Gauhati High Court
Md. Nayab Ali vs The State Of Assam And Anr on 12 October, 2020
Page No.# 1/2
GAHC010004222020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 126/2020
1:MD. NAYAB ALI
S/O- MD. NABIN ALI,
R/O- NALBARI TOWN,JYOTI NAGAR, WARD NO. 08, P.O AND P.S.-
NALBARI, ASSAM. PIN- 788801.
VERSUS
1:THE STATE OF ASSAM AND ANR.
REPRESENTED BY PP, ASSAM.
2:PANKAJ PATHAK
S/O- LATE HRIDOY PATHAK
R/O- VILLAGE NAMATI
P.O - NAMATI
P.S.- TIHU
DISTRICT- NALBARI
PIN- 781337
Advocate for the Petitioner : MR. T A CHOUDHURY
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 12-10-2020 Heard learned counsel for the appellant. This appeal against acquittal has been filed by the complainant/appellant u/s 378(4) CrPC, for which leave is already granted.
Page No.# 2/2 The appeal is admitted.
Call for the record.
Issue notice returnable within 4(four) weeks.
The appellant to take steps for notice by registered post with A/D and also in usual process through the jurisdictional Magistrate.
JUDGE Comparing Assistant