Hafizur Rahman vs The State Of Assam And Anr
2025 Latest Caselaw 1552 Gua

Gauhati High Court

Hafizur Rahman vs The State Of Assam And Anr on 28 July, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                    Page No.# 1/2

GAHC010045152022




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

                             Case No. : Crl.A./123/2021


           HAFIZUR RAHMAN
           S/O LATE ABDUL MONNAF
           R/O VILL. SAGOLCHARA
           PT-II
           P.S. AND DIST. DHUBRI
           ASSAM.


           VERSUS

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

           2:MALEKA BIBI

           W/O MOINUL HOQUE
           R/O VILL. CHITLAPOOL
           P.S. AND DIST. DHUBRI
           ASSAM
           PIN 781001
           ------------
           Advocate for : MR. A RAHMAN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.

                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                     ORDER

28.07.2025 (M. Zothankhuma, J) Page No.# 2/2

Heard Mr. A. Rahman, learned counsel for the appellant. Also heard Ms. A. Begum, learned Addl. P.P., Assam for the State and Ms. L. Devi, learned Legal Aid Counsel appearing for the respondent No.2.

Hearing concluded.

Judgment reserved.

                JUDGE                               JUDGE



Comparing Assistant