Gauhati High Court
Md Sunamuddin Sheikh vs Md Ibrahim Ali And 3 Ors on 10 December, 2024
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GAHC010010642015
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./74/2015
MD SUNAMUDDIN SHEIKH
S/O LT. LOKMUDDIN, VILL. NA-KHULA GRANT, P.S. JAGIROAD, DIST.
MORIGAON.
VERSUS
MD IBRAHIM ALI and 3 ORS
S/O MATIULLAH, VILL. NA-KHULA GRANT
2:MD. ABDUL ROHIM
S/O IBRAHIM ALI
VILL. NO. 2 BHOGALBARI
3:MD. ABDUL JALIL
S/O IBRAHIM ALI
VILL. NA-KHULA GRANT
4:MUSST. RAHILA BEGUM
D/O LT AMSOR ALI
VILL. NA-KHULA GRANT
ALL ARE UNDER P.S. JAGIROAD
DIST. MORIGAON
Advocate for the Petitioner : MS.B HAZARIKA, MS.A NEOG,MS.S K NARGIS
Advocate for the Respondent : MR. T J MAHANTA, ,
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BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 10.12.2024 Pursuant to this court's order dated 06.12.2024, the Officer-in- Charge of the Jagiroad PS has submitted a report that Md. Sunamuddin, S/o Lt. Lokmuddin, village - Na-Khula grant, PS. - Jagiroad, district- Morigaon had expired three four years back.
The learned counsel for the appellant submits that the matter may be adjourned so as to enable them to file necessary application for substitution of the legal heirs.
Prayer is allowed keeping the maintainability of such application open in view of the present appeal being an appeal against acquittal.
List this matter on 21.01.2025.
JUDGE Comparing Assistant