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Debojit Panika vs The State Of Assam
2022 Latest Caselaw 4985 Gua

Citation : 2022 Latest Caselaw 4985 Gua
Judgement Date : 15 December, 2022

Gauhati High Court
Debojit Panika vs The State Of Assam on 15 December, 2022
                                                                                 Page No.# 1/2

GAHC010084972019




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

                                 Case No. : CRL.A(J)/16/2019


            DEBOJIT PANIKA
            CHARAIDEO SONARI.


            VERSUS



            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR N J DAS, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                          BEFORE

                          HON'BLE MR. JUSTICE SUMAN SHYAM
                      HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                                           ORDER

15.12.2022 (Suman Shyam, J)

Heard Mr. N. J. Das, learned Amicus Curiae appearing for the appellant. Also

heard Ms. B. Bhuyan, learned senior counsel (Addl. P.P., Assam) assisted by Ms. Page No.# 2/2

M. Chakraborty, learned counsel representing the State.

Arguments concluded.

Judgment reserved.

                                       JUDGE                          JUDGE




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