Gauhati High Court
Fojar Ali vs The State Of Assam And Anr on 14 September, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010201312023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3125/2023
FOJAR ALI
S/O JAHIR UDDIN
R/O KANARA BEEL, NOLER THURI, P.S. JOGIGHOPA, PIN-783388
DIST. BONGAIGAON, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:MAJIDA KHATUN
W/O SAMAJ UDIN
R/O KONAR BIL (NOLER THURI) P.S. JOGIGHOPA
PIN-783388
DIST. BONGAIGAON
ASSA
Advocate for the Petitioner : MR D J HALOI
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 14.09.2023 Heard learned counsel for the parties.
Page No.# 2/2 Call for case diary, medical report, 164 CrPC statement of the victim.
Issue notice to the respondent No.2/ informant by registered A/D post as well as by Dasti Service through the officer-In-charge of Jogighopa P.S., District -Morigaon.
A copy of the petition along with the documents annexed with the application be furnished to Mr. D. P. Goswami, learned Additional Public Prosecutor during the course of the day.
List after 03(three) weeks.
JUDGE Comparing Assistant