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Sajahan Ali vs The State Of Assam And Anr
2026 Latest Caselaw 908 Gua

Citation : 2026 Latest Caselaw 908 Gua
Judgement Date : 7 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Sajahan Ali vs The State Of Assam And Anr on 7 February, 2026

                                                                            Page No.# 1/2

GAHC010197942025




                                                                   undefined

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

                                 Case No. : Crl.Pet./1104/2025

            SAJAHAN ALI
            S/O MD. SAMAR ALI
            RESIDENT OF VILLAGE KATHANI, PS LAHARIGHAT, DISTRICT
            MORIGAON,ASSAM, PIN 782127



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SI ALIM UDDIN AHMED
             S/O LATE KHERAJUDDIN AHMED
            RESIDENT OF PS AND PO LAHORIGHAT
             DISTRICT MORIGAON
            ASSAM
             PIN 78212

Advocate for the Petitioner   : MR T N SRINIVASAN, MR. N ISLAM,MD A ISLAM

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                           ORDER

Date : 07.02.2026

1. None appears for the petitioner when the matter is called today.

Page No.# 2/2

2. As per Office Note, fresh notice was issued on the respondent No. 2 by speed post on 04.12.2025, but, neither A/D card nor un- served notice has been received back.

3. Await service.

4. Case Diary be returned back.

5. List the matter on 18.03.2026.

JUDGE

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