Abdur Rahim Sheikh Alias Abdur Rahim Sk vs The State Of Assam
2025 Latest Caselaw 7253 Gua

Gauhati High Court

Abdur Rahim Sheikh Alias Abdur Rahim Sk vs The State Of Assam on 11 September, 2025

                                                                        Page No.# 1/2

GAHC010203552025




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

                                Case No. : Crl.Rev.P./370/2025

            ABDUR RAHIM SHEIKH ALIAS ABDUR RAHIM SK
            SON OF LATE MOHAR ALI SHEIKH
            R/O LINGDOBA
            P.S. BONGAIGAON,
            DIST. BONGAIGAON, ASSAM

            VERSUS

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



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

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 11.09.2025

1. Heard Mr. I. U. Chowdhury, learned counsel for the petitioner. Also heard Ms. N. Das, learned Additional Public Prosecutor for the State.

2. This application under Section 438 read with Section 442 of BNS has been filed by the petitioner, namely, Abdur Rahim Sheikh @ Abdur Rahim Sk. impugning the judgment and order dated 26.08.2025 passed in Criminal Appeal Page No.# 2/2

No. 8/2022 by the Court of the learned Sessions Judge, Bongaigaon whereby the judgment and order dated 01.04.2022 passed by the learned Chief Judicial Magistrate, Bongaigaon in PRC Case No. 109/2019 was upheld. By the aforesaid judgment of the Trial Court, the petitioner was convicted under Section 420 of IPC and he was sentenced to undergo rigorous imprisonment for 1 ½ years and to pay a fine of Rs.10,000/- and in default payment of fine to undergo simple imprisonment for one month.

3. Since, the learned Additional Public Prosecutor has appeared for the respondent, no formal notice need to be issued to the said respondent.

4. Let the records of Criminal Appeal No. 8/2022 as well as PRC Case No. 109/2019 be called for from the concerned Courts.

5. The Registry is directed to take steps for requisitioning the records.

6. List this matter after four weeks.

JUDGE

Comparing Assistant