Maleka Khatun vs The State Of Assam And Anr
2025 Latest Caselaw 2197 Gua

Citation : 2025 Latest Caselaw 2197 Gua
Judgement Date : 22 January, 2025

Gauhati High Court

Maleka Khatun vs The State Of Assam And Anr on 22 January, 2025

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GAHC010272862024




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

                                 Case No. : I.A.(Crl.)/49/2025

             MALEKA KHATUN
             W/O. AHAMMAD TALUKDAR, VILL. KALGACHIA, P/S. KALGACHIA, DIST.
             BARPETA, ASSAM.



             VERSUS

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

             2:BAHARUL ISLAM
              S/O. SORHAB ALI
             VILL. HALDIA PATHAR
              P/O. GHUGUBARI
              P/S. KALGACHIA
              DIST. BARPETA
             ASSAM
              PIN-781319

Advocate for the Petitioner   : MR. R ALI, MR H A AHMED

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

22.01.2025

Heard Mr. R. Ali, learned counsel for the applicant.

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The present application is filed under Section 419(4) of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking leave of this Court to file appeal against impugned judgment and order dated 04.11.2024 passed by the learned Sessions Judge, Barpeta in Session Case No. 03/2023, whereby the respondent No. 2 was acquitted from the charge under Section 420/306 of IPC .

Issue notice returnable on 24.02.2025.

As Mr. P. Borthakur, learned Additional Public Prosecutor accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the said respondent.

The applicant to take steps for issuance of notice upon the respondent No. 2 by way of registered post with A/D as well as by usual process within a period of five days from today.

JUDGE

Comparing Assistant