Shajedul Karim Sarkar vs The State Of Assam And Anr
2025 Latest Caselaw 9720 Gua

Gauhati High Court

Shajedul Karim Sarkar vs The State Of Assam And Anr on 18 December, 2025

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GAHC010032972021




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

                                 Case No. : Crl.Pet./126/2021

            SHAJEDUL KARIM SARKAR
            S/O A.K.M ISLAM SARKAR, R/O WARD NO. 4, P.S.-GAURIPUR, DIST-
            DHUBRI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ANOWARA BEGUM
            W/O LATE ABU BAKKAR SIDDIK
             R/O WARD NO. 4
             KOLABAGAN
             GAURIPUR
             P.S.-GAURIPUR
             DIST-DHUBRI
            ASSA

Advocate for the Petitioner   : MR H R A CHOUDHURY, MR. A AHMED,U U KHAN

Advocate for the Respondent : PP, ASSAM, MD R ISLAM,S K DAS,MR D N SARMA
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                                     BEFORE
                     HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                         ORDER

Date : 18.12.2025

1. Heard Mr. A. Ahmed, learned counsel for the petitioner and Mr. R. Islam, learned counsel for the respondent No. 2. Also heard Mr. D.P. Goswami, learned Addl. Public Prosecutor for the State respondent No. 1.

2. The learned counsels for both the parties have submitted that that the matter has been amicably settled between the parties out of the court and they do not want to proceed any further to continue with the current issue. They do not want to persue the litigation.

3. Moreover, the learned counsel for the parties also submitted in unision that the following portion reflected in the judgment and Order dated 09.12.2020, passed in Criminal Revision No. 29/2020 by the learned Addl. Sessions Judge, Dhubri ........."Send back the case record of G.R. Case No. 2219/2020 to the learned trial Court alongwith copy of this judgment. The learned Trial Court is directed to take necessary steps by fixing liability, if any one is found guilty of playing fraud with the order of the Court and pass necessary order on the petition of the revision petitioner as per the provisions of law" require interference, accordingly, it is provided that the execution of the said portion of the order shall not be acted upon by the learned trial Court.

4. With the above observation and on the prayer of the learned counsel for Page No.# 3/3

both the parties, this revision petition is closed on consent of the parties.

JUDGE

Comparing Assistant