Asmat Ali @ Ajmat Ali @ Ajmad Ali vs The State Of Assam And Anr
2025 Latest Caselaw 2301 Gua

Gauhati High Court

Asmat Ali @ Ajmat Ali @ Ajmad Ali vs The State Of Assam And Anr on 24 January, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010012512025




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

                                  Case No. : Crl.A./22/2025

            ASMAT ALI @ AJMAT ALI @ AJMAD ALI
            S/O SAHAJAHAN ALI, RESIDENT OF VILLAGE PUB KHAMARPARA, PS
            BIJNI, DIST CHIRANG, ASSAM, 783390



            VERSUS

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

            2:SMTI ANUJA BRAHMA
            W/O LATE RAM BHABAN YADAB @ ROBINDAR RAI
             RESIDENT OF PUB SAPAGURI (DOHOLAPARA) PO CHAPAGURI
             PS AND DIST BONGAIGAON
            ASSAM 78338

Advocate for the Petitioner   : MR. A PHUKAN, MS. H G DAS,I HOQUE,MS. B LASKAR,MR. J
ABBAS

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                       HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

24-01-2025 (S. K. Medhi, J) Heard Shri S. Das, learned Counsel for the appellant, who has preferred this Page No.# 2/2

appeal under Section 415 (2) read with 430 of the BNSS Act, 2023.

The learned counsel has clarified that though the sentence is of 7 years since a connected appeal arising from the same judgment has been filed wherein the sentence is for more than 10 years this appeal is listed before this Bench.

Admit.

Call for the records.

Ms. A. Begum, learned Addl. PP, 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 which is to be routed through the concerned Police Station within 2 (two) working days.

List after 4 (four) weeks alongwith the report on service as well as receipt of records.

List along with Crl. A./426/2024.

                                          JUDGE                           JUDGE




Comparing Assistant