The State Of Assam vs Nilima Bose And 4 Ors
2023 Latest Caselaw 580 Gua

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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 :

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

17-02-2023 [Michael Zothankhuma, J]

Heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam, appearing for the

applicant, who submits that in terms of the 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, the son of the respondent no.1,

within a period of 1 (one) month. The Superintendent of Police (B), Karimganj, Assam,

thereafter wrote a letter dated 26.12.2022 praying for some more time to ask for from this

Court to verify the documents and records of Sri Amit Bose.

This Court vide order dated 15.02.2023 had instructed Ms. S. Jahan to obtain

instructions as to whether the matter has become infructuous and/or whether the applicants

need some more time to verify the documents of Sri Amit Bose in terms of the judgment and

order dated 30.11.2022 passed in Criminal Petition No.237/2022.

Ms. S. Jahan, learned Additional Public Prosecutor, submits that she has received

instructions to the effect that the SP(B), Karimganj has written letters to the Police Authorities

in the 2 (two) addresses of Sri Amit Bose, one located in Guwahati and another in Kolkata, for

furnishing the documents that are required to be verified. She submits that the Local Police

authorities in Guwahati and Kolkata have not provided the required documents to the SP (B),

Karimganj, till date and as such, she prays for 1 (one) month's more time, with effect from Page No.# 3/3

today, i.e. 17.02.2023, to verify the documents of Sri Amit Bose.

The prayer of Ms. S. Jahan, learned Additional Public Prosecutor is allowed.

In view of the above, the SP(B), Karimganj is provided 1 (one) month's more time to

be counted from today i.e. 17.02.2023, to verify the documents and records with regard to

the nationality of Sri Amit Bose, in terms of the order dated 30.11.2022 passed in Crl. Petition

No.237/2022.

The I.A. stands disposed of.

                                     JUDGE                                        JUDGE


Comparing Assistant