Radhika Kalita vs The State Of Assam
2022 Latest Caselaw 4158 Gua

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GAHC010105862010




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




                                  Case No. : Crl.A./36/2010



            RADHIKA KALITA
            W/O LATE DOLOI KALITA, R/O VILL. HABERIKURA, P.S. KAMALPUR, DIST.
            KAMRUP, ASSAM.



            VERSUS

            THE STATE OF ASSAM




Advocate for the Petitioner   : MS.N SARMA

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 27.10.2022 Heard Mr. U. Choudhury, learned Amicus Curiae, appearing for the appellant and Mr. M.P. Goswami, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

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Hearing is concluded and judgment is reserved.

JUDGE

Comparing Assistant