Ajit Kumar vs The State Of Assam
2023 Latest Caselaw 2892 Gua

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GAHC010237192017




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

                                   Case No. : CRL.A(J)/46/2017

           AJIT KUMAR

           VERSUS

           THE STATE OF ASSAM


For the Appellant            :       Mr. R. Dev, Amicus Curiae.


For the Respondent(s)        :       Ms. S. Jahan, Public Prosecutor, Assam.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

04.08.2023 The instant Criminal (Jail) Appeal is allowed by a separate judgment and order passed today (04.08.2023). The operative portion whereof is reproduced herein below so as to facilitate release of the detenue/appellant, namely, Ajit Kumar, forthwith.

"In the wake of the discussions made hereinabove, the impugned judgment dated 09.05.2017 passed by learned Additional Sessions Judge, Dibrugarh in Sessions Case No.278/2013, arising out of G.R. Case No.321/2008, corresponding to Moran P.S. Case No.17/2008, being perverse and unsustainable on the face of the record, is hereby quashed and set aside.

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The accused/appellant, Ajit Kumar, Son of Late Mohan Kumar is acquitted of the charges. The accused is in custody. He shall be released from prison forthwith, if he is not required to be detained in connection with any other case."

                          JUDGE                             CHIEF JUSTICE




Comparing Assistant