Shajamal Haque vs Central Bureau Of Investigation
2025 Latest Caselaw 5480 Gua

Gauhati High Court

Shajamal Haque vs Central Bureau Of Investigation on 18 June, 2025

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                        Page No.# 1/3

GAHC010025202016




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

                                  Case No. : Crl.A./237/2016

            SHAJAMAL HAQUE
            S/O LATE JALAL UDDIN, R/O VILL. 3 NO. SALABILA, P.O. SALABILA
            BAZAR, P.S. MANIKPUR, PIN 783392, DIS.T BONGAIGAON, ASSAM.



            VERSUS

            CENTRAL BUREAU OF INVESTIGATION




Advocate for the Petitioner   : MR.Z ALAM, MR.E U AHMED

Advocate for the Respondent : , RETAINER COUNSEL(CBI)




             Linked Case : Crl.A./254/2016

            SRI SUBRATA BHATTACHARJEE
            S/O LATE S. BHATTACHARJEE
            R/O NARENGI
            P.S. NOONMATI
            DIST. KAMRUP M
            ASSAM.


             VERSUS

            THE CENTRAL BUREAU OF INVESTIGATION
                                                            Page No.# 2/3




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Advocate for : MR.B K MAHAJAN Advocate for : SC CBI appearing for THE CENTRAL BUREAU OF INVESTIGATION

Linked Case : Crl.A./241/2016

MIZANUR RAHMAN S/O LATE SURUT JAMAL R/O VILL. 3 NO. SALABILA P.O. SALABILA BAZAR P/S MANIKPUR PIN 783392 DIST. BONGAIGAON

VERSUS

CENTRAL BUREAU OF INVESTIGATION

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Advocate for : MR.Z ALAM Advocate for : RETAINER COUNSELCBI appearing for CENTRAL BUREAU OF INVESTIGATION Page No.# 3/3

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

18/06/2025

Heard Mr. Z Alam, learned counsel for the appellant in Crl. A. No. 237/2016 and Crl. A. No. 241/2016 and Mr. A Khan, learned counsel for the appellant in Crl. A. No. 254/2016.

Also heard Ms. N Choudhury, learned counsel appearing on behalf of Ms. M Kumari, learned Standing counsel, CBI for the respondents.

The appellant of Crl. A. No. 241/2016 and Crl. A. No. 254/2016 has received the Paper Book.

These appeals by the three accused appellants are against the common judgment and order of conviction and sentence dated 01.08.2016 passed by the learned Special Judge, CBI, Assam, Guwahati in Special Case No. 03/2014.

The connected Crl. A. No. 241/2016 was already admitted for hearing on 23.09.2016, whereas the Crl. A. No. 254/2016 was admitted on 05.10.2016.

Admit these appeals for hearing.

As CBI has appeared and both the parties have furnished the Paper Book, Registry shall list these matters for hearing in its usual course.

JUDGE

Comparing Assistant