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Pinku Kalita vs The State Of Assam And Anr
2023 Latest Caselaw 4274 Gua

Citation : 2023 Latest Caselaw 4274 Gua
Judgement Date : 12 October, 2023

Gauhati High Court
Pinku Kalita vs The State Of Assam And Anr on 12 October, 2023
                                                                      Page No.# 1/2

GAHC010149792022




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

                               Case No. : I.A.(Crl.)/440/2022

           PINKU KALITA
           S/O- AKAN KALITA, VILL.- GOPALPUR, P.S. SIPAJHAR, DIST. DARRANG,
           ASSAM, PIN- 784145.

           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

           2:ANIMA KALITA
            D/O- UTTAM KALITA
            R/O- GOPALPUR
            P.O. AND P.S. SIPAJHAR
            DIST. DARRANG
           ASSAM
            PIN- 784145

Advocate for the Petitioner : MR B P BORAH
Advocate for the Respondent : PP, ASSAM

           Linked Case : Crl.A./186/2022

           PINKU KALITA
           S/O- AKAN KALITA
           VILL.- GOPALPUR
           P.S. SIPAJHAR
           DIST. DARRANG
           ASSAM
           PIN- 784145.


           VERSUS

           THE STATE OF ASSAM AND ANR
                                                                                           Page No.# 2/2

             REPRESENTED BY THE PUBLIC PROSECUTOR
             ASSAM

             2:ANIMA KALITA
             D/O- UTTAM KALITA
              R/O- GOPALPUR
              P.O. AND P.S. SIPAJHAR
              DIST. DARRANG
             ASSAM
              PIN- 784145.
              ------------
             Advocate for : MR B P BORAH
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR



                                     BEFORE
                        HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                               ORDER

Date : 12.10.2023

Heard Mr. B. P. Borah, learned counsedl for the appellant . Also heard Mr. P. Borthakur, learned Addl. P.P. for the State respondent No.1 and Ms. M. Barman, learned Counsel for respondent No.2. Heard in part.

List the matter on 17.10.2023 so as to enable the learned counsel for the respondents to go through the judgment of West Ramnad Electric Distribution co. Ltd v. State of Madras, AIR 1962 SC 1753.

JUDGE

Comparing Assistant

 
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