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Gauhati High Court

Noor Mohammad Sarkar vs The State Of Assam And 3 Ors on 21 April, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/3

GAHC010117652022




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

                             Case No. : Crl.L.P./37/2022

         NOOR MOHAMMAD SARKAR
         S/O LATE MULLUK HUSSAIN
         RESIDENT OF WARD NO. 4, DOBOKA, PS DOBOKA, DIST HOJAI, ASSAM,
         782440



         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REPRESENTED BY PP ASSAM

         2:RIKESH ROY
          S/O HARIPADA ROY

         RESIDENT OF NAHAR GAON

         PS DOBOKA
         DIST HOJAI
         ASSAM 782440

         3:PARIKESH ROY
          S/O HARIPADA ROY

         RESIDENT OF NAHAR GAON

         PS DOBOKA
         DIST HOJAI
         ASSAM 782440

         4:HABIJUR RAHMAN
          S/O FARJAN ALI
         RESIDENT OF NAHAR GAON
                                                                            Page No.# 2/3

            PS DOBOKA
            DIST HOJAI
            ASSAM 78244

Advocate for the Petitioner   : MR. A AWAL

Advocate for the Respondent : PP, ASSAM




             Linked Case :

            NOOR MOHAMMAD SARKAR



             VERSUS

            THE STATE OF ASSAM AND 3 ORS. B



            ------------
            Advocate for : MR. A AWAL
            Advocate for : appearing for THE STATE OF ASSAM AND 3 ORS. B



                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 21.04. 2023 Heard Mr. A. Awal, learned counsel for the petitioner and Ms. B. Bhuyan, learned Addl. PP for the State respondent No. 1. Also heard Ms. M. Bhattacharjee, learned counsel for the respondent Nos. 2 and 3 and Mr. R. Islam, learned counsel for the respondent No. 4.

This is an application filed under Section 378(4) Cr.P.C., 1973 by the petitioner seeking leave for filing the connected appeal against the impugned Page No.# 3/3 judgment and order dated 21.02.2022, passed by the learned Judicial Magistrate, First Class, Hojai in C.R. Case No. 592 of 2012 whereby the learned trial court has acquitted the respondent Nos. 2, 3 and 4.

The learned counsel for the respondents has made no objection on the prayer of the petitioner.

In view of the above and considering the submission of the learned counsel for the petitioner, the prayer for leave is allowed.

The leave petition stands disposed of.

The Registry is directed to register the appeal and list the matter for admission.

JUDGE Comparing Assistant