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Dhirendra Nath Das vs State Of Assam And 3 Ors
2021 Latest Caselaw 381 Gua

Citation : 2021 Latest Caselaw 381 Gua
Judgement Date : 4 February, 2021

Gauhati High Court
Dhirendra Nath Das vs State Of Assam And 3 Ors on 4 February, 2021
                                                                   Page No.# 1/2

GAHC010125202017




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

                                  Case No. : Crl.A./97/2017

            DHIRENDRA NATH DAS
            S/O LATE SHYAM CH. DAS, R/O VILL. AKAYA, P.O. AKAYA, UNDER
            PATACHARKUCH POLICE STATION, IN THE DIST. OF BARPETA, ASSAM-
            781329



            VERSUS

            STATE OF ASSAM and 3 ORS
            REPRESENTED BY PP ASSAM

            2:KANGKAN TALUKDAR
             S/O SRI NIRANJAN TALUKDAR

            3:MINAKSHI BASAK
            W/O SRI GOPAL BASAK

            4:SMTI SUBHANDRA TALUKDAR
            W/O SRI NIRANJAN TALUKDAR
            ALL ARE R/O PATHSALA
            WARD NO. 3
             UNDER PATACHARKUCHI POLICE STATION
             IN THE DIST. OF BARPETA
            ASSAM 78132


Advocate for the Petitioner   : MR.K SARMA

Advocate for the Respondent : PP, ASSAM
                                                                                Page No.# 2/2


                                            BEFORE
                            HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
                             HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

Date : 04.02.2021

(N. Kotiswar Singh, J.)

Heard Mr. K. Sharma, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam and Mr. A. Hussain, learned counsel for respondent Nos.2 to 4.

Hearing concluded.

Judgment is reserved.

Parties may furnish case laws, if any, by tomorrow (05.02.2021).

                                           JUDGE                           JUDGE



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