Raju Borah vs The State Of Assam And Anr
2023 Latest Caselaw 1719 Gua

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GAHC010159432022




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

                                Case No. : CRL.A(J)/114/2022

            RAJU BORAH .
            S/O- SRI BABAKON BORAH, RESIDENT OF- BHERBHERI GAON, P.S.-
            SAMAGURI, DIST.- NAGAON, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY P.P., ASSAM

            2:SMTI JUN PATRA
            W/O- SRI MOHAN PATRA
             RESIDENT OF- JALJARI GAON
             P.S.- BARPATHAR
             DIST.- GOLAGHAT
            ASSA

Advocate for the Petitioner   : MRS. S ROY

Advocate for the Respondent : PP, ASSAM
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                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                  ORDER

02.05.2023

Heard Ms. M. Barman, learned Legal Aid Counsel for the respondent, who submits that except the copy of the judgment, the evidences and other documents are not yet been received by her.

Accordingly, the Registry is hereby directed to provide copies of all the relevant documents to the learned Legal Aid Counsel, Ms. M. Barman.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant