Taj Uddin vs The State Of Assam
2025 Latest Caselaw 7650 Gua

Gauhati High Court

Taj Uddin vs The State Of Assam on 25 September, 2025

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GAHC010208062025




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

                               Case No. : Bail Appln./3039/2025

            TAJ UDDIN
            S/O MOBOSSIR ALI
            R/O VILL- PASCHIM CHANDRAPUR
            P.S. DHARMANAGAR
            DIST. DHARMANAGAR, TRIPURA.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. M A CHOUDHURY, MR A AHMED,MISS. P M AHMED,U U
KHAN,MR. A AHMED

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 25.09.2025

As agreed by learned Advocates of both sides, list the matter on 16.10.2025.

In the meantime, Mr. P.S. Lahkar, learned Addl. Public Prosecutor shall go through the decision of Hon'ble Supreme Court in the case of Kanisk Sinha Page No.# 2/2

and Anr. Vs. The State of West Bengal and Anr., in Special Leave Petition (Criminal) No. 8609-8614, wherein Hon'ble Supreme Court has stated that the judgment of the Court will always be retrospective in nature unless the judgment itself specifically states that the judgment will operate prospectively.

JUDGE

Comparing Assistant