Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 24 April, 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)
BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
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ORDER
Date : --24.04.2026 Heard Mr. M K Hussain, the learned counsel for the petitioner. None appears on call for the respondents. Also heard Mr. K. Baishya, the learned Addl. PP appearing on behalf of State respondent.
From the record it is seen that in the 2/3 consecutive dates the respondents side remained absent though the names of three counsels have been reflected in the Cause List. Today notice was also given in the display for their information but, in spite of that none appears/represented the respondents.
In view of this, let the matter be listed on 29.04.2026 in Admission Column and in absent of respondents consequential order will be passed.
Interim be continued till next date of listing.
JUDGE Comparing Assistant