Page No.# 1/2 vs Musstt. Fatema Khatun
2025 Latest Caselaw 1099 Gua

Gauhati High Court

Page No.# 1/2 vs Musstt. Fatema Khatun on 16 July, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                          Page No.# 1/2

GAHC010238412023




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

                                  Case No. : Crl.Rev.P./252/2025

            MD. INAMUL ISLAM AND 2 ORS
            S/O MD. NUR ISLAM
            R/O VILL- NO. 2 BARBORI, P.S. LAHARIGHAT, DIST. MORIGAON, ASSAM

            2: MD. NURUL ISLAM @ NUR ISLAM
             S/O LATE ABDUL GAFUR
            R/O VILL- NO. 2 BARBORI
             P.S. LAHARIGHAT
             DIST. MORIGAON
            ASSAM

            3: MUSST. MAJIDA KHATUN
            W/O NURUL ISLAM @ NUR ISLAM
            R/O VILL- NO. 2 BARBORI
             P.S. LAHARIGHAT
             DIST. MORIGAON
            ASSA

            VERSUS

            MUSSTT. FATEMA KHATUN
            D/O MD. JAMAL UDDIN
            R/O VILL- NO. 2 BORBORI, P.S. LAHARIGHAT, DIST. MORIGAON, ASSAM



Advocate for the Petitioner   : MR J C BORAH,

Advocate for the Respondent : ,
                                                                          Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 16.07.2025

Heard Mr. J. C. Bora, learned counsel for the petitioners.

Issue notice to the sole respondent.

The petitioners shall take steps for service of notice upon the sole respondent by registered post with A/D.

List this matter after 4(four) weeks.

Till returnable date, the Judgment dated 02.03.2023, passed by the learned Sessions Judge, Morigaon in Criminal Appeal No.13/2022 shall remain stayed.

JUDGE

Comparing Assistant