Sri Mukunda Deka vs State Of Assam And Anr
2021 Latest Caselaw 2098 Gua

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GAHC010264332019




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

                                   Case No. : Crl.A./433/2019

            SRI MUKUNDA DEKA
            S/O LATE RATNESWAR DEKA, R/O VILLAGE NIZ-NAMATI (TALUKDAR
            CHUPA), P.S. TIHU, DISTRICT NALBARI, PIN 781348, ASSAM



            VERSUS

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

            2:SMTI. CHANDRAMA DEKA
            W/O HAMEN DEKA
             RESIDENT OF VILLAGE- NIZ-NAMATI (TALUKDAR CHUPA)
             P.S. TIHU
             DISTRICT NALBARI
             PIN 781348
            ASSA

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/24/2021

            SRI MUKUNDA DEKA
            S/O LATE RATNESWAR DEKA
            R/O VILLAGE NIZ-NAMATI (TALUKDAR CHUPA)
            P.S. TIHU
            DISTRICT NALBARI
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            PIN 781348
            ASSAM


            VERSUS

           STATE OF ASSAM AND ANR.
           REP. BY PP ASSAM

           2:SMTI. CHANDRAMA DEKA
           W/O HAMEN DEKA
            RESIDENT OF VILLAGE- NIZ-NAMATI (TALUKDAR CHUPA)
            P.S. TIHU
            DISTRICT NALBARI
            PIN 781348
           ASSAM
            ------------
           Advocate for : MR. J KALITA
           Advocate for : PP
           ASSAM appearing for STATE OF ASSAM AND ANR.



                                     BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                     ORDER

Date : 07-09-2021

In view of the judgment and order passed in Crl. App. 433/2019, the I.A stands disposed of.

JUDGE

Comparing Assistant