Gauhati High Court
Page No.# 1/3 vs The State Of Assam And 2 Ors on 5 September, 2022
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/3
GAHC010176262022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Tr.P.(Crl.)/25/2022
GIAS UDDIN AHMED AND 3 ORS
S/O LATE REAZ UDDIN,
R/O F.A. ROAD, KUMARPARA, PANCHALI,
P.O. AND P.S.- BHARALUMUKH, GUWAHATI, DIST.- KAMRUP (M).
2: BEGUM FIROZA AHMED
W/O GIAS UDDIN AHMED
R/O F.A. ROAD
KUMARPARA
PANCHALI
P.O. AND P.S.- BHARALUMUKH
GUWAHATI
DIST.- KAMRUP (M).
3: SEMIM IMTIAZ AHMED
S/O GIAS UDDIN AHMED
R/O F.A. ROAD
KUMARPARA
PANCHALI
P.O. AND P.S.- BHARALUMUKH
GUWAHATI
DIST.- KAMRUP (M).
4: ROJEE BEGUM @ ROJI BEGUM
W/O SEMIM IMTIAZ AHMED
R/O F.A. ROAD
KUMARPARA
PANCHALI
Page No.# 2/3
P.O. AND P.S.- BHARALUMUKH
GUWAHATI
DIST.- KAMRUP (M)
VERSUS
THE STATE OF ASSAM AND 2 ORS
REP. BY P.P., ASSAM.
2:JITASHRI KALITA
W/O MD. PERVEZ SHAHNAWAZ AHMED
D/O TARA NATH KALITA
R/O F.A. ROAD
KUMARPARA
PANCHALI
P.O. AND P.S.- BHARALUMUKH
GUWAHATI
DIST.- KAMRUP (M).
3:MD. PARVEZ SHAHNAWAZ AHMED
S/O GIAS UDDIN AHMED
R/O F.A. ROAD
KUMARPARA
PANCHALI
P.O. AND P.S.- BHARALUMUKH
GUWAHATI
DIST.- KAMRUP (M)
Advocate for the Petitioner : MR M J QUADIR
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 05.09.2022 Heard Mr. MJ Quadir, learned counsel for the petitioners and Ms. SH Borah, learned Additional Public Prosecutor for the respondent No.1.
Page No.# 3/3 By this criminal petition under Section 407 of the CrPC, the petitioners have prayed for transfer of the Misc. (DV) Case No.03/2022 from the Court of learned JMFC, Lakhimpur, North Lakhimpur to the Court of learned DJM, Kamrup (M) at Guwahati.
Issue notice to the respondents.
As Ms. SH Borah, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent No.1, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor during the course of the day.
Petitioners to take steps for service of notice on respondent Nos. 2 and 3 by registered post with A/D within 3 days.
Call for a scanned copy of the case records of Misc. (DV) Case No.03/2022 from the Court of learned JMFC, Lakhimpur, North Lakhimpur.
Registry to issue requisition.
List the matter after the puja vacation (02.10.2022 to 18.10.2022).
Till the returnable date, further proceeding in Misc. (DV) Case No.03/2022 pending in the Court of learned JMFC, Lakhimpur, North Lakhimpur shall remain stayed.
JUDGE Comparing Assistant