Gauhati High Court
Mofijur Hoque @ Mofidul Hoque vs The State Of Assam And Anr on 19 February, 2025
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010240342024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3504/2024
MOFIJUR HOQUE @ MOFIDUL HOQUE
S/O ABDUL BAREK
R/O NO. 1 GARUGAON,
P.S. AND DIST. BONGAIGAON, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REP BY THE PP, ASSAM
2:AJMINA BEGUM
D/O AJIBAR RAHMAN
R/O VILL- NO. 1 GORUGAON
P.S. AND DIST. BONGAIGAON
ASSAM PHONE NO. 938707706
Advocate for the Petitioner : MR. M KHAN, MS J AKTAR,MR A K DAS
Advocate for the Respondent : PP, ASSAM, MS. R CHOUDHURY (Amicus Curiae, R-2)
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
19-02-2025 Heard Mr. M. Khan, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam.
Registry shall call for the legible scanned copy of the records of Special Page No.# 2/2 (POCOS) Case No. 102(BGN)/2024 arising out of Bongaigaon P.S. Case No. 222/2024 as on 13.03.2025 along with the records of said Bongaigaon P.S. Case No. 222/2024, from the Court of learned Special Judge (POCSO)-cum- Sessions Judge, Bongaigaon.
List this matter on 20.03.2025.
This order be brought to the notice of the Registrar (Judicial).
JUDGE Comparing Assistant