Biswanath Roy Chowdhury vs The State Of Assam And Anr
2022 Latest Caselaw 2429 Gua

                                                                  Page No.# 1/2

GAHC010265232018




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

                                Case No. : Crl.Rev.P./491/2018

            BISWANATH ROY CHOWDHURY
            S/O LATE BARINDRA ROY CHOWDHURY, HOUSE NO. 8/33 FERN ROAD, PS
            GARIAHAT, DIST. KOLKATA, PIN-700019



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY/ NOTICE THROUGH THE PP, ASSAM

            2:DEBASHIS DEB
             S/O SRI SANKAR DEB
             R/O BIRUBARI
             GOPINATH NAGAR
             HOUSE NO. 16
             PS DISPUR
             GUWAHATI-16
             DIST. KAMRUP
            ASSAM

Advocate for the Petitioner   : MR. P DAS

Advocate for the Respondent : MR. N C DAS (R2)




                                      BEFORE
                         HON'BLE MR. JUSTICE ROBIN PHUKAN


                                            ORDER

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21.07.2022.

Heard Mr. Amiruddin Sheikh, learned counsel for the petitioner. Also heard Mr. N.C. Das, learned counsel for the respondent No.2.

Argument is concluded.

Judgment reserved.

JUDGE

Comparing Assistant