Rana Goswami vs The State Of Assam And Anr
2022 Latest Caselaw 3201 Gua

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GAHC010018592021




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

                                 Case No. : Crl.Pet./74/2021

            RANA GOSWAMI
            S/O LATE NILAKANTA GOSWAMI, R/O RAJABARI, JORHAT, DIST-JORHAT,
            ASSAM-785015

            VERSUS

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

            2:S.I. PROBIN NEOG
             INVESTIGATING OFFICER
             SELEHGHAT POLICE OUTPOST
             P.S.-TEOK
             DIST-JORHAT
            ASSA

Advocate for the Petitioner   : MR Z KAMAR

Advocate for the Respondent : PP, ASSAM


                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 24.08.2022

Heard Mr. D Baruah, learned counsel for the petitioner and also heard Mr. K.R. Patgiri, learned Addl. PP, appearing for the State Respondents.

Mr. Baruah, learned counsel submits that the petitioner here Page No.# 2/2

in this petition was the then Ex-MLA of Jorhat and as such, the Registry may be directed to list the matter before the appropriate Division Bench in view of the judgment of the Hob'ble Supreme Court in Ashwini Kumar Upadhyay & Ors Vs. Union of India & Ors Writ Petition (Civil) No.699/2016.

List the matter after 2 (two) weeks. The interim order passed earlier shall continue till then.

JUDGE

Comparing Assistant