Gauhati High Court
Ajmir Pramanik vs The State Of Assam And Anr on 1 April, 2025
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010022912025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/236/2025
AJMIR PRAMANIK
S/O ABDUL HUSSAIN PARAMANIK,
R/O VILLAGE CHITHILAGHOP, PS FAKIRAGRAM DISTRICT KOKRAJHAR
(BTC), ASSAM
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:MD JAHANUDDIN AHMED
S/O ABDUL GOFUR
VILLAGE- CHITHILAGHOP PS FAKIRAGRAM
DISTRICT- KOKRAJHAR BTC
ASSA
Advocate for the Petitioner : MR. A LAL, P GANDHIYA,B C SANGTAM,M K DEB,MR A
BRAHMA
Advocate for the Respondent : PP, ASSAM, MR. S RANA (R2)
Page No.# 2/2
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
01-04-2025 On the prayer of Mr. B. Sarma, learned Additional Public Prosecutor, Assam, list this matter on 25.04.2025 for production of the up-to-date case diary pertaining to Fakiragram P.S. Case No. 02/2025.
Till then, (i.e., 25.04.2025), the petitioner shall remain on interim bail in said Fakiragram P.S. Case No. 02/2025 granted to him earlier on 06.03.2025.
JUDGE Comparing Assistant