Sarif Uddin Barbhuiya vs The State Of Assam
2025 Latest Caselaw 7851 Gua

Gauhati High Court

Sarif Uddin Barbhuiya vs The State Of Assam on 16 October, 2025

                                                                             Page No.# 1/2

GAHC010174202025




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

                                 Case No. : Crl.A./301/2025

            SARIF UDDIN BARBHUIYA
            S/O. MD. NURUL ISLAM, R/O. VILL.- NIZ KATIGORAH PT-III, P/O.
            KATIGORAH, DIST. CACHAR, ASSAM, PIN-788805.



            VERSUS

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



Advocate for the Petitioner   : SABRISH AHMED, S BEGUM,MS A HUSSAIN

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                   HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                           ORDER

16.10.2025 Heard Mr. S Ahmed, learned counsel for the appellant. Also heard Mr. B Sharma, learned Additional Public Prosecutor, Assam for the State.

Admit this appeal.

Issue Notice to the sole respondent, returnable within 4 (four) weeks.

Notice on the sole respondent is dispensed with, as Mr. B Sharma, learned APP, Page No.# 2/2

Assam enters appearance on behalf of the State.

It is submitted by the learned counsel for the appellant that another criminal appeal, being Crl. A. No. 269/2025 arising out of the same impugned judgment and order dated 30.06.2025 passed in Sessions Case No. 307/2010 is pending before this Court and in that criminal appeal, TCR has been called for and the same is received.

Learned counsel for the appellant submits that the instant criminal appeal may also be tagged with the aforesaid Crl. A. No. 269/2025.

In view of the above, list this criminal appeal along with Crl. A. No. 269/2025.

JUDGE

Comparing Assistant