Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jayanta Gogoi vs The State Of Assam And And 5 Ors
2023 Latest Caselaw 2434 Gua

Citation : 2023 Latest Caselaw 2434 Gua
Judgement Date : 8 June, 2023

Gauhati High Court
Jayanta Gogoi vs The State Of Assam And And 5 Ors on 8 June, 2023
                                                                    Page No.# 1/5

GAHC010060942023




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

                            Case No. : Crl.L.P./27/2023

         JAYANTA GOGOI
         S/O LATE HEMA KT. GOGOI, VILL.- MORANHAT, JYOTIPUR, P.O. AND P.S.-
         MORANHAT, DIST.- CHARAIDEO, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND AND 5 ORS.
         TO BE REP. BY THE P.P., ASSAM.

         2:NIRAJ GOGOI
          S/O KEKHARAM GOGOI

         VILL.- MORANHAT

         DIST.- CHARAIDEO
         PIN- 785670
         ASSAM.

         3:HEMA GOGOI
          S/O KEKHARAM GOGOI

         R/O.- BOTAMORA
         MORANHAT

         DIST.- CHARAIDEO
         PIN- 785670
         ASSAM.

         4:DIPANKAR GOGOI
          S/O LT. DIPANKAR GOGOI

         R/O BOTAMARA
                                                  Page No.# 2/5

             MORANHAT

            DIST.- CHARAIDEO
            PIN- 785670
            ASSAM.

            5:TIPESWAR GOGOI
             S/O LT. BHUPEN GOGOI

            R/O BOTAMARA
            MORANHAT

            DIST.- CHARAIDEO
            PIN- 785670
            ASSAM.

            6:RAJIB BORAH
             S/O GHANA BORAH

            R/O BOTAMARA
            MORANHAT

            DIST.- CHARAIDEO
            PIN- 785670
            ASSAM

Advocate for the Petitioner   : MR. P BOIRAGI

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/470/2023

            JAYANTA GOGOI
            S/O LATE HEMA KT. GOGOI

            VILL.- MORANHAT
            JYOTIPUR

            P.O. AND P.S.- MORANHAT

            DIST.- CHARAIDEO
            ASSAM.
                                 Page No.# 3/5


VERSUS

THE STATE OF ASSAM AND 5 ORS.
TO BE REP. BY THE P.P.
ASSAM.

2:NIRAJ GOGOI
S/O KEKHARAM GOGOI

VILL.- MORANHAT

DIST.- CHARAIDEO
PIN- 785670
ASSAM.
3:HEMA GOGOI
S/O KEKHARAM GOGOI

R/O.- BOTAMORA
MORANHAT

DIST.- CHARAIDEO
PIN- 785670
ASSAM.
4:DIPANKAR GOGOI
S/O LT. DIPANKAR GOGOI

R/O BOTAMARA
MORANHAT

DIST.- CHARAIDEO
PIN- 785670
ASSAM.
5:TIPESWAR GOGOI
S/O LT. BHUPEN GOGOI

R/O BOTAMARA
MORANHAT

DIST.- CHARAIDEO
PIN- 785670
ASSAM.
6:RAJIB BORAH
S/O GHANA BORAH

R/O BOTAMARA
MORANHAT
                                                                              Page No.# 4/5

           DIST.- CHARAIDEO
           PIN- 785670
           ASSAM.
           ------------
           Advocate for : MR. P BOIRAGI
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.



            Linked Case :

           JAYANTA GOGOI



            VERSUS

           THE STATE OF ASSAM AND.5 ORS A



           ------------
           Advocate for : MR. P BOIRAGI
           Advocate for : appearing for THE STATE OF ASSAM AND.5 ORS A



                                  BEFORE
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 08.06.2023

Heard Mr. P. Boiragi, learned counsel appearing for the petitioner. Also heard Mr. P. Barthakur, learned Additional Public Prosecutor for the State/respondent No.1.

The present application has been filed seeking leave for connected appeal against the judgment and order dated 20.10.2022 passed by the SDJM(M), Charaideo, Sonari, in PRC Case No. 280/2020 registered under Section 448/323/506/34.

Issue notice.

The petitioner shall take step(s) for service of notice upon the remaining respondents Page No.# 5/5

by registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

No formal notice required to be served upon the respondent No.1 as because Mr. Barthakur, learned Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Barthakur.

List accordingly.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter