Idrish Ali vs The State Of Assam
2025 Latest Caselaw 9075 Gua

Citation : 2025 Latest Caselaw 9075 Gua
Judgement Date : 1 December, 2025

[Cites 0, Cited by 0]

Gauhati High Court

Idrish Ali vs The State Of Assam on 1 December, 2025

                                                                            Page No.# 1/2

GAHC010196522025




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

                                 Case No. : Crl.A./387/2025
            IDRISH ALI
            S/O - LATE SUKUR ALI
            R/O - VILL - SINGLIMARI
            P.S. - PATACHARKUCHI
            DIST - BAJALI, ASSAM

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM

            2:DILIP KUMAR SAIKIA
             INSPECTOR OF POLICE
             DISPUR POLICE STATION
             GUWAHATI - 0

Advocate for the Petitioner   : MD MIJAJUL HOQUE, MR. L R MAZUMDER,MS J BEGUM,MR
M HOQUE

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

01-12-2025

Heard Mr. L. R. Mazumder, learned counsel for the appellant. The criminal petition under Section 415 BNSS has been filed against judgment and order dated 13.06.2025 passed by the learned Sessions Judge, Baksa at Page No.# 2/2

Mushalpur in Special WP(P) Case No. 12/2018 arising out of Goreswar PS Case No. 29/2016 whereby convicting the appellant Md. Idrish Ali under Section 51 of the Wildlife (Protection) Act, 1972 and sentencing the appellant to undergo RI for 7 years with fine of Rs.50,000/- only in default of payment of fine to undergo simple imprisonment for 2 months u/s 51 of the Wildlife (Protection) Act.

Learned Addl. PP, Shri K. Baishya has entered appearance and accepts notice on behalf of State respondent and also respondent no. 2/informant.

Copies be furnished to the prosecution. Admit.

Call for the records.

Extra copies of the writ petition be served upon him. List the matter on 22.01.2026.

JUDGE

Comparing Assistant