Aynal Hoque vs The State Of Assam And Anr
2025 Latest Caselaw 5044 Gua

Citation : 2025 Latest Caselaw 5044 Gua
Judgement Date : 27 May, 2025

Gauhati High Court

Aynal Hoque vs The State Of Assam And Anr on 27 May, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                          Page No.# 1/2

GAHC010102382025




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

                                  Case No. : Crl.Rev.P./189/2025

            AYNAL HOQUE
            S/O- LATE MANSER HOQUE,
            R/O- JHAGNAPAR PART- II,
            P.O, P.S AND DISTRICT -DHUBRI, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:JONALI DAS
            W/O- SRI SAROJ KUMAR DAS

             RESIDENT OF- VILL-CHARNA BHOTEPOABARI
             PS- SIMLA

             DISTRICT- BAKSA BTR
             ASSAM

            PIN- 78133

Advocate for the Petitioner   : MR. S K GHOSH, MS F AHMED

Advocate for the Respondent : ,
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 27.05.2025

Heard Mr. S. K. Ghosh, learned counsel for the petitioner. Also heard Mr. K. K. Das, learned Additional Public Prosecutor for the State of Assam.

Issue notice.

No formal notice is required to be sent to the respondent No.1 as because Mr. Das has accepted notice.

Extra copy of the petition shall be provided to him.

The petitioner shall take steps for service of notice upon the respondent No.2 by registered post with A/D.

List this matter after 4(four) weeks.

Till returnable date, the operation of the Judgment dated 19.05.2023, passed by the learned Additional Chief Judicial Magistrate, Baksa, Mushalpur in NI Case No.13/ 2018, affirmed by the Judgment dated 20.02.2025, passed by the learned Sessions Judge, Baksa, Mushalpur in Criminal Appeal No.05/2023 shall remain stayed.

JUDGE

Comparing Assistant