Gauhati High Court
Page No.# 1/3 vs The State Of Assam And Anr on 5 December, 2022
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/3
GAHC010116962022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./550/2022
FAZAR ALI AND 4 ORS
S/O JUWEAD ALI
R/O VILL- JAWKATADIA
P.S. BOKO
DIST. KAMRUP, ASSAM
PIN NO. 781136
2: HAZAR ALI
S/O JUWEAD ALI
R/O VILL- JAWKATADIA
P.S. BOKO
DIST. KAMRUP
ASSAM
PIN NO. 781136
3: KURBAN ALI
S/O JUWEAD ALI
R/O VILL- JAWKATADIA
P.S. BOKO
DIST. KAMRUP
ASSAM
PIN NO. 781136
4: SURMAN ALI
S/O JUWEAD ALI
R/O VILL- JAWKATADIA
P.S. BOKO
DIST. KAMRUP
ASSAM
PIN NO. 781136
5: JAKIR HUSSAIN
S/O JUWEAD ALI
R/O VILL- JAWKATADIA
Page No.# 2/3
P.S. BOKO
DIST. KAMRUP
ASSAM
PIN NO. 78113
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:ABDUL MAZID
S/O LT. ABDUL HAQUE (HAJI)
R/O VILL- DURAMARI
P.S. BOKO
DIST. KAMRUP
ASSAM
PIN CODE- 78131
Advocate for the Petitioner : MR. D P CHALIHA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 05.12.2022 Heard Mr. K. U. Ahmed, learned counsel for the petitioners and Mr. B. Sarma, learned Addl. Public Prosecutor for the State respondent No. 1. Also heard Mr. A. Ali, learned counsel for the respondent No. 2.
It is submitted by the learned counsel for the petitioner that complaint Case No. 12/2020 under Section 145/ 146 Cr.P.C. pending in the court of the learned Executive Magistrate, Kamrup at Amingaon is disposed of and thus this case has become infructuous and now he wants to withdraw this case.
The learned counsels for the respondents have made no objection on the prayer of the petitioner.
Page No.# 3/3 Considering the submission of the learned counsel for the parties, this criminal petition is disposed of on withdrawal.
JUDGE Comparing Assistant