Page No.# 1/2 vs The State Of Arunachal Pradesh And ...
2022 Latest Caselaw 4202 Gua

                                                                               Page No.# 1/2

GAHC010120812015




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

                                  Case No. : Crl.A./228/2015

            SRI KHIROD SAIKIA and ANR
            S/O BINOD SAIKIA VILL- MAHADEVEPUR P.O. and P.S. MAHADEVPUR
            DIST. LOHIT ARUNACHAL PRADESH.

            2: SRI MANDEEP DEORI
             S/O GUNESWAR DEORI VILL- MAHADEVEPUR P.O. and P.S.
            MAHADEVEPUR DIST. LOHIT ARUNACHAL PRADESH

            VERSUS

            THE STATE OF ARUNACHAL PRADESH AND ORS
            TO BE REP. BY THE PUBLIC PROSECUTOR



Advocate for the Petitioner   : MS.S GOHAIN

Advocate for the Respondent : PP, A P, MR. N.N. B. CHOUDHURY




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

01.11.2022

Heard Mr. Y.S. Mannan, learned counsel for the appellants and Mr. N.N.B. Choudhury, learned P.P for the State of Arunachal Pradesh. The hearing is concluded. Judgment is reserved.

Page No.# 2/2

JUDGE

Comparing Assistant