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Page No.# 1/2 vs The State Of Assam And Anr
2026 Latest Caselaw 907 Gua

Citation : 2026 Latest Caselaw 907 Gua
Judgement Date : 7 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 7 February, 2026

                                                                               Page No.# 1/2

GAHC010231962025




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

                                Case No. : Crl.Pet./1284/2025

            MEHERUDDIN ALIAS MAHIRUDDIN AND ORS
            S/O HANIF ALI ,
            R/O-TAPABARI P.O-TAPABARI,
            P.S-HAJO , KAMRUP, ASSAM

            2: AYUB ALI
             S/O HANIF ALI R/O TAPABARI PO TAPABARI PS HAJO KAMRUP ASSAM

            3: AFZAL ALI
             S/O HANIF ALI R/O TAPABARI PO TAPABARI PS HAJO KAMRUP ASSAM

            4: HANIF ALI
             S/O LT INTAJ ALI R/O TAPABARI PO TAPABARI PS HAJO KAMRUP ASSA

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP ASSAM

            2:MD KAZIMUDDIN
             S/O SURMAN ALI R/O VILL BANGALPARA PS HAJO KAMRUP ASSA

Advocate for the Petitioner   : MR S BORTHAKUR, MS. P BORAH

Advocate for the Respondent : PP, ASSAM, MS. R P DAS (R-2),MR. S HOQUE (R-2)
                                                                             Page No.# 2/2



                                   BEFORE
                 HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                            ORDER

07.02.2026

1. Heard Mr. S. Borthakur, learned counsel for the petitioners. Also heard Mr. K. Baishya, learned Additional Public Prosecutor for the State of Assam.

2. TCR as called for has not been received.

3. Issue reminder.

4. Interim order passed earlier shall continue till the next date of listing.

5. List the matter on 17.03.2026.

JUDGE

Comparing Assistant

 
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