Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 2498 Gua

                                                                          Page No.# 1/2

GAHC010097592021




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

                                Case No. : Crl.Rev.P./165/2021

            SAMIR CHANDA AND ANR.
            S/O LATE SURENDRA CHANDA
            R/O VILL- SRIRAMPUR, P.O. SRIRAMPUR, P.S. GOSSAIGAON, DIST.
            KOKRAJHAR (BTAD), ASSAM

            2: DIPAK SHILL
             S/OLT. SADHAN SHILL
            R/O VILL- DAMRAPARA
             P.O. SRIRAMPUR
            P.S. GOSSAIGAON

            DIST. KOKRAJHAR (BTAD)
            ASSA

            VERSUS

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

            2:DHYAN FOUNDATION
             REP. BY ITS AUTHORIZED REPRESENTATIVE SMT. RENU SHARMA
            HAVING ITS OFFICE AT HALDIBARI
             NIGAM
             BAHALPUR
             P.O. CHAPAR
             P.S. CHAPAR
             DIST. DHUBRI
            ASSAM
             PIN-78337

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

26.07.2022

Heard Mr. F.A. Laskar, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam for the State respondent no. 1 and Mr. D. Das, learned counsel for the respondent no. 2.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant