Ashraful Sheikh vs The State Of Assam And Anr
2025 Latest Caselaw 1374 Gua

Gauhati High Court

Ashraful Sheikh vs The State Of Assam And Anr on 22 July, 2025

                                                                         Page No.# 1/3

GAHC010254032023




                                                                  undefined

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

                                    Case No. : Crl.A./70/2024

            ASHRAFUL SHEIKH
            S/O RAHMAT ALI, R/O VILLAGE- CHARUABAKRA,
            P.S- CHAPAR, DIST- DHUBRI, ASSAM.



            VERSUS

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

            2:SHAHERA KHATUN
             D/O SARBES ALI
             R/O VILLAGE- CHARUABAKRA (JUNGLE BLOCK)

            P.S.- CHAPAR
             DIST- DHUBRI
            ASSAM

Advocate for the Petitioner   : MR. R BORA,

Advocate for the Respondent : PP, ASSAM, MR. A PHUKAN, AMICUS CURIAE (R-2)




             Linked Case : I.A.(Crl.)/245/2024

            ASHRAFUL SHEIKH
            S/O- RAHMAT ALI
            R/O VILLAGE- CHARUABAKRA
            P.S-CHAPAR
            DIST-DHUBRI
                                                                      Page No.# 2/3

           ASSAM.


           VERSUS

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

           2:SHAHERA KHATUN
           D/O- SARBES ALI
            R/O VILLAGE- CHARUABAKRA (JUNGLE BLOCK)

           P.S-CHAPAR
            DIST- DHUBRI
           ASSAM.
            ------------
           Advocate for : MR. R BORA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.




                        BEFORE
         HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                   ORDER

Date : 22.07.2025

Heard Mr. R. Bora, learned counsel for the appellant. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 1 and Mr. A. Phukan, learned Amicus Curiae for the respondent No. 2.

Hearing concluded.

Page No.# 3/3

Judgment reserved.

JUDGE

Comparing Assistant