Page No.# 1/3 vs The State Of Assam And 2 Ors
2026 Latest Caselaw 21 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 5 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                         Page No.# 1/3

GAHC010282442025




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

                                Case No. : I.A.(Crl.)/1380/2025

            BAKKAR ALI AND 3 ORS.
            S/O- LT. ALI SK

            2: JAHIRUL HAQUE
             S/O- KABARUDDIN

            3: MOZAMMEL HAQUE
             S/O-JAMARUDDIN


            4: MD JAFAR ALI
             S/O- MAINUDDIN

             ALL ARE RESIDENT OF VILLAGE- NAGARJHAR
             P.S- MANIKPUR
             DIST.- BONGAIGAON
             ASSAM

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM.

            2:MD ZINNAT ALI
             S/O- LT. ATABUDDIN

            3:MD JAMSER ALI
             S/O- LT. ATABUDDIN.
            BOTH ARE RESIDENT OF- VILLAGE- GOSSAIGAON
             P.S-MANIKPUR
             DIST- BONGAIGAON
            ASSA

Advocate for the Petitioner   : MR. M I HUSSAIN, N. UDDIN,R KHA
                                                                   Page No.# 2/3


Advocate for the Respondent : PP, ASSAM,




            Linked Case : OTC/0/0

           BAKKAR ALI
           S/O- LT. ALI SK.

           2: JAHIRUL HAQUE
           S/O- KABARUDDIN.

           3: MOZAMMEL HAQUE
           S/O-JAMARUDDIN


           4: MD JAFAR ALI
           S/O- MAINUDDIN
           ALL ARE RESIDENT OF VILLAGE- NAGARJHAR
           P.S- MANIKPUR
           DIST.- BONGAIGAON
           ASSAM.
           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE PUBLIC PROSECUTOR
           ASSAM.

           2:MD ZINNAT ALI
           S/O- LT. ATABUDDIN

           3:MD JAMSER ALI
           BOTH ARE S/O- LT. ATABUDDIN. RESIDENT OF- VILLAGE- GOSSAIGAON
           P.S-MANIKPUR
           DIST- BONGAIGAON
           ASSAM.
           ------------
           Advocate for : M IMRAN HUSSAIN
           Advocate for : appearing for THE STATE OF ASSAM
                                                                        Page No.# 3/3

                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                     ORDER

Date : 05.01.2026

Heard Mr. M.I. Hussain, learned counsel for the applicants and Mr. M.P. Goswami, learned Additional Public Prosecutor for the opposite party no. 1, State of Assam.

This application is filed seeking condonation of delay of 1154 days which period of delay has occurred in preferring the accompanying criminal revision petition against a Judgment dated 12.07.2022 passed by the Appellate Court conferring the application of the applicants and thereby reducing the sentence.

Issue notice, returnable on 09.02.2026.

As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice on behalf of the opposite party no. 1, issuance of formal notice to the said opposite party is dispensed with. However, extra copy of the interlocutory application along with annexures are to be furnished to Mr. Goswami within 3 [three] working days from today.

The learned counsel for the applicants shall take steps for service of notice upon the opposite party nos. 2 & 3 by speed post within 3 [three] working days from today.

JUDGE

Comparing Assistant