STATE OF ASSAM Vs. MUSLIM ALI

JUDGEMENT

(1.) Delay condoned. Office to register this appeal.

(2.) This writ appeal has been preferred by the State against the Judgment and Order dated 11.06.2009 passed by the learned Single Judge allowing W.P.(C) No. 5258/2007 filed by the respondent/writ petitioner.

(3.) The facts of the case may be briefly noted.