Sujonur Roshid vs The Union Of India
2025 Latest Caselaw 7828 Gua

Gauhati High Court

Sujonur Roshid vs The Union Of India on 15 October, 2025

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GAHC010060692025




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

                               Case No. : Bail Appln./1130/2025

            SUJONUR ROSHID
            S/O HARUNAR RASHID
            VILL- SHILA,
            P.O. AND P.S. KRISHNAI
            DIST. GOALPARA, ASSAM
            PIN-783126



            VERSUS

            THE UNION OF INDIA
            REP BY THE INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE
            INTELLIGENCE, GUWAHATI ZONAL UNIT, GUWAHATI



Advocate for the Petitioner   : MS. A. MEDHI,

Advocate for the Respondent : SC, DRI,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                          ORDER

Date : 15.10.2025

Ms. A. Medhi, learned counsel for the petitioner address her arguments also heard Mr. S. C. Keyal, learned Standing counsel appearing for the DRI.

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Judgment/Order is reserved.

JUDGE

Comparing Assistant