Suman Biswas @ Sumanta Biswas vs The State Of Arunachal Pradesh And ...
2023 Latest Caselaw 1791 Gua

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GAHC010026482020




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

                                  Case No. : Crl.A./60/2020

               SUMAN BISWAS @ SUMANTA BISWAS
               S/O- SHRI SANTOSH BISWAS, R/O- SUBRA-SUBRI, P.O. AND P.S. URANG,
               DIST.- UDALGURI, ASSAM.



               VERSUS

               THE STATE OF ARUNACHAL PRADESH AND ANR
               REP. BY P.P., ARUNACHAL PRADESH.

               2:SHRI LIMKON MOSSANG
                R/O- BORSATAM VILLAGE
                P.S. MANMOW
                DIST.- CHANGLANG
               ARUNACHAL PRADESH
                PIN- 792103

Advocate for the Petitioner   : MR. M BISWAS

Advocate for the Respondent : GA, AP

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA

04.05.2023 ORDER (Lanusungkum Jamir, J.)

Heard Mr. M. Biswas, learned counsel for the appellant. Also heard Mr. N.N.B. Choudhury, learned Public Prosecutor, Arunachal Pradesh.

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Hearing concluded.

Judgment reserved.

JUDGE JUDGE

Comparing Assistant