Akhirul Islam vs The State Of Assam And Anr
2025 Latest Caselaw 3968 Gua

Gauhati High Court

Akhirul Islam vs The State Of Assam And Anr on 10 March, 2025

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GAHC010182582024




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

                                 Case No. : I.A.(Crl.)/166/2025

            AKHIRUL ISLAM
            S/O MD. LEHAZUR RAHMAN @ NEHAJUR RAHMAN,
            VILL.- SANTOSHPUR, P.S- CHAPAR, DIST.- DHUBRI, ASSAM, PIN- 783348.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP, ASSAM

            2:SAJEDA KHATUN
             D/O SAHAR ALI

            VILL.- SANTOSHPUR
            P.S.- CHAPAR
            DIST.- DHUBRI
            ASSAM
            PIN- 783348

Advocate for the Petitioner   : MR H R A CHOUDHURY, MR. A AHMED,MR. I U CHOWDHURY

Advocate for the Respondent : PP, ASSAM,




            in


             Case : Crl.A./253/2022

            AKHIRUL ISLAM
                                                                    Page No.# 2/3

          S/O MD. LEHAZUR RAHMAN @ NEHAJUR RAHMAN

          VILL.- SANTOSHPUR
          P.S- CHAPAR
          DIST.- DHUBRI
          ASSAM
          PIN- 783348.


          VERSUS

          THE STATE OF ASSAM AND ANR.
          REP. BY THE P.P.
          ASSAM.

          2:SAJEDA KHATUN
          D/O SAHAR ALI

          VILL.- SANTOSHPUR
          P.S.- CHAPAR
          DIST.- DHUBRI
          ASSAM
          PIN- 783348.
          ------------
          Advocate for : MR H R A CHOUDHURY
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
              HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                   ORDER

10.03.2025

1. Heard Mr. H.R.A. Choudhury, the learned Senior Counsel, assisted by Mr. A. Ahmed, the learned counsel for the applicant. Also heard Mr. P.S. Lahkar, the learned Additional Public Prosecutor appearing for the State of Assam.

2. This application for suspension of sentence imposed on the applicant by the judgment, which has been impugned in the connected Page No.# 3/3

Criminal Appeal No. 253/2022, has been filed by the applicant, namely, Akhirul Islam.

3. Since, the learned Additional Public Prosecutor has appeared for the respondent No. 1 and Md. I.H. Laskar, is appearing for the respondent No. 2, no formal notice needs to be issued to the said respondents.

4. The learned counsel for the applicant is directed to furnish the copy of this interlocutory application, along with annexure to the counsel for the respondent No. 2, during the course of the day.

5. Mr. P.S. Lahkar, the learned Additional Public Prosecutor also submits that the State of Assam will also be filing an objection.

6. Let this matter be listed again on 20.03.2025.

JUDGE

Comparing Assistant