Gauhati High Court
Noor Mohammad @ Noor Mohammad Ali vs The State Of Assam And Anr on 14 August, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010127862024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/1661/2024
NOOR MOHAMMAD @ NOOR MOHAMMAD ALI
S/O CHURHAB ALI
R/O VILL- BHUMKI, PART-I
P.S. SALAKATHI
DIST. KOKRAJHAR, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP BY THE PP, ASSAM
2:KOHINUR HUSSAIN
S/O LATE JOBBAR HUSSAIN
R/O VILL- SINGIMARI
P.O. AND P.S. FAKIRAGRAM
DIST. KOKRAJHAR
ASSAM
PIN-78334
Advocate for the Petitioner : MR. S U AHMED, MR A HAWARI
Advocate for the Respondent : PP, ASSAM,
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BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 14.08.2024 Heard Mr. SU Ahmed, learned counsel for the petitioner and heard Mr. R.J.Baruah, learned Addl. P.P., Assam for the State respondent.
Case diary is received.
Learned Addl. P.P. submits that though case diary is received but the statement of the petitioner is not available.
In view of above, petitioner is directed to appear before the I.O. as per the interim order dated 27.06.2024.
Case diary be returned back for re-submission updated along with statement of the petitioner.
List on 10.09.2024.
JUDGE Comparing Assistant