The State Of Assam vs Azizul @ Azizur Rahman
2025 Latest Caselaw 8841 Gua

Gauhati High Court

The State Of Assam vs Azizul @ Azizur Rahman on 24 November, 2025

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GAHC010210702025




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



                      Case No. : I.A.(Crl.)/1139/2025

          THE STATE OF ASSAM
          REP. BY THE ADDL. PP
          ASSAM.


           VERSUS

          AZIZUL @ AZIZUR RAHMAN
          S/O. ALI HUSSAINVILL- JHAPUSABARI PT- II
          PS- AGOMONI
          DIST- DHUBRI


          ------------
          Advocate for : MR K.K. DAS
          Advocate for : appearing for AZIZUL @ AZIZUR RAHMAN


                          Linked Case No. : Crl.L.P./45/2025

         THE STATE OF ASSAM
         REP BY THE ADDL. PP, ASSAM



         VERSUS

         AZIZUL @ AZIZUR RAHMAN
         S/O. ALI HUSSAIN, R/O- JHAPUSABARI PT. II, PS- AGOMONI, DIST-
         DHUBRI, ASSAM
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Advocate for the Petitioner   : MR K.K. DAS,

Advocate for the Respondent : ,




                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                          ORDER

24.11.2025

Heard Mr. K.K. Parashar, learned Addl. Public Prosecutor for the applicant/State of Assam.

The present application has been filed by the State under Section 5 of the Limitation Act for condoning the delay of 128 days in filing the connected criminal appeal against acquittal. The respondent by the Judgment & Order dated 05.02.2025 was acquitted in Sessions Case No. 90/2017 from the charges under Section 447/376 of the IPC.

Issue notice.

The applicant to take steps for service of notice upon respondent by speed post within 3 (three) working days from today.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant