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Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 4145 Gua

Citation : 2025 Latest Caselaw 4145 Gua
Judgement Date : 17 March, 2025

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 17 March, 2025

Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
                                                                     Page No.# 1/2

GAHC010275712023




                                                          2025:GAU-AS:2716-DB

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

                                         Case No. :



          Case : I.A.(Crl.)/1198/2023

         HAZRAT ALI @ HAZARAT ALI
         S/O LATE RAMJAN ALI
         R/O KASIARCHAR
         P.S.- PANCHARATNA
         DIST.- GOALPARA (ASSAM).


          VERSUS

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

         2:SALEMA BIBI
         W/O LATE HAZRAT ALI

         R/O MARUPARA WARD NO. 9

         P.S.- BILASIPARA
          DIST.- DHUBRI (ASSAM)
          PIN- 783348.
          ------------

Advocate for : MR H R A CHOUDHURY Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.

In Crl.A./458/2023

HAZRAT ALI @ HAZARAT ALI Page No.# 2/2

S/O LATE RAMJAN ALI, R/O KASIARCHAR, P.S.- PANCHARATNA, DIST.- GOALPARA (ASSAM).

VERSUS

THE STATE OF ASSAM AND ANR. TO BE REP. BY THE P.P., ASSAM.

2:SALEMA BIBI W/O LATE HAZRAT ALI

P.S.- BILASIPARA DIST.- DHUBRI (ASSAM) PIN- 783348

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

Advocate for the Respondent : PP, ASSAM,

BEFORE HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

17-03-2025

In view of the judgment delivered today in the connected Criminal Appeal No. 458 of 2023, whereby the said appeal is allowed and the conviction and sentenced imposed on the applicant is set aside, this interlocutory application has become infructuous and same is accordingly disposed of.

                              JUDGE                           JUDGE


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