR HUSSAIN
            S/O LATE ABDUL MATIN
            R/O DEBPUKHURI
            P.S ORANG
            DIST UDALGURI
            ASSAM


             VERSUS
                                                                      Page No.# 2/3

          THE STATE OF ASSAM
          TO BEREPRESENTED BY THE PUBLICPROSECUTOR
          ASSAM


          ------------
          Advocate for : MR H R A CHOUDHURY
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

01.12.2025

Learned counsel Mr. I. U. Chowdhury is present on behalf of the applicant/petitioner, Anowar Hussain, who has preferred a revision against the impugned judgment and order dated 06.11.2025, passed in Criminal Appeal No. 1/2025 by the learned Additional Sessions Judge, Udalguri, Assam affirming the judgment and order dated 03.11.2024, passed by the learned Additional Chief Judicial Magistrate, Udalguri, in PRC Case No. 1198/2017 whereupon the petitioner was convicted under Section 468 of IPC and sentenced to undergo R.I. for 3(three) years and to pay fine of Rs. 20,000/-.

Notice has been accepted on behalf of the respondent State and thus, no formal notice is required to be issued.

Extra copies to be furnished.

Meanwhile, call for the records of Criminal Appeal No. 1/2025 and PRC Case No. 1198/2017, GR Case No.715/2016 from the respective Courts.

It is submitted that the applicant/petitioner is already on previous bail.

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The applicant/petitioner is allowed to remain on previous bail till the next date.

List this matter on 06.01.2026.

JUDGE

Comparing Assistant