Gauhati High Court
Rejaul Karim @ Riyajul Karim And 2 Ors vs The State Of Assam And Anr on 20 February, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010032412019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 167/2019
1:REJAUL KARIM @ RIYAJUL KARIM AND 2 ORS.
S/O- SHEIKH CHAND MOHAMMAD, R/O- H NO. 16B, PAKIJAA PATH, P.O
AND P.S- HATIGAON, GUWAHATI- 781038
2: ABHIJIT HAZARIKA
S/O- LATE KANAK CH HAZARIKA
R/O- H NO. B-1A
PRAGJYOTISH APARTMENT
ANANDA NAGAR
BY LANE 3
ABC
P.S- BHANGAGARH
GUWAHATI- 781005
3: NILAMANI HALOI
S/O- KANAK CH HALOI
R/O- VILL KAKAYA
P.O- KAKAYA
P.S- BELSOR
DIST- NALBARI
ASSAM
PIN- 78130
VERSUS
1:THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:ANOWAR HUSSAIN
S/O- LATE JABBAR ALI
R/O- H NO. 21
GANDHIBASTI
P.O- SILPUKHURI
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P.S- CHANDMARI
GUWAHATI- 78100
Advocate for the Petitioner : MR. T H HAZARIKA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 20-02-2019 Mr. T.H. Hazarika, learned counsel for the petitioner seeks leave of this Court to withdraw the criminal petition with liberty to file afresh on the ground that there are some defects in construction of the criminal petition.
I have also heard Mr. B.B. Gogoi, learned Addl. P.P. Assam appearing for the State who does not have any objection if the prayer is allowed.
In view of the above, this criminal petition stands disposed of on withdrawal with liberty as prayed for.
JUDGE GS Comparing Assistant