Page No.# 1/2 vs The State Of Assam And 2 Ors
2023 Latest Caselaw 2494 Gua

                                                          Page No.# 1/2

GAHC010077622022




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

                            Case No. : Crl.L.P./25/2022

         M/S JAIN AGENCIES AND ANR.
         BEHIND R.K TOWER, REHABARI, GUWAHATI, ASSAM

         2: SRI SANJAY KR. JAIN
          S/O CHAINSUKH JAIN

         AUTHORISED SIGNATORY FOR M/S JAIN AGENCIES
         A.K AZAD ROAD
         GUWAHATI 781008
         DIST KAMRUP M ASSAM
         BYE LANE NO. 2
         SARUMOTORIA
         DISPUR
         GUWAHATI 78100

         VERSUS

         THE STATE OF ASSAM AND 2 ORS.
         REPRESENTED BY PP ASSAM

         2:SRI BHUPESH SARMA
          PROPRIETOR
          M/S DINESH TV ELECTRONICS
         SS ROAD
          SAHIDA MARKET
          LAKHTOKIA
          GUWAHATI 1
          KAMRUP M ASSAM

         3:M/S DINESH TV ELECTRONICS
          S ROAD
          SAHIDA MARKET
          LAKHTOKIA
          GUWAHATI 1
                                                                     Page No.# 2/2

             KAMRUP M ASSA

Advocate for the Petitioner   : MR. K BHATTACHARJEE

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                          ORDER

Date : --12.06.2023.

Heard Mr. M. Saikia, learned counsel for the petitioner; Mr. A. Tiwari, learned counsel for the respondent Nos. 2 and 3 and Mr. P.S. Lahkar, learned Additional Public Prosecutor for the State of Assam. It is submitted by the learned counsel for the respondents that the petitioner has not annexed the copy of the impugned judgment and order along with the leave application.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant