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Page No.# 1/5 vs The State Of Assam And Anr
2025 Latest Caselaw 6900 Gua

Citation : 2025 Latest Caselaw 6900 Gua
Judgement Date : 1 September, 2025

Gauhati High Court

Page No.# 1/5 vs The State Of Assam And Anr on 1 September, 2025

                                                                           Page No.# 1/5

GAHC010147772021




                                                                    2025:GAU-AS:11732

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

                                  Case No. : Crl.Pet./136/2022

            MD. JIARUDDIN AHMED
            S/O LATE AMIRUDDIN AHMED R/O BAZAR ROAD, MANGALDAI TOWN,
            WARD NO. 3, P.O. AND P.S. MANGALDAI, DIST. DARRANG, ASSAM



            VERSUS

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

            2:AFSAR ALI
             SON OF LATE BENGU SARKAR
            R/O MANGALDAI TOWN

            WARD NO. 2

            NEAR DON BOSSCO SCHOOL
            P.O. MANGALDAI
            DIST. DARRANG
            ASSAM-78412

Advocate for the Petitioner   : MR. K SINGHA, MR S GAUTAM,MR K K S ROY,MRS. P
BARUAH

Advocate for the Respondent : PP, ASSAM, MR. B K SINGHA (R-2),MR. A DAS(R-2),MR. N
SHARMA (R-2)




             Linked Case : Crl.Pet./134/2022
                                                  Page No.# 2/5

MD. JIARUDDIN AHMED
S/O LATE AMIRUDDIN AHMED
R/O BAZAR ROAD
MANGALDAI TOWN
WARD NO. 3
P.O. AND P.S. MANGALDAI
DIST. DARRANG
ASSAM


VERSUS

THE STATE OF ASSAM AND ANR
REP. BY THE PP
ASSAM

2:ON THE DEATH OF MEHTAB UDDIN AHMED
 HIS LEGAL HEIRS
DIST. KAMRUP (M)


2.1:WAHIDA AHMED
W/O LATE MEHTAB UDDIN AHMED

2.2:ZEESHAN FAZID AHMED
S/O LATE MEHTAB UDDIN AHMED

2.3:NIAZ NAIM AHMED
S/O LATE MEHTAB UDDIN AHMED

2.4:MEHJABIN YASMIN AHMED
D/O LATE MEHTAB UDDIN AHMED

W/O NASTAGISNIAZ AHMED

ALL ARE RESIDENT OF HOUSE NO. 10
MOTHER TERESA PATH
OPP. HATIGAON POLICE STATION
HATIGAON
PO.- HATIGAON
DIST. KAMRUP (M)
ASSAM
PIN 781038.
------------
Advocate for : MR. K SINGHA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                        Page No.# 3/5



Linked Case : Crl.Pet./135/2022

MD. JIARUDDIN AHMED
S/O LATE AMIRUDDIN AHMED
R/O BAZAR ROAD
MANGALDAI TOWN
WARD NO. 3
P.O. AND P.S. MANGALDAI
DIST. DARRANG
ASSAM


VERSUS

THE STATE OF ASSAM AND ANR
REP. BY THE PP
ASSAM

2:ON THE DEATH OF MAHTAB UDDIN AHMED HIS LEGAL HEIRS
KAMRUP

2.1:WAHIDA AHMED
W/O LATE MEHTAB UDDIN AHMED

2.2:ZEESHAN FAZID AHMED
S/O LATE MEHTAB UDDIN AHMED

2.3:NIAZ NAIM AHMED
S/O LATE MEHTAB UDDIN AHMED

2.4:MEHJABIN YASMIN AHMED
D/O LATE MEHTABUDDIN AHMED
W/O NASTAGISNIAZ AHMED
ALL ARE RESIDENT OF HOUSE NO. 10
MOTHER TERESA PATH
OPP. HATIGAON POLICE STATION
HATIGAON
P.O.-HATIGAON. DIST. KAMRUP (M)
ASSAM
PIN -781038.
------------
Advocate for : MR. K SINGHA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                                Page No.# 4/5


          Linked Case : Crl.Pet./133/2022

          MD. JIARUDDIN AHMED
          S/O LATE AMIRUDDIN AHMED
          R/O BAZAR ROAD
          MANGALDAI TOWN
          WARD NO. 3
          P.O. AND P.S. MANGALDAI
          DIST. DARRANG
          ASSAM


          VERSUS

          THE STATE OF ASSAM AND ANR
          REP. BY THE PP
          ASSAM

          2:SRI KULEN HAZARIKA
          S/O LATE BAPU RAM HAZARIKA
          R/O VILL- BOTABARI
          P.O. DALGAON
          DIST. DARRANG
          ASSAM-784116
           ------------
          Advocate for : MR. K SINGHA
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR



                                  BEFORE
                    HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                            ORDER

Date : 01.09.2025

1. Heard Mr. K Singha, learned counsel for the petitioner. Also heard Mr. B Sarma, learned Additional Public Prosecutor for the State of Assam.

2. Mr. Mr. K Singha, learned counsel for the petitioner submits that the petitioner has expired and he has filed an affidavit to that effect annexing the death certificate of the petitioner. He further submits that in view of the same, the present case has become infructous and to substantiate his Page No.# 5/5

arguments, he has placed the judgment of the Hon'ble Supreme Court in M Abbas Haji V. T.N Channakeshava reported in (2019) 9 SCC 606 by which the Hon'ble Supreme Court has observed that in case the main petitioner dies the legal heirs are not liable to pay the fine nor to undergo imprisonment in connection with the cases under the Negotiable Instrument Act, 1881. He has also placed reliance on the judgments passed in Madhu V. State of Kerala passed by the Hon'ble Kerala High Court.

3. In view of the said judgments, it is as such, observed that in view of the death of the petitioner, this case has become infructous and as such, the petitions are closed as infructous.

JUDGE

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