Niranjan Heera And Anr vs The State Of Assam
2022 Latest Caselaw 1759 Gua

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GAHC010044472017




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

                                 Case No. : CRL.A(J)/83/2017

            NIRANJAN HEERA and ANR.




            VERSUS

            THE STATE OF ASSAM
            Guwahati



Advocate for the Petitioner   : MR. N N B CHOUDHURY

Advocate for the Respondent : MISS. R R KAKATI, LEGAL AID COUNSEL




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

23.05.2022 (Suman Shyam, J)

Heard Mr. N. N. B. Choudhury, learned counsel appearing for the

appellants. Also heard Ms. S. Jahan, learned Addl. Public Prosecutor, Assam

appearing for the State/respondent No.1 and Ms. R. R. Kakati, learned Legal Aid

Counsel, representing the informant in this case.

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Arguments concluded.

Judgment reserved.

JUDGE JUDGE

Comparing Assistant