Begum Dimpal Sultana (Proprietor ... vs The State Of Assam And Anr
2025 Latest Caselaw 2336 Gua

Gauhati High Court

Begum Dimpal Sultana (Proprietor ... vs The State Of Assam And Anr on 27 January, 2025

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GAHC010009022025




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

                                 Case No. : Crl.Rev.P./11/2025

            BEGUM DIMPAL SULTANA (PROPRIETOR DYNAMIC ENTERPRISE)
            W/O RUHUL KUDDUS
            R/O VILL- RAKHALTARI,
            P.O. AND P.S. SAPATGRAM,
            DIST. DHUBRI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:SYED MAHMUDAL HASSAN
             S/O SORHAB ALI
            R/O VILL- BANGALIPARA PART-I
             P.O. ND P.S. BILASIPARA
             DIST. DHUBRI
            ASSAM

            PIN-78334

Advocate for the Petitioner   : MR. L R MAZUMDER, MR E HUSSAIN,MR. A ISLAM

Advocate for the Respondent : PP, ASSAM,




                                           BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

27.01.2025 Page No.# 2/2

Heard Mr. L R Mazumder, learned counsel for the petitioner. The is an application filed under Section 438 and 442 of the BNSS, 2023 assailing a judgment and order dated 23.10.2024 passed by the learned Additional Sessions Judge, Bilasipara in Criminal Appeal case No. 05.2022 upholding and affirming the judgment and order dated 04.08.2022 passed by the learned SDJM (M), Bilasipara in CR case No. 757/2018.

Issue notice, returnable after four weeks.

Mr. P Barthakur, learned Additional Public Prosecutor, Assam accepts notice on behalf of respondent No. 1. Petitioner to take steps for service of notice upon the respondent No. 2 both by registered post with A/D and usual process within a period of one week from today.

Considering the submission of the learned counsel for the petitioner, it is provided that the judgment and order dated 23.10.2024 passed by the learned Additional Sessions Judge, Bilasipara in Criminal Appeal case No. 05.2022 upholding and affirming the judgment and order dated 04.08.2022 passed by the learned SDJM (M), Bilasipara in CR case No. 757/2018 shall remain suspended till the returnable date subject to the condition that the petitioner shall deposit an amount of Rs. 1,00,000/- before the Registry of this court within a period of four weeks from today.

JUDGE

Comparing Assistant