Gauhati High Court
Ajmir Pramanik vs The State Of Assam And Anr on 24 February, 2025
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/2
GAHC010022912025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/236/2025
AJMIR PRAMANIK
S/O ABDUL HUSSAIN PARAMANIK,
R/O VILLAGE CHITHILAGHOP, PS FAKIRAGRAM DISTRICT KOKRAJHAR
(BTC), ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:MD JAHANUDDIN AHMED
S/O ABDUL GOFUR
VILLAGE- CHITHILAGHOP PS FAKIRAGRAM
DISTRICT- KOKRAJHAR BTC
ASSA
Advocate for the Petitioner : MR. A LAL, P GANDHIYA,B C SANGTAM,M K DEB,MR A
BRAHMA
Advocate for the Respondent : PP, ASSAM, MR. S RANA (R2)
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 24.02. 2025 Heard Mr. M.K. Deb, learned counsel for the petitioner and Mr. B. Sarma, learned Addl. Public Prosecutor, Assam, appearing for the State respondent No.
1.Also heard Mr. S. Rana, learned counsel for the respondent No. 2.
Page No.# 2/2 Case diary is received.
As agreed to by the learned counsel for both the parties, the case is adjourned for the day.
List the matter on 05.03.2025.
Case diary be retained.
JUDGE Comparing Assistant