Unknown vs Philo Kumar Deori
2023 Latest Caselaw 2505 Gua

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GAHC010185402022




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

                                Case No. : Crl.Pet./1060/2022

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
            ENVIRONMENT AND FOREST DEPARTMENT, DISPUR, ASSAM.

            2: THE DIVISIONAL FOREST OFFICER-CUM-AUTHORIZED OFFICER
             NORTH KAMRUP DIVISION

            RANGIA IN FOREST OFFENCE NO. NL/17 OF 2021-22

            VERSUS

            PHILO KUMAR DEORI
            SON OF MITHARAM DEORI,
            RESIDENT OF VILLAGE BORDUMSA,
            P.O.- HOLONG GUTIBARI,
            P.S.- TINSUKIA, PIN- 786160,
            DIST- TINSUKIA, ASSAM.



Advocate for the Petitioner   : MR. P N GOSWAMI

Advocate for the Respondent : MR. A K BHUYAN
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                                    BEFORE

               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

13.06.2023

Heard Mr. D. Gogoi, learned Standing Counsel, Forest Department appearing for the petitioners. Also heard Mr. A.K. Bhuyan, learned counsel for the respondent and Ms. S. Jahan, learned Additional Public Prosecutor, appearing for the State of Assam.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant