Khanin Daimary vs State Of Assam And Anr
2023 Latest Caselaw 2783 Gua

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GAHC010009282011




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

                                  Case No. : Crl.A./196/2011

            KHANIN DAIMARY
            S/O SRI LAKSHESWAR DAIMARY, A R/O VILL. BHAKRAPARA, PART-II,
            UNDER THE P.O., P.S. and DIST. BONGAIGAON, ASSAM.



            VERSUS

            STATE OF ASSAM AND ANR


            2:SAROJ YONZONE

            S/O LT.G.P. YONZONE
            PROPRIETOR OF M/S DHENDUP ENTERPRISE INC" A R/O M.G. ROAD
            BIRPARA
            DIST. JALPAIGURI
            WEST BENGAL

Advocate for the Petitioner   : MR.A T SARKAR

Advocate for the Respondent : MS B R A SULTANA (AS LEGAL-AID-COUNSEL FOR R-2)




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 01.08.2023

Heard Mr. M.U. Mahmud, learned counsel for the appellant. Also heard Page No.# 2/2

Ms. B.R.A. Sultana, learned legal aid counsel for the respondent No. 2 and Mr. B. Sarma, learned Additional Public Prosecutor for the State/respondent No.1.

Hearing is concluded.

Judgment is reserved.

JUDGE

Comparing Assistant