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The State Of Assam vs Nilima Bose And 4 Ors
2023 Latest Caselaw 550 Gua

Citation : 2023 Latest Caselaw 550 Gua
Judgement Date : 15 February, 2023

Gauhati High Court
The State Of Assam vs Nilima Bose And 4 Ors on 15 February, 2023
                                                                       Page No.# 1/3

GAHC010009202023




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

                                 Case No. : I.A.(Crl.)/28/2023

            THE STATE OF ASSAM
            REP. BY THE PUBLIC PROSECUTOR, ASSAM



            VERSUS

            NILIMA BOSE AND 4 ORS.
            MOTHER OF SHRI AMIT BOSE, R/O- RADALI PATH, P.S. DISPUR,
            GUWAHATI, KAMRUP(M), ASSAM

            2:DEPUTY COMMISSIONER
             KARIMGANJ
            ASSAM

            3:SUPERINTENDENT OF POLICE (BORDER)
             KARIMGANJ
            ASSAM

            4:SUPERINTENDENT
             CENTRAL JAIL
             SILCHAR
            ASSAM

            5:RAJU RANJAN DEY
             P.S.-KARIMGAN

Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :
                                                                  Page No.# 2/3




                                  :: BEFORE ::
                  HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA


                                  O R D E R

15.02.2023

(Michael Zothankhuma, J)

Heard Ms. S. Jahan, the learned counsel appearing for the applicant, who submits that in terms of the judgment and order dated 30.11.2022 passed in Criminal Petition No.237/2022, the State was to verify the documents and the records brought before this Court with regard to the nationality of Sri Amit Bose within one month.

The S.P. (B), Karimganj, Assam thereafter wrote a letter dated 26.12.2022 praying that some more time should be asked for from this Court for verifying the documents and record of Sri Amit Bose.

More than one and half months have passed since the letter dated 26.12.2022.

Ms. S. Jahan, the learned Addl. Public Prosecutor shall obtain instructions as to whether the matter has become infructuous or whether they need some more time to verify the documents of Sri Amit Bose.

If some more time is required, the specific number of days should be Page No.# 3/3

stated by Ms. Jahan.

List the matter again on Friday i.e. 17.02.2023.

                                        JUDGE            JUDGE




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