Gauhati High Court
Tomcher Ali @ Md. Tamser Ali vs The State Of Assam on 12 June, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010171152016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 143/2016
1:TOMCHER ALI @ MD. TAMSER ALI
S/O LATE FASER ALI @ BASER ALI PERMANENT R/O VILL. DAKHSHIN
GODUNI, P.S. TARABARI, DIST. BARPETA, ASSAM. PRESENTLY RESIDING
MOTHER TERESSA PATH, NEAR MANISHA BIBAH BHAWAN, HATIGAON,
P.S. HATIGAON, GUWAHATI-38, DIST. KAMRUP M, ASSAM.
VERSUS
1:THE STATE OF ASSAM
2:MAZIDA BEGUM
W/O RAHIJUDDIN AHMED
R/O MOTHER TERESSA PATH
NEAR MANISHA BIBAH BHAWAN
HATIGAON
P.S. HATIGAON
GUWAHATI-38
DIST. KAMRUP M
ASSAM
Advocate for the Petitioner : MR.A HUSSAIN
Advocate for the Respondent :
Linked Case : I.A.(Crl.) 58/2016
1:TOMCHER ALI @ MD. TAMSER ALI
S/O LATE FASER ALI @ BASER ALI
PERMANENT R/O VILL. DAKHSHIN GODUNI
P.S. TARABARI
DIST. BARPETA
ASSAM. PRESENTLY RESIDING MOTHER TERESSA PATH
NEAR MANISHA BIBAH BHAWAN
Page No.# 2/2
HATIGAON
P.S. HATIGAON
GUWAHATI-38
DIST. KAMRUP M
ASSAM.
VERSUS
1:THE STATE OF ASSAM
2:MAZIDA BEGUM
W/O RAHIJUDDIN AHMED
R/O MOTHER TERESSA PATH
NEAR MANISHA BIBAH BHAWAN
HATIGAON
P.S. HATIGAON
GUWAHATI-38
DIST. KAMRUP M
ASSAM.
Advocate for the Petitioner : MR.M AHMED
Advocate for the Respondent : PP
ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
12-06-2019.
As the connected appeal is fixed for hearing, so the petitioner will remain on previous bail till disposal of the appeal and the conviction and sentence passed by the learned Addl. Sessions Judge No.IV, FTC, Kamrup (M) at Guwahati, on 29.04.2016 in Sessions Case No.426/2013, shall remain suspended, till disposal of the appeal.
The I.A. stands disposed of.
JUDGE Comparing Assistant