Rejina Karmakar vs The State Of Assam
2023 Latest Caselaw 2665 Gua

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GAHC010029292021




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

                                 Case No. : CRL.A(J)/11/2021

             REJINA KARMAKAR
             DIBRUGARH, ASSAM.


             VERSUS

             THE STATE OF ASSAM
             REP. BY PP, ASSAM.

             2:SHRI SUJIT KARMAKAR
              S/O LATE MUKUL KARMAKAR
             R/O SEPON BORTANI LINE
             P.S. MORAN
             DIST- DIBRUGARH
             ASSAM

Advocate for the Petitioner   : MR A TEWARI, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 22-06-2023 (M. Zothankhuma, J)

Heard Mr. A Tewari, learned Amicus Curiae for the appellant as well as Ms. B Bhuyan, learned Additional Public Prosecutor appearing for the State of Assam.

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Hearing concluded. Judgment reserved.

JUDGE JUDGE

Comparing Assistant