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Mrs. Toiman Nessa vs The State Of Assam
2022 Latest Caselaw 3294 Gua

Citation : 2022 Latest Caselaw 3294 Gua
Judgement Date : 30 August, 2022

Gauhati High Court
Mrs. Toiman Nessa vs The State Of Assam on 30 August, 2022
                                                                                     Page No.# 1/2

GAHC010117872022




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

                                       Case No. : AB/1726/2022

             MRS. TOIMAN NESSA
             W/O MD. MADRISH ALI, R/O VILL-BARGENIA, P.S.-GOLAGHAT, DIST-
             GOLAGHAT, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner     : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                       HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

Date : 30.08.2022 Heard Mr. A Chaudhury, learned Counsel for the petitioner and Mr. BB Gogoi, learned Addl.Public Prosecutor for the State respondent.

Mr. A Chaudhury, learned Counsel for the petitioner has cited Judgments rendered by the Hon'ble Supreme Court in the cases of Aman Preet Singh-vs- CBI, 2021 SCC Online SC 941 , Suresh Kumar Sharma -vs- State of Rajasthan, 2021 SCC Online SC 3265.

The matter needs to be heard at length.

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Let copy of the citations be furnished to the learned Addl.PP during the course of the day.

List on 14.09.2022.

It is seen that the case is pending since 2012 and the petitioner in this case had received summons and appeared before the learned trial court through his learned counsel.

JUDGE

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