Assadud Jaman Assad vs The State Of Assam
2025 Latest Caselaw 9478 Gua

Gauhati High Court

Assadud Jaman Assad vs The State Of Assam on 15 December, 2025

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GAHC010234442025




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

                                Case No. : AB/2547/2025

             ASSADUD JAMAN ASSAD
             SON OF LATE SULEMAN ALI, VILL- GHILADHARI, P.O. KOPATI, P.S.
             DALGAON, DARRANG, ASSAM,
             PIN-784113



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MR H R A CHOUDHURY, MS R DEKA,MR. SAYED SALIM
AHMED

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                       JUDGMENT

Date : 15.12.2025 Heard Mr. A. Ahmed, learned counsel appearing for Mr. H.R.A. Choudhury, learned Senior Counsel for the petitioner and Mr. K.K. Das, learned Addl. P.P. for the State.

Mr. Das, submits that the on the last occasion the case diary was called for Page No.# 2/2

along with the note of the Investigating Officer regarding the money being transferred to the account of the petitioner.

Mr. Das, however submits that the case diary along with the note of the investigating Officer is not available and has prayed for some time.

Prayer is allowed.

List this matter on 27.01.2026.

Interim order passed earlier shall continue till the next returnable date.

JUDGE

Comparing Assistant