Goutam Bindia vs The State Of Assam
2023 Latest Caselaw 1139 Gua

                                                                        Page No.# 1/2

GAHC010088162020




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

                                Case No. : CRL.A(J)/36/2020

            GOUTAM BINDIA
            S/O. LT. SUKRA BINDIA, R/O. HANSARA T.E. LINE NO.10, P.S.
            DOOMDOOMA, DIST. TINSUKIA, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. M BARMAN, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM


             Linked Case : CRL.A(J)/37/2020

            GOPI BINJIA @ BINDIA
            S/O. LT. SUKRA BINJIA
            R/O. HANSARA T.E. LINE NO.10
            P.S. DOOMDOOMA
            DIST. TINSUKIA
            ASSAM.


             VERSUS

            THE STATE OF ASSAM
            REP. BY PP
            ASSAM.
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                  ------------
                  Advocate for : MR. N HASAN
                  AMICUS CURIAE
                  Advocate for : PP
                  ASSAM appearing for THE STATE OF ASSAM



                                       BEFORE
                      HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                         HONOURABLE MR. JUSTICE KARDAK ETE

                                            ORDER

21-03-2023 (L.S. Jamir, J)

Heard Ms. M. Barman, learned Amicus Curiae representing the appellant in Crl. A.(J) No. 36/2020 and Mr. N. Hasan, learned Amicus Curiae representing the appellant in Crl. A.(J) No. 37/2020. Also heard Ms. S. Jahan, learned Additional Public Prosecutor representing the State of Assam.

Hearing concluded.

Judgment is reserved.

                                    JUDGE                  JUDGE



Comparing Assistant