Gauhati High Court
Noor Mohammad @ Noor Mohammad Ali vs The State Of Assam And Anr on 30 September, 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,
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 30.09.2024 None appears for the petitioner on call. However, Mr. D.P. Page No.# 2/2 Goswami, learned Addl. Public Prosecutor for the State respondent is present.
The petitioner is on interim bail. The case diary is received but it is not up-to-date. Send back the case diary with a direction to produce the up-to- date case diary on the next date.
It is submitted by the learned Addl. P.P. that as per direction dated 27.06.2024 till date the petitioner did not appear before the I.O.
The petitioner is directed to appear before the I.O. within 10 days from today and failing which, the interim order granted to the petitioner be vacated.
List the matter on 30.10.2024.
Interim order passed earlier is extended till the next date of listing.
JUDGE Comparing Assistant