Gauhati High Court
Page No.# 1/3 vs The State Of Assam And Anr on 16 June, 2022
Author: Ajit Borthakur
Bench: Ajit Borthakur
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 MR. JUSTICE AJIT BORTHAKUR
ORDER
16.06.2022 Heard Mr. D.P. Chaliha, learned counsel for the petitioners as well as Ms. S.H. Bora, learned Addl. P.P., for the State respondent.
By this petition under Section 482 Cr.P.C., the petitioners have prayed for setting aside and quashing the proceedings of Case No. 12/2022 under Sections 145/146 Cr.P.C. and order, dated 03.06.2022, passed in Criminal Revision Petition No. 34/2022.
Call for a scanned copy of the record of Case No. 12/2022 under Sections 145/146 Cr.P.C., pending in the Court of learned Executive Magistrate, Kamrup at Amingaon.
Page No.# 3/3 As Ms. S.H. Bora, learned Addl. P.P., has accepted notice on behalf of the State/respondent No.1, no fresh notice needs to be issued. However, a copy of the petition along with the documents annexed thereto, be furnished to her during the course of the day.
Issue notice to the respondent No. 2.
List this matter after the ensuing summer vacation.
In the meantime, the petitioners may apply for third party zimma of the standing paddy over the disputed land, if so advised, as the possession over the said plot of land is in dispute between the parties. If such petition is filed, the same shall be considered and disposed of by the learned Executive Magistrate in accordance with law.
JUDGE Comparing Assistant