Ruhul Amin vs The State Of Assam And Anr
2025 Latest Caselaw 4065 Gua

Gauhati High Court

Ruhul Amin vs The State Of Assam And Anr on 12 March, 2025

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GAHC010167532024




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

                                 Case No. : Crl.Pet./1018/2024

            RUHUL AMIN
            S/O ABU TAHER
            VILL- JOMERKUR
            P.S.KALGACHIA
            DIST. BARPETA, ASSAM



            VERSUS

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

            2:ALMINARA KHATUN
             D/O IMRAN HUSSAINVILL- HALDIA GAON
            P.S. KALGACHIA
            DIST. BARPETA
            ASSA

Advocate for the Petitioner   : MR H A AHMED, MR. R ALI

Advocate for the Respondent : PP, ASSAM, MR. M Z SHAH (R-2)




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

12.03.2025

1. Heard Mr. R. Ali, the learned for the petitioner. Also heard Mr. D. Das, Page No.# 2/2

the learned Additional Public Prosecutor appearing for the State of Assam, as well as Mr. M.Z. Shah, the learned counsel for the respondent No. 2.

2. Hearing concluded.

3. Judgment reserved.

JUDGE

Comparing Assistant