Lalu Karmakar vs State Of Assam
2023 Latest Caselaw 4035 Gua

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GAHC010057792023




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

                                Case No. : CRL.A(J)/42/2023

             LALU KARMAKAR
             S/O- SRI RAM CHARAN KARMAKAR, R/O- BADLABHATA T.E. SPRING
             LINE, P.S. DOOMDOOMA, DIST. TINSUKIA, ASSAM



             VERSUS

             STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MS R D MAZUMDAR (AMICUS CURIAE)

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 28.09.2023

(M. Zothankhuma, J)

Heard Ms. R. D. Mazumdar, learned Amicus Curiae for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State Page No.# 2/2

respondent.

Hearing concluded.

Judgment reserved.

JUDGE JUDGE

Comparing Assistant