Makbul Hussain vs The State Of Assam
2025 Latest Caselaw 2963 Gua

Gauhati High Court

Makbul Hussain vs The State Of Assam on 7 February, 2025

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GAHC010202892024




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

                               Case No. : Bail Appln./3139/2024

            MAKBUL HUSSAIN
            S/O MOTOSIN ALI, R/O VILL- PURAN CHANDPUR, P.S.-PATHARKANDI,
            DIST- KARIMGANJ, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



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

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

07.02.2025

1. Heard Mr. M.A. Choudhury, the learned counsel appearing on behalf of the petitioner. Also heard Mr. R. J. Baruah, the learned Additional Public Prosecutor appearing for the State of Assam.

2. Though the hearing from both the sides have been concluded.

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However, the learned Additional Public Prosecutor seeks some time to place some authorities in support of the submissions made by him.

3. The prayer is allowed.

4. The learned Additional Public Prosecutor may place the judgments, which he intends to rely on or before 11.02.2025.

5. Let this case be listed for delivery of order on 13.02.2025.

JUDGE

Comparing Assistant