Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 10 February, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010021472025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./100/2025
MOHAMMED BADRUDDIN AJMAL
S/O LATE AJMAL ALI HAJI ABDUL MAJID, RESIDENT OF VILLAGE
DONKIGAON, PO AND PS HOJAI, DIST HOJAI, ASSAM 782435
VERSUS
KAMALAKHYA DEY PURKAYASTHA AND 2 ORS.
S/O LATE KAUSHIK RANJAN DEY PURKAYASTHA RESIDENTOF SUBHASH
NAGAR, SRIBHUMI (KARIMGANJ) TOWN, PO AND PS SRIBHUMI
(KARIMGANJ) , DIST SRIBHUMI (KARIMGANJ) , ASSAM 788710
2:THE STATE OF ASSAM
REPRESENTED BY PP
ASSAM
3:THE OFFICER IN CHARGE
KARIMGANJ POLICE STATION PO AND PS SRIBHUMI (KARIMGANJ)
DIST SRIBHUMI (KARIMGANJ)
ASSAM
PIN78871
Advocate for the Petitioner : MR. M K HUSSAIN, MR. M ALOM,MS. F H AHMED,MRS. S Y
AHMED
Advocate for the Respondent : PP, ASSAM,
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:: BEFORE ::
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
10.02.2025 Heard Mr. M.K. Hussain, the learned counsel appearing for the petitioner. Also heard Mr. D. Das, the learned Addl. Public Prosecutor, Assam representing Respondent Nos.2 & 3.
Issue Notice.
No formal steps are required to be taken as because Mr. Das has accepted notice on behalf of the Respondent Nos.2 & 3. However, extra copies of the petition be served upon him.
Now, the petitioner shall take steps for service upon the Respondent No.1 by registered post with A/D. List after 4(four) weeks.
Prayer for interim order shall be considered upon appearance of the Respondent No.1.
JUDGE Comparing Assistant