Champak Dutta vs The State Of Assam And Anr
2022 Latest Caselaw 4203 Gua

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GAHC010214312021




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

                                 Case No. : Crl.Pet./754/2021

            CHAMPAK DUTTA
            SON OF SHRI MANIK CHANDRA DUTTA
            R/O KATHALGURI TEA ESTATE
            P.S. MARIANI, IN THE DIST. OF JORHAT, ASSAM



            VERSUS

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

            2:SMTI. SWETA DUTTA
             D/O SMT. SANGITA DUTTA
            R/O JAIL ROAD

            P.O. AND PS. JORHAT
             IN THE DIST. OF JORHAT
            ASSA

Advocate for the Petitioner   : MS. G BORAH

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 01.11.2022 Heard Ms. G. Borah, learned counsel for the petitioner and Mr. D. Sarmah, learned counsel for the respondent No. 2. Also heard Mr. B. Sarma, learned Page No.# 2/2

Addl. Public Prosecutor, appearing on behalf of the State respondent No. 1.

Hearing is concluded and judgment is reserved.

JUDGE

Comparing Assistant