Abdus Sattar vs The State Of Assam And Anr
2025 Latest Caselaw 1723 Gua

Gauhati High Court

Abdus Sattar vs The State Of Assam And Anr on 3 January, 2025

                                                                          Page No.# 1/3

GAHC010264542022




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

                                 Case No. : Crl.Rev.P./601/2022

            ABDUS SATTAR
            S/O LATE RAHMAN ALI
            R/O BEJORSUTI
            P.S. BOKO
            DIST. KAMRUP, ASSAM
            CONTACT NO. 9859043615 (M)



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:HASINA PARBIN
             W/O ABDUS SATTAR
            D/O HANIF ALI
            R/O BHALUKABARI
            P.O. TOPAR PATHER
            P.S. CHHAYGAON
            DIST. KAMRUP
            ASSAM
            PIN-78112

Advocate for the Petitioner   : MR A ALI, MR. Y ALI

Advocate for the Respondent : PP, ASSAM, MR R ISLAM (R-2),MR. D A KAIYUM (R-2)




             Linked Case : I.A.(Crl.)/893/2024
                                                  Page No.# 2/3

ABDUS SATTAR
S/O LATE RAHMAN ALI
R/O BEJORSUTI
P.S. BOKO
DIST. KAMRUP
ASSAM
CONTACT NO. 9859043615 (M)


VERSUS

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

2:HASINA PARBIN
D/O HANIF ALI R/O BHALUKABARI
 P.O. TOPAR PATHER
 P.S. CHHAYGAON
 DIST. KAMRUP
ASSAM
 PIN-781127
 ------------
Advocate for : MR A ALI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                    Page No.# 3/3

                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

03.01.2025 Heard Mr. A. Ali, learned counsel for the petitioner. Also heard Mr. B. Sharma, learned Additional Public Prosecutor for the State respondent No.1 and Mr. D. A. Kaiyum, learned counsel for the respondent No.2.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant