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Gauhati High Court

Jannat Ali Bhuyan vs The State Of Assam Rep. By The Chief ... on 20 September, 2019

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                   Page No.# 1/2

GAHC010190072019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C) 5891/2019

         1:JANNAT ALI BHUYAN
         W/O- LATE IKBAL ALI, R/O- REHABARI, AK AZAD ROAD, P.S- PALTAN
         BAZAR, DIST- KAMRUP(M), ASSAM, GUWAHATI- 781008

                      VERSUS

         1:THE STATE OF ASSAM REP. BY THE CHIEF SECRETARY TO THE GOVT OF
         ASSAM, DISPUR, GHY, PIN- 781006

         2:THE COMMISSIONER AND SECRETARY
         GOVT OF ASSAM HOME DEPTT DISPUR GUWAHATI- 781006

         3:THE DGP
         ASSAM ULUBARI GHY- 07

         4:THE DM
         KAMRUP (M) GUWAHATI

         5:THE SUPERINTENDENT OF POLICE
         CID ULUBARI GHY- 781007

         6:J K SINHA
         DEPUTY SUPERINTENDENT OF POLICE (CID) ULUBARI GHY- 781007

         7:DEBA DUTTA
         DSP(CID) ULUBARI GUWAHATI- 781007

         8:KUMUD CH SARMA
         INSPECTOR CID ULUBARI GHY- 781007

         9:BINOD BORAH
         INSPECTOR CID ULUBARI GHY- 07

         10:SAMIRAN MAAZUMDAR
         SUB INSPECTOR CID ULUBARI GUWAHATI- 07
                                                                                       Page No.# 2/2

              11:NIBU MALAKAR
              CONSTABLE CID ULUBARI GUWAHATI- 781007

              12:BIJAY BORAH
              CONSTABLE CID ULUBARI GHY- 07

              13:RUMI SAIKIA
              WOMEN CONSTABLE CID ULUBARI GHY- 0

Advocate for the Petitioner     : MR. T H HAZARIKA

Advocate for the Respondent : GA, ASSAM

                                       BEFORE
                        HONOURABLE THE CHIEF JUSTICE (ACTING)
                      HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                               ORDER

Date : 20-09-2019 [A.K. Goswami, CJ (Acting).] Heard Mr. T.H. Hazarika, learned counsel for the petitioner. Mr. T.C. Chutia, learned State counsel has obtained the post-mortem report of Ikbal Ali as well as the report of the magisterial enquiry.

Mr. Hazarika prays for furnishing him the copies of the post-mortem report as well as the report of the magisterial enquiry.

At this juncture, we would like to make a request to Mr. Chutia to handover the copy of the post-mortem report to Mr. Hazarika.

The prayer made by Mr. Hazarika for furnishing him the copy of the magisterial enquiry will be considered on the next date fixed.

On the prayer of Mr. Hazarika, list on 27th September, 2019.

                  Sd/-                                       Sd/-
                JUDGE                               CHIEF JUSTICE (ACTING)




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