Mr Mukul Deka vs The State Of Assam And Anr
2023 Latest Caselaw 2334 Gua

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GAHC010035042017




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

                                 Case No. : Crl.A./317/2017

            MR MUKUL DEKA
            S/O KANAK CH. DEKA, R/O TAMUL CHUPA, P.O. SARTHEBARI, P.S.
            SARTHEBARI, DIST. BARPETA, ASSAM, PIN 781307



            VERSUS

            THE STATE OF ASSAM and ANR


            2:SMTI GUNU BALAL DEKA

             W/O LATE KUSHAL DEKA

             R/O TAMUL CHUPA

             P.S. SARTHEBARI

             DIST. BARPETA

             ASSAM

             PIN 78130




Advocate for the Petitioner   : MR.N N B CHOUDHURY

Advocate for the Respondent : MS H B BARMAN, LEGAL AID COUNSEL (R2)
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                                    BEFORE
                   HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                    ORDER

Date : 02.06.2023 (Lanusungkum Jamir, J)

Heard Mr. N.N.B.Choudhury, learned counsel for the appellant. Also heard Ms.S.Jahan, learned Addl. PP, Assam.

Hearing concluded.

Judgment reserved.

                                  JUDGE                     JUDGE




Comparing Assistant