Prafulla Kumar Das vs The State Of Assam And Anr
2022 Latest Caselaw 1818 Gua

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GAHC010056992022




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

                                 Case No. : Crl.Pet./249/2022

            PRAFULLA KUMAR DAS
            S/O- LATE NURSINGHA CHARAN DAS, R/O- ASSISTANT GENERAL
            MANAGER, STANDARD BUILDING, 1ST FLOOR, DN ROAD, GREATER
            BOMBAY, MAHARASHTRA-400023.

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE P.P., ASSAM

            2:DILWAR HUSSAIN
             INSPECTOR OF POLICE BI (EO)
            ASSAM SIMANTAPUR
             GUWAHATI-32

Advocate for the Petitioner   : MR. D BARUAH

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 26.05.2022

Heard Mr. A. Tiwari, learned counsel for the petitioner and Ms. P. Handique, learned counsel for the respondent.

Call for a scanned copy of the case diary.

Learned counsel for the petitioner has referred to the judgment of the Hon'ble Page No.# 2/2

Supreme Court rendered in D. Davaraja -vs- Owais Sabeer Hussain reported in 2020 Supreme (SC) 413.

In view of the averments made in the petition along with the documents annexed thereto, it is provided that till the next date fixed, further proceeding of PRC Case No. 909/2020 shall remain stayed.

List this matter after 3 (three) weeks.

JUDGE

Comparing Assistant