Dimsiannem @ Pricilla vs The State Of Assam
2022 Latest Caselaw 3621 Gua

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GAHC010168472022




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

                               Case No. : Bail Appln./2090/2022

            DIMSIANNEM @ PRICILLA
            W/O IMTIWAPANG IMSANG
            R/O MADANRTING BLOCK F
            NEAR BAPTIST CHURCH
            P.S. MADANRTING
            DIST. EAST KHASI HILLS, MEGHALAYA.



            VERSUS

            THE STATE OF ASSAM
            TO BE REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. A AHMED

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

16.09.2022

Heard Mr. A. Ahmed, the learned counsel for the applicant and Mr. R. J. Baruah, the learned Additional Public Prosecutor for the State respondent.

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The matter has been heard in part.

The learned Additional Public Prosecutor submits that he would like to go through the compilation of the judgments submitted by the counsel for the applicant.

Let the matter be listed on 20.09.2022.

JUDGE

Comparing Assistant