Abdul Mazid vs The State Of Assam
2025 Latest Caselaw 3233 Gua

Gauhati High Court

Abdul Mazid vs The State Of Assam on 17 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/3

GAHC010012362025




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

                                 Case No. : I.A.(Crl.)/123/2025

            ABDUL MAZID
            S/O. LT. NABI HUSSAIN, R/O. BHITORSUTI, P/S. AND P/O. TEZPUR, DIST.
            SONITPUR, PIN-784001.



            VERSUS


            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

            2:MUKTAR HUSSAIN
             S/O. MD. IBRAHIM ALI
             R/O. VILL. RAJAGADHUWA
             P/S. LAHARIGHAT
             DIST. MORIGAON
            ASSAM
             PIN-782127

Advocate for the Petitioner   : C SARMA,

Advocate for the Respondent : PP, ASSAM,




             Linked Case : ST.Rev./0/0

            MD ABDUL MAZID
            TEZPUR
            SONITPUR
                                                                      Page No.# 2/3


             VERSUS

            THE STATE OF ASSAM
            PP ASSAM

            2:MD MUKTAR HUSSAIN
            MORIGAON
            ASSAM
             ------------
            Advocate for : CHAYANIKA SARMA
            Advocate for : appearing for THE STATE OF ASSAM



                                     BEFORE
                    HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

17.02.2025 (S.K. Medhi, J)

Heard Shri B.B. Narzary, learned Senior Counsel assisted by Shri P. Mahanta, learned counsel for the applicant, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 51 days in preferring the connected appeal. The appeal has been preferred against the judgment and order dated 01.10.2024 passed by the learned Sessions Judge, Sonitpur, Tezpur.

Let notice be issued.

Shri K.K. Das, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the State respondent.

Let steps be taken for service of notice upon the respondent no.2 in the manner prescribed.

Steps within 2 (two) working days.

Page No.# 3/3

List this matter after 6 (six) weeks for appearance as well as for filing objection, if so advised.

The name of the learned Senior Counsel along with his associates may be reflected in the cause list.

                                          JUDGE                 JUDGE


Comparing Assistant