Azahar Ali vs The State Of Assam And Anr
2025 Latest Caselaw 8257 Gua

Gauhati High Court

Azahar Ali vs The State Of Assam And Anr on 1 November, 2025

                                                                           Page No.# 1/2

GAHC010085722025




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

                                Case No. : Crl.Rev.P./143/2025

            AZAHAR ALI
            S/O- NURUL ISLAM
            R/O KHUSRABARI
            P.S. GOBARDHANA
            DIST. BAKSA, ASSAM



            VERSUS

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

            2:DEWAN ROHIZUDDIN AHMED
             S/O LATE DEWAN TAZ UDDIN AHMED
            R/O BALAR PATHER
            P.S. KALGACHIA
            DIST. BARPETA
            ASSA

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

Advocate for the Respondent : PP, ASSAM, MISS. S PARBIN (R-2),MR H A AHMED (R-2),MR. R
ALI (R-2)



                                         BEFORE
                    HON'BLE MRS. JUSTICE SHAMIMA JAHAN
                                   ORDER

01.11.2025

Heard Mr. I.U Choudhury, learned counsel for the petitioner and Mr. H. Page No.# 2/2

A. Ahmed, learned counsel for respondent No. 2 and Mr. B. Sharma, learned Addl. PP for respondent No. 2.

This is an application filed under Section 438/442 of the BNSS, 2023 read with Section 528 of the BNSS, 2023 by which the petitioner has challenged the Judgment & Order dated 05.05.2025 passed by the Addl. Sessions Judge, Barpeta in Crl. Case No. 15 of 2024 affirming the Judgment & Order dated 13.05.2024 passed by the Ld. Addl. Chief Judicial Magistrate, Barpeta in N.I Case No. 35 of 2021. By the said order dated 13.05.2021 the learned Court had convicted that petitioner under Section 318 of the N.I Act, and sentenced him to undergo R.I for 3 months with compensation and in default stipulation.

The learned counsel for respondent No. 2 prayed that this matter be listed for admission hearing.

Prayer is allowed.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant