Mantu Dey vs The State Of Assam And Anr
2022 Latest Caselaw 3055 Gua

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GAHC010155722022




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

                                   Case No. : Crl.A./176/2022

            MANTU DEY
            S/O- LATE JAGANNATH DEY, VILL.- ARAIANI PT-1, P.S. BAGRIBARI, DIST.
            KOKRAJHAR, ASSAM, PIN- 783370.

            VERSUS

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

            2:SMTI. DIPA SUTRADHAR
            W/O- JAYDEB CH. SUTRADHAR
             R/O- ARAIANI
             PT-1
             P.S. BAGRIBARI
             DIST. KOKRAJHAR
            ASSAM
             PIN- 783370

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : PP, ASSAM

             Linked Case : I.A.(Crl.)/423/2022

            MANTU DEY
            S/O- LATE JAGANNATH DEY
            VILL.- ARAIANI PT-1
            P.S. BAGRIBARI
            DIST. KOKRAJHAR
            ASSAM
            PIN- 783370.


             VERSUS
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               THE STATE OF ASSAM AND ANR
               REPRESENTED BY THE PUBLIC PROSECUTOR
               ASSAM

               2:SMTI. DIPA SUTRADHAR
               W/O- JAYDEB CH. SUTRADHAR
                R/O- ARAIANI
                PT-1
                P.S. BAGRIBARI
                DIST. KOKRAJHAR
               ASSAM
                PIN- 783370.
                ------------
               Advocate for : MR. M U MAHMUD
               Advocate for : PP
               ASSAM appearing for THE STATE OF ASSAM AND ANR


                                     BEFORE
                      HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                   HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                        :: O R D E R ::

17.08.2022 [N. Kotiswar Singh, J]

Mr. M.U. Mahmud, learned counsel appearing for the appellant submits that the certified copy of the impugned judgment has not been annexed to the Memo of Appeal as well as to the connected Interlocutory Application inadvertently and prays that he may be permitted to annex the same to the Memo of Appeal as well as to the Interlocutory Application.

Prayer is allowed.

List these matters after rectification of the aforesaid defect.

                                     JUDGE                              JUDGE

Comparing Assistant