Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 26 May, 2026
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GAHC010021472025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./100/2025
MOHAMMED BADRUDDIN AJMAL
S/O LATE AJMAL ALI HAJI ABDUL MAJID, RESIDENT OF VILLAGE
DONKIGAON, PO AND PS HOJAI, DIST HOJAI, ASSAM 782435
VERSUS
KAMALAKHYA DEY PURKAYASTHA AND 2 ORS.
S/O LATE KAUSHIK RANJAN DEY PURKAYASTHA RESIDENTOF SUBHASH
NAGAR, SRIBHUMI (KARIMGANJ) TOWN, PO AND PS SRIBHUMI
(KARIMGANJ) , DIST SRIBHUMI (KARIMGANJ) , ASSAM 788710
2:THE STATE OF ASSAM
REPRESENTED BY PP
ASSAM
3:THE OFFICER IN CHARGE
KARIMGANJ POLICE STATION PO AND PS SRIBHUMI (KARIMGANJ)
DIST SRIBHUMI (KARIMGANJ)
ASSAM
PIN78871
Advocate for the Petitioner : MR. M K HUSSAIN, MR. M ALOM,MS. F H AHMED,MRS. S Y
AHMED
Advocate for the Respondent : PP, ASSAM, MD. A H LASKAR (R-1),MRS. S GOSWAMI (R-
1),MR. R GUPTA (R-1)
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BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : 26-05-2026 Heard Mr. MK Hussain, learned counsel for the petitioner. Also heard Mr. B Sharma, learned Additional Public Prosecutor appearing for the State respondent Nos. 2 & 3.
None appears for the private respondent No. 1 on call today. It is also noticed that the respondent No. 1 remained unrepresented on earlier occasions also.
Scanned copy of the TCR has already been received. Mr. Sharma, learned Additional Public Prosecutor submits that he needs some time to go through the scanned copy of the TCR.
Prayer is allowed.
List the matter again on 17.06.2026. Interim order passed earlier stands extended till the next date.
JUDGE Comparing Assistant