Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 1128 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 18 July, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                        Page No.# 1/2

GAHC010149432025




                                                                 undefined

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

                                Case No. : Crl.Rev.P./264/2025

            ISHARUDDIN SHEIKH
            S/O- LATE MAHIRUDDIN SHEIKH.
            R/O- VILL.- GHURAMARA, P.S. AND DIST.- KOKRAJHAR, ASSAM.

            2: ABDUL HAMID
             S/O- ISHARUDDIN SHEIKH.
            R/O- VILL.- GHURAMARA
             P.S. AND DIST.- KOKRAJHAR
            ASSAM.

            3: MARJINA BEGUM
             D/O- ISHARUDDIN SHEIKH.
            R/O- VILL.- GHURAMARA
             P.S. AND DIST.- KOKRAJHAR
            ASSAM

            VERSUS

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

            2:MANOWARA BEGUM
            W/O- HAFIJUR RAHMAN.
            R/O- VILL.- GHORAMORA
             P.S. AND DIST.- KOKRAJHAR
            ASSAM

Advocate for the Petitioner   : MR N AHMED, MR. I. ISLAM,M RAHMAN,MR. M M ZAMAN,N
J DUTTA

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




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

18.07.2025

Heard Mr. N J Dutta, learned counsel for the petitioner. Also heard Ms. S. H. Bora, learned Additional Public Prosecutor, Assam.

Issue notice.

No formal notice need to be issued on the respondent no. 1 as Ms. Bora has accepted notice on behalf of the said respondent. However, extra copy of the petition be furnished to her.

Petitioner shall take steps for service of notice on the respondent no. 2 by registered post with A/D and other usual process.

List after 4 (four) weeks.

Till returnable date, the judgement and order dated 03.06.2025 passed by the learned Sessions Judge, Kokrajhar, Assam in Criminal Appeal No. 21/2024 affirming the judgment and order dated 20.08.2024 passed by the learned Chief Judicial Magistrate, Kokrajhar, Assam in PRC No. 496/2022 shall remain stayed.

JUDGE

Comparing Assistant