Mobin Marak @ Mabinson Marak vs The State Of Asam And Anr
2022 Latest Caselaw 2310 Gua

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GAHC010006172022




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

                                  Case No. : Crl.A./28/2022

            MOBIN MARAK @ MABINSON MARAK
            S/O LATE GULENDRA SANGMA
            VILLAGE BAKJRAPUR, PS DUDHNOI, DIST GOALPARA, ASSAM, 783122



            VERSUS

            THE STATE OF ASAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MS. SPENCER R. SANGMA
            W/O DILCHENG MOMIN

            RESIDENT OF BAKHRAPUR
            PS DUDHNOI
            DIST GOALPARA
            ASSAM. 78312

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 30.06.2022 (K.R. Surana, J)

Mr. M. Islam, learned counsel appearing on behalf of Mr. N. Uddin, learned counsel for the appellant submits that there is a mistake in annexing the copy of the impugned judgment.

Accordingly, the learned counsel for the appellant is permitted to file a copy of the impugned judgment by way of an affidavit. The same may be filed immediately after the ensuing summer vacation.

Ms. S. Jahan, learned APP appearing for the State is present.

As the LCR is received, the Registry shall prepare the paper book.

List after 4 (four) weeks, awaiting preparation of paper book.

                          JUDGE                               JUDGE




Comparing Assistant