Gauhati High Court
Attaful Alam @ Attaful Rahman And 15 Ors vs The State Of Assam And Anr on 26 February, 2020
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/4
GAHC010044202020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 173/2020
1:ATTAFUL ALAM @ ATTAFUL RAHMAN AND 15 ORS.
S/O FAZRATULLAH @ FAZRAT ALI, R/O VILL-TUSPARA, P.S.-BILASIPARA,
DIST-DHUBRI (ASSAM), PIN-783348
2: FAZRATULAH SK. @ FAZRAT ALI
S/O LATE MIAJAN ALI SK.
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
3: SIFIAR RAHMAN @ SOFIOR RAHMAN
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
4: MOMINUR ISLAM
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
5: AMANUR ISLAM @ AMANUR RAHMAN
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
6: LOKMAN ALI
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
7: SOKMAN ALI @ SOKMANUR RAHMAN
Page No.# 2/4
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
8: AMINUR RAHMAN
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
9: SAMSEL ALI @ SAMSEL HOQUE
S/O FAZRATULLAH @ FAZRAT ALI
R/O VILL-TUSPARA
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
10: MOKSHED ALI MUNSHI @ MOKSED ALI
S/O LATE ABED ALI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
11: HOBIBOR RAHMAN
S/O MOKSHED ALI MUNSHI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
12: ABDUL HIGH @ ABDUL HAI
S/O MOKSHED ALI MUNSHI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
13: SADEK ALI
S/O MOKSHED ALI MUNSHI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
14: ROFIQUE ALI @ RAFIK ALI
S/O MOKSHED ALI MUNSHI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
15: AWAL ALI
Page No.# 3/4
S/O LATE APCHAN ALI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-783348
16: MOSLEM ALI @ MOSLEM UDDIN
S/O LATE APCHAN ALI
R/O VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-78334
VERSUS
1:THE STATE OF ASSAM AND ANR.
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:NUR ISLAM
S/O MOHIZ UDDIN SK.
VILL-SOULMARI
P.S.-BILASIPARA DIST-DHUBRI (ASSAM)
PIN-78334
Advocate for the Petitioner : MR. M A SHEIKH
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
26-02-2020 Heard Mr. M. Rahman, learned counsel for the petitioners and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the opposite party No.1.
Learned Special Judge/Additional Sessions Judge, Dhubri in Special Case No.23/2017 on 01.07.2017 took cognizance of the offences under Sections 147/148/149/420/468/471/447/209/198/436/506 of the IPC read with Sections 4/5 of the Assam Land Grabbing Act. It is also submitted by the petitioners that for the same offence the opposite party No.2 also filed an FIR before the Bilasipara Police Station being Bilasipara Police Station Case No.67/2017 which is registered under Sections 147/148/149/447/294/435/506 IPC. Hence, this petition by the petitioners stating that for the Page No.# 4/4 same offence two different proceedings cannot proceed.
Issue notice, returnable on 03.04.2020.
As Mr. B. Sarma, learned Additional Public Prosecutor, Assam accepts notice on behalf of opposite party No.1, no formal notice need be issued to the said respondent.
Petitioners shall serve requisite extra copies of this petition including the annexures appended thereto to Mr. B. Sarma, learned Additional Public Prosecutor, Assam by tomorrow.
Petitioners shall take step for service of notice on the opposite party No.2 by Registered post with A/D by tomorrow proving his correct and proper address with requisite postal stamps.
On the returnable date, the concerned Investigating Officer of Bilasipara Police Station Case No. 67/2017 shall produce the scanned/Photostat copy of said Bilasipara P.S. Case No.67/2017.
Registry shall call for the scanned/Photostat copy of the records of Special Case No.23/2017, from the Court of learned Special Judge/Additional Sessions Judge, Dhubri.
Interim prayer of the petitioners shall be considered on the returnable date after service of notice on the respondents.
JUDGE Comparing Assistant