Seikh Farid And 4 Ors vs Page No.# 2/3 on 13 May, 2020

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Gauhati High Court

Seikh Farid And 4 Ors vs Page No.# 2/3 on 13 May, 2020

Bench: Manish Choudhury

                                                                 Page No.# 1/3

GAHC010097612019




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

                             Case No. : Crl.Pet. 483/2019

         1:SEIKH FARID AND 4 ORS.
         S/O MD. SOHER ALI, R./O BARUAJHAR, P.S.-DALGAON, DIST-DARRANG,
         ASSAM

         2: ROFIQUL ISLAM
          S/O HANIF LAI
          R/O 5 NO. BARUAJHAR
          P.S.-DALGAON
          DIST-DARRANG
         ASSAM

         3: MD. HABEZ ALI
          S/O LATE DUDU SHEIKH
          R/O 5 NO. BARUAJHAR
          P.S.-DALGAON
          DIST-DARRANG
         ASSAM

         4: MD. SOHOR ALI
          S/O H. SAYED ALI
          R/O BARUAJHAR
          P.S.-DALGAON
          DIST-DARRANG
         ASSAM

         5: CHOTE MIA
          S/O LATE MITHUS SK.
          R/O BARUAJHAR
          P.S.-DALGAON
          DIST-DARRANG
         ASSA

         VERSUS
                                                                                   Page No.# 2/3

            1:THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MD. MOINUL HOQUE CHOUDHURY
             S/O MD. KAZAM ALI MUNSHI
             R/O VILL-NO. 5
             BARUAJHAR
             P.O.-BECHIMARI
             DIST-DARRANG
            ASSAM
             PIN-78451

Advocate for the Petitioner   : MR. P BORA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

Date : 13-05-2020 Mr. S. Islam, learned counsel for the petitioners has made a prayer for a short adjournment. Mr. B.B. Gogoi, learned Additional Public Prosecutor represents respondent no.

1. Mr. D.K. Bagchi learned counsel for respondent no. 2 has objected to the prayer for adjournment. He has submitted that the charge sheet has already been submitted against the petitioners under Sections 366A/376G, IPC read with Section 4, Protection of Children from Sexual Offences Act, 2012 and in the said charge sheet, the petitioners are shown as absconders. The learned trial court had issued non-bailable warrants of arrest against the petitioners. The proceeding before the trial court has not proceeded in view of the order of stay passed in this case. He, therefore, submits that the matter requires an early adjudication.

Upon consideration of the submissions of the learned counsel for the parties, the prayer for short adjournment for a week is accepted.

List the matter in the next week.

The interim passed earlier shall continue till the next date of listing.

Page No.# 3/3 JUDGE Comparing Assistant

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