Sri Nipon Roy @ Nipan Roy vs The State Of Assam And Anr
2021 Latest Caselaw 2015 Gua

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GAHC010094162020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Crl.A./188/2020

            SRI NIPON ROY @ NIPAN ROY
            S/O- SRI DHARJYA ROY, R/O- VILL.- CHEKI, MOUZA- HASTINAPUR, P.S.
            PATACHARKUCHI, DIST.- BARPETA, ASSAM, PIN- 781326.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY P.P., ASSAM

            2:SMTI. DIPIKA ROY
            W/O- SRI TAPAN ROY
             R/O- VILL.- CHEKI
             MOUZA- HASTINAPUR
             P.S. PATACHARKUCHI
             DIST.- BARPETA
            ASSAM
             PIN- 781326

Advocate for the Petitioner   : MR. A GOYAL

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/470/2020

            SRI NIPON ROY @ NIPAN ROY
            S/O- SRI DHARJYA ROY
            R/O- VILL.- CHEKI
            MOUZA- HASTINAPUR
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           P.S. PATACHARKUCHI
           DIST.- BARPETA
           ASSAM
           PIN- 781326.


           VERSUS

          THE STATE OF ASSAM AND ANR
          REP. BY P.P.
          ASSAM

          2:SMTI. DIPIKA ROY
          W/O- SRI TAPAN ROY
           R/O- VILL.- CHEKI
           MOUZA- HASTINAPUR
           P.S. PATACHARKUCHI
           DIST.- BARPETA
          ASSAM
           PIN- 781326.
           ------------
          Advocate for : MR. A GOYAL
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR



                                BEFORE
                  HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

31.08.2021

Hearing held through remote video conference.

Heard Mr. A. Goyal, learned oucnsel for the applicant/appellant. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam.

Mr. B.B. Gogoi, learned Addl. P.P., Assam, seeks some time to file an objection against the prayer made under Section 389 Cr.P.C., vide the judgment and order dated 14.02.2020, passed by the learned Addl. Sessions Judge, Bajali Pathsala in Sessions case No. 153/2017 and sentenced to undergo R.I. for 10 years for offence committed u/s 304B of the IPC.

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Prayer is allowed.

List on 10.09.2021.

JUDGE

Comparing Assistant