Gauhati High Court
Mohammed Badruddin Ajmal vs Kamalakhya Dey Purkayastha And 2 Ors on 21 January, 2026
Page No.# 1/2
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)
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
Page No.# 2/2 Date : 21.01.2026.
Heard Mr. M.K. Hussain, learned counsel for the petitioner. Also heard Mr. K.K. Das, learned Addl. P.P., Assam appearing for the respondent Nos. 2 & 3. None is present on behalf of private respondent No.1, although the name of Mrs. S. Goswami and her colleagues are shown as the counsel for the respondent No.1 in the cause list.
The scanned copy of the TCR has already been received.
Let the matter be listed after two (2) weeks on a date to be fixed by the Registry.
Till then, the interim order passed earlier shall continue.
JUDGE Comparing Assistant