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Sri Bhadreswar Padi vs The State Of Assam And Anr
2023 Latest Caselaw 1916 Gua

Citation : 2023 Latest Caselaw 1916 Gua
Judgement Date : 11 May, 2023

Gauhati High Court
Sri Bhadreswar Padi vs The State Of Assam And Anr on 11 May, 2023
                                                                    Page No.# 1/2

GAHC010164262017




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

                                   Case No. : Crl.A./240/2018

            SRI BHADRESWAR PADI
            S/O LATE DIMBESWAR PADI, R/O VILL. MOINAPARA, P.S. GOGAMUKH,
            DIST. DHEMAJI, ASSAM.



            VERSUS

            THE STATE OF ASSAM and ANR
            RREPRESENTED BY PP, ASSAM.

            2:SMT. SANGITA PADI
            W/O SRI BHADRESWAR PADI
             R/O VILL. MOINAPARA
             P.S. GOGAMUKH
             PIN 787057
             DIST. DHEMAJI
            ASSAM

Advocate for the Petitioner   : MR B BURAGOHAIN

Advocate for the Respondent : MS. B BHUYAN(ADDL.PP, ASSAM)




             Linked Case : I.A.(Crl.)/584/2018

            SRI BHADRESWAR PADI
            S/O LATE DIMBESWAR PADI
            R/O VILL. MOINAPARA
            P.S. GOGAMUKH
            DIST. DHEMAJI
                                                                        Page No.# 2/2

           ASSAM.


            VERSUS

           THE STATE OF ASSAM and ANR
           RREPRESENTED BY PP
           ASSAM.

           2:SMT. SANGITA PADI
           W/O SRI BHADRESWAR PADI
            R/O VILL. MOINAPARA
            P.S. GOGAMUKH
            PIN 787057
            DIST. DHEMAJI
           ASSAM.
            ------------
           Advocate for : MR B BURAGOHAIN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM and ANR



                                 BEFORE
                HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                    ORDER

11.05.2023 (Malasri Nandi, J)

In view of the judgment passed in Criminal Appeal No. 240/2018, the present interlocutory application stands disposed of accordingly.

                                    JUDGE                         JUDGE




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