Jakub Bhengra vs The State Of Assam And Anr
2023 Latest Caselaw 2926 Gua

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GAHC010101142022




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

                                  Case No. : Crl.A./113/2022

            JAKUB BHENGRA
            S/O- SRI HABEL BHENGRA,
            R/O- VILLAGE JAPARJAN CHARIALI, P.S.- BOKAJAN, DIST- KARBI
            ANGLONG, ASSAM.



            VERSUS

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

            2:SRI WILLIAM GONOK
             S/O- SRI JESUA GONOK
             R/O- 2 NO. KOHORA
             P.S.- BOKAKHAT
             DIST- GOLAGHAT
            ASSAM. PIN- 785612

Advocate for the Petitioner   : MR H ALI

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

05.08.2023

Heard Mr. U.K. Barman, learned counsel for the appellant. Also heard Mr. M.P.

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Goswami, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

Argument concluded.

Judgment reserved.

Sd/- Robin Phukan JUDGE

Comparing Assistant