Page No.# 1/2 vs The State Of Assam
2021 Latest Caselaw 1624 Gua

                                                                      Page No.# 1/2

GAHC010082032021




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

                                 Case No. : AB/1326/2021

            KAMESWAR DEKA AND 2 ORS.
            S/O LATE PRABHAT DEKA, R/O VILL. SUTARKUCHI, P.O. PINGLESWAR, P.S.
            BAIHATA CHARIALI, DIST. KAMRUP, ASSAM.

            2: ANGSHUMAN DEKA

             S/O SRI KAMESWAR DEKA
             R/O VILL. SUTARKUCHI
             P.O. PINGLESWAR
             P.S. BAIHATA CHARIALI
             DIST. KAMRUP
             ASSAM.

            3: MINATI DEKA

             W/O SRI KAMESWAR DEKA
             R/O VILL. SUTARKUCHI
             P.O. PINGLESWAR
             P.S. BAIHATA CHARIALI
             DIST. KAMRUP
             ASSAM

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



Advocate for the Petitioner   : MR. K K DEKA

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        JUDGMENT

Date : 25-06-2021

None appears for the petitioners even after second call.

The record shows that on previous two days i.e. 18.05.2021 and 08.06.2021 none appeared for the petitioners. Therefore, this Court has the reason to believe that the petitioners are not interested in proceeding further in this matter.

Accordingly, the present bail application stands dismissed on account of non- prosecution.

JUDGE

Comparing Assistant