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Munna Mochahari @ Munna Mochahary vs The State Of Assam And Anr
2022 Latest Caselaw 4885 Gua

Citation : 2022 Latest Caselaw 4885 Gua
Judgement Date : 9 December, 2022

Gauhati High Court
Munna Mochahari @ Munna Mochahary vs The State Of Assam And Anr on 9 December, 2022
                                                                         Page No.# 1/2

GAHC010055002021




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

                                  Case No. : Crl.A./88/2021

            MUNNA MOCHAHARI @ MUNNA MOCHAHARY
            S/O- SRI PAULOS MOCHAHARI, R/O- ANGRAJULI, P.S. AND DIST.-
            UDALGURI, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTOR, ASSAM.

            2:JATIN CHNDRA DEKA (INFORMANT)
             SI OF POLICE
             UDALGURI POLICE STATION
             P.S. AND DIST.- UDALGURI
            ASSAM

Advocate for the Petitioner   : G UDDIN

Advocate for the Respondent : PP, ASSAM


            Linked Case : CRL.A(J)/34/2021

            SWMKUR MOCHAHARI
            UDALGURI
            ASSAM.


             VERSUS

            THE STTE OF ASSAM
            REP. BY PP ASSAM.
                                                                                Page No.# 2/2


              ------------
              Advocate for : MR. A AHMED AMICUS CURIAE
              Advocate for : PP ASSAM appearing for THE STTE OF ASSAM



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

                                           ORDER

Date : 09-12-2022 Suman Shyam, J

The learned amicus curiae appearing in Crl. A. (J) No. 34/2021 submits that the

paper book of the appeal has not yet been formally served upon him and therefore, he is

not in a position to conduct the hearing of the appeal today.

Mr. G. Uddin, learned counsel for the appellant in Crl. A. No. 88/2021 submits that

since both the appeals are arising out of a common judgment, he will furnished copy of

the paper book to the learned amicus curiae appearing in Crl. A. (J) No. 34/2021. He may

do so.

In view of the prayer for adjournment made by the appellant's counsel, this matter

be posted again on 17-01-2023 for hearing.

                            JUDGE                      JUDGE
GS




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