Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 27 February, 2026
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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, MD. A H LASKAR (R-1),MRS. S GOSWAMI (R-
1),MR. R GUPTA (R-1)
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BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
27-02-2026 Heard Mr. M. K. Hussain, learned counsel for the petitioner and Mr. P. S. Lahkar, learned Additional Public Prosecutor, Assam.
No representation on behalf of the other respondents and on the last occasion also the other respondents remained unrepresented.
However, it is submitted by Lahkar, learned APP that the scanned copy of the TCR has already been received but it is not accompanied with the case diary and hence, the Registry may be directed to call for the scanned copy of the case diary.
In view of above, the Registry is directed to call for the scanned copy of the case diary reminder may be issued in that regard directing the learned Trial Court to furnish the scanned copy of the case diary.
List this matte after 4(four) weeks, on a date to be fixed by the Registry.
JUDGE Comparing Assistant