Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 16 October, 2025
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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
HON'BLE MRS. JUSTICE MITALI THAKURIA
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ORDER
Date : 16.10.2025.
Heard Mr. M.K. Hussain, learned counsel for the petitioner. Also hear Mr. D.P. Goswami, learned Addl. P.P., Assam for the State respondent. However, the respondent No.1/complainant remains unrepresented. Due to paucity of time, the hearing could not be taken. It is further submitted by Mr. Goswami, learned Addl. P.P., Assam that the scan copy of the TCR is necessary for hearing of the matter. In view of above, let the scan copy of the TCR be called for. Registry will do the needful.
List the matter on 12.11.2025.
Till then, the interim order passed earlier shall continue.
JUDGE Comparing Assistant