Md Jehiruddin Ahmed vs The State Of Assam And Anr
2025 Latest Caselaw 81 Gua

Gauhati High Court

Md Jehiruddin Ahmed vs The State Of Assam And Anr on 1 May, 2025

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GAHC010130292013




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

                                Case No. : Crl.Rev.P./217/2013

            MD JEHIRUDDIN AHMED
            S/O LT. JALLALUDDIN AHMED R/O TENGAKHAT P.O. TENGAKHAT P.S.
            TENGAKHAT, DIST. DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM and ANR


            2:MISS JERINA BEGUM
             W/O MD JEHIRUDDIN AHMED R/O NAHARANI GAON P.S. DERGAON
            P.O.NAHARANI DIST. GOLAGHAT
            ASSAM

Advocate for the Petitioner   : MR.A BHATTACHARYA, MS.P BHATTACHARYA,MR.T J
MAHANTA

Advocate for the Respondent : PP, ASSAM, ,
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

Date : 01.05.2025 Heard Mr. T. J. Mahanta, the learned senior counsel assisted by Mr. T. Gogoi, the learned counsel for the petitioner. Also heard Mr. B. Sarma, the learned Additional Public Prosecutor for the State respondent.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant