Gauhati High Court
Md Sunamuddin Sheikh vs Md Ibrahim Ali And 3 Ors on 6 December, 2024
Page No.# 1/2
GAHC010010642015
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./74/2015
MD SUNAMUDDIN SHEIKH
S/O LT. LOKMUDDIN, VILL. NA-KHULA GRANT, P.S. JAGIROAD, DIST.
MORIGAON.
VERSUS
MD IBRAHIM ALI and 3 ORS
S/O MATIULLAH, VILL. NA-KHULA GRANT
2:MD. ABDUL ROHIM
S/O IBRAHIM ALI
VILL. NO. 2 BHOGALBARI
3:MD. ABDUL JALIL
S/O IBRAHIM ALI
VILL. NA-KHULA GRANT
4:MUSST. RAHILA BEGUM
D/O LT AMSOR ALI
VILL. NA-KHULA GRANT
ALL ARE UNDER P.S. JAGIROAD
DIST. MORIGAON
Advocate for the Petitioner : MS.B HAZARIKA, MS.A NEOG,MS.S K NARGIS
Advocate for the Respondent : MR. T J MAHANTA, ,
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BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 06.12.2024 This court under its order dated 05.01.2022, on the submission of the learned counsel for the appellant that the appellant has expired four years ago, called for a report from the Officer-in- Charge of Morigaon Police Station. The matter has been listed thereafter only today.
In the aforesaid backdrop, Mr. B Sarma learned Addl. PP submits that he may be granted some more time to complete his instructions.
Accordingly, the matter stands adjourned. On the next date fixed, Mr. Sarma learned Addl. PP shall obtain instructions from the from the Officer-in-Charge Jagiroad PS, whether the appellant Md. Sunamuddin, S/o Lt. Lokmuddin, village - Na-Khula grant, PS. - Jagiroad, district- Morigaon who was the informant in Jagiroad PS Case No.197/2007 had expired in the meantime.
List this matter on 10.12.2024.
A copy of this order be furnished to Mr. B Sarma, learned Addl. PP, Assam.
JUDGE Comparing Assistant