Himleena Gautam vs The State Of Assam And Anr
2024 Latest Caselaw 5438 Gua

Gauhati High Court

Himleena Gautam vs The State Of Assam And Anr on 1 August, 2024

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GAHC010302762019




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

                          Case No. : Crl.Pet./1460/2019




         HIMLEENA GAUTAM
         W/O- DR. MRINAL CHANDRA BHATTACHARYYA
         R/O- HOUSE NO. 160
         SUKRESWAR TEMPLE CAMPUS
         GUWAHATI- 781001
         DIST. KAMRUP(M)
         ASSAM.


          VERSUS

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

         2:KABIR DEWAN
         S/O NURUL ISLAM
          R/O- HOUSE NO. 89
          SHANTIPUR
          MASJID ROAD
          GUWAHATI- 781009
          DIST. KAMRUP(M)
         ASSAM.
          ------------
         Advocate for : MR. D BARUAH
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

01.08.2024

Heard Mr. P. Das, learned counsel for the petitioner.

Also heard Mr. S. Dutta, learned counsel for the respondent No.1 and Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No.2.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant