Arati Deka vs The State Of Assam
2023 Latest Caselaw 3283 Gua

                                                                   Page No.# 1/2

GAHC010001912017




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

                                  Case No. : Crl.Rev.P./2/2018

            ARATI DEKA
            W/O- SRI RABINDRA MAJUMDAR, R/O- VILL- NAMDONGA, P.S- NALBARI,
            DIST- NALBARI, ASSAM



            VERSUS

            THE STATE OF ASSAM
            PP, ASSAM

            2:PRANAB JYOTI BARMAN
             S/O- DR. PROMOD CH. BARMAN
             R/O- RUKMINI NAGAR
             H NO. 31
             P.S- DISPUR
             GUWAHATI-06
             DIST- KAMRUP(M)
            ASSA

Advocate for the Petitioner   : MR. S BARMAN

Advocate for the Respondent : GA, ASSAM




             Linked Case : I.A.(Crl.)/37/2018

            ARATI DEKA
            W/O- SRI RABINDRA MAJUMDAR
            R/O VILL.- NAMDONGA
            P.S.- NALBARI
                                                                     Page No.# 2/2



            VERSUS

           THE STATE OF ASSAM
           GHY.

           2:PRANAB JYOTI BARMAN
           S/O- DR. PROMOD CH. BARMAN
            R/O- RUKMINI NAGAR
            H/NO. 31
            P.S.- DISPUR
            GHY- 6
            ------------
           Advocate for : MR. B SARMAH
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 23.08.2023

In view of the judgment passed in Crl.Rev.P./2/2018, this interlocutory application stands disposed of accordingly.

JUDGE

Comparing Assistant