Mitali Sonowal vs The State Of Assam And Anr
2022 Latest Caselaw 4848 Gua

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GAHC010234402022




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

                                 Case No. : Crl.Pet./1169/2022

            MITALI SONOWAL
            M.A., B.ED.
            W/O LATE DIGANTA MANIKIAL
            R/O TITABOR, SAMUGURI, BABIJAN, P.O.AND P.S. TITABOR, DIST. JORHAT,
            ASSAM, PIN-785630



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:BORNALI SAIKIA KAKOTI
            W/O SRI NOREN CH. KAKATI

            R/O TITABOR BEBEJIA GAON

            P.O. PURANA TITABOR

            P.S. TITABOR
             DIST. JORHAT

            PIN-700279808

Advocate for the Petitioner   : MR. S K DAS

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE

             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

08.12.2022

Heard Mr. S.K.Das, learned counsel for the petitioner, who has relied on the decision of the Hon'ble Supreme Court in Pepsi Foods Ltd. and another v. Special Judicial Magistrate and others, (1998) 5 SCC 749 and the decision of this Court in Shri Ghisalal Agarwalla and Ors. Vs. State of Assam and Ors. 2017 (2) GLT 354.

The learned counsel for the respondent No. 2 has prayed for time to go through the Judgments and to place her submissions.

Mr. K.K. Das, learned Addl.P.P. appears on behalf of the State respondent . List this matter on 13.12.2022.

JUDGE

Comparing Assistant