Devendar Kumar vs The Union Of India And Anr
2022 Latest Caselaw 2024 Gua

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GAHC010078332022




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

                                Case No. : Crl.Rev.P./167/2022

            DEVENDAR KUMAR
            S/O DALIP SINGH
            VILL- KATALPUR
            P.O. KATALPUR
            P.S. KUNDLI SONIPAT
            DIST. SONIPAT
            STATE- HARYANA



            VERSUS

            THE UNION OF INDIA AND ANR
            TO BE REP. BY THE DIRECTOR OF REVENUE INTELLIGENCE, SILCHAR
            SU- REGIONAL UNIT, SILCHAR.

            2:J.N. MAZUMDAR
             INTELLIGENCE OFFICER
             DIRECTOR OF REVENUE INTELIGENCE SILCHAR SU-REGIONAL UNIT
             SILCHAR

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : SC, DRI
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                    ORDER

Date : 07.06.2022

Heard Mr. A. Ahmed, learned counsel for the petitioner and also heard Ms. P. Das, learned counsel appearing on behalf of Mr. S. C. Kayal, learned standing counsel for the DRI.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant