Mohan Kumar vs The State Of Assam And Anr
2023 Latest Caselaw 4712 Gua

Gauhati High Court

Mohan Kumar vs The State Of Assam And Anr on 21 November, 2023

Author: Malasri Nandi

Bench: Michael Zothankhuma, Malasri Nandi

                                                              Page No.# 1/2

GAHC010212592022




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

                             Case No. : I.A.(Crl.)/708/2022


         MOHAN KUMAR
         S/O LATE PHUKAN KUMAR
         VILL.- LAKHIPUR
         P.O.- DEBCHARA
         P.S.- BARBARI
         DIST.- BAKSA
         ASSAM.


          VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY P.P.
         ASSAM.

         2:HALADHAR KUMAR
         S/O LATE KAHIRAM KUMAR
         VILL.- LAKHIPUR
          P.O.- NIZ BANGALIPARA
          P.S.- BARAMA
          DIST.- BAKSA
          BTR
         ASSAM.
          ------------
         Advocate for : MR. S C BISWAS
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.


         Linked Case : Crl.A./295/2022

         MOHAN KUMAR
         S/O LATE PHUKAN KUMAR,
                                                                       Page No.# 2/2

            VILL.- LAKHIPUR,
            P.O.- DEBCHARA,
            P.S.- BARBARI,
            DIST.- BAKSA, ASSAM.



            VERSUS

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

            2:HALADHAR KUMAR
             S/O LATE KAHIRAM KUMAR
            VILL.- LAKHIPUR
             P.O.- NIZ BANGALIPARA
             P.S.- BARAMA
             DIST.- BAKSA
             BTR
            ASSAM

Advocate for the Petitioner   : MR. S C BISWAS

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


                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 21-11-2023 (Malasri Nandi, J)

In view of the judgment passed today in the connected Crl.A. no. 295/2022, the interlocutory application stands disposed of.

                              JUDGE                           JUDGE



Comparing Assistant