Pradip Saha vs The State Of Assam And Anr
2021 Latest Caselaw 208 Gua

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GAHC010220902019




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

                                Case No. : Crl.Rev.P./382/2019

            PRADIP SAHA
            S/O LATE RANJIT SAHA, R/O SHANTIPUR, HOIBARGAON, P.O.-
            HOIBARGAON, P.S.-NAGAON SADAR, DIST-NAGAON, ASSAM, PIN-782002



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMTI CHAMPA SAHA
             D/O JIBAN SAHA
             R/O UZANBAZAR MASGHAT
             RAILWAY COLONY
             P.O.-UZANBAZAR
             P.S.-LATASIL
             DIST-KAMRUP(M)
            ASSAM
             PIN-78100

Advocate for the Petitioner   : MR. D A KAIYUM

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 22-01-2021

The parties are represented by the learned counsel.

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For disposal of this petition, perusal of the pleadings as well as the judgment and decree of the divorce suit may be necessary.

The matter is adjourned for two weeks.

On the next date of listing, the petitioner shall produce the pleadings as well as the judgment and decree of the divorce suit.

JUDGE

Comparing Assistant