Gauhati High Court
Mohammed Rafi Kn And 2 Ors vs State Of Assam And Anr on 4 January, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010143102018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 325/2018
1:MOHAMMED RAFI KN AND 2 ORS
S/O LATE NOOR MOHAMMED MK, R/O 4/7 SEMMALAI STREET, PS
RASIPURAM, DIST NAMAKKAL(TAMIL NADU)
2: H. FAZZALU AHMED
S/O HASSAN MUGAMMADU
R/O 6 KUMARASAMI ST
PS RASIPURAM
DIST NAMAKKAL(TAMIL NADU)
3: A.S BAKRUDDIN
S/O A SIRAJDEEN
R/O 20 SALAM MAIN ROAD
PS RASIPURAM
DIST NAMAKKAL(TAMIL NADU
VERSUS
1:STATE OF ASSAM AND ANR.
REPRESENTED BY PP ASSAM
2:BINOY KALITA
S/O- LATE. GAURI KALITA
R/O- BELTOLA
P.S.- BASISTHA
DIST- KAMRUP(M)
GUWAHATI-29.
OFFICE ADDRESS- OFFICE OF THE DIRECTOR
BI(EO)
ASSAM
Advocate for the Petitioner : MS. S K NARGIS
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Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 04-01-2019 Heard learned counsel for the appellant. Learned Addl. PP/State-respondent No. 1 is also representing respondent No. 2 Service is complete.
List the matter for admission hearing on 11.01.2019.
JUDGE Comparing Assistant