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Pranab Kumar Medhi vs Kabir Dewan And Anr
2024 Latest Caselaw 5440 Gua

Citation : 2024 Latest Caselaw 5440 Gua
Judgement Date : 1 August, 2024

Gauhati High Court

Pranab Kumar Medhi vs Kabir Dewan And Anr on 1 August, 2024

                                                                          Page No.# 1/2

GAHC010302762019




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

                                Case No. : Crl.Pet./1457/2019

            PRANAB KUMAR MEDHI
            S/O- SRI HARKANTA MEDHI, R/O- AUGUST KRANTI PATH, ORNATE
            ENCLAVE, JAYANAGAR, GHY, KAMRUP (M), ASSAM, PIN- 781022



            VERSUS

            KABIR DEWAN AND ANR.
            S/O- NURUL ISLAM, R/O- H.NO. 89, SHANTIPUR, MASJID ROAD, GHY,
            KAMRUP (M), PIN- 781009

            2:THE STATE OF ASSAM
             REP. BY THE P.P.
             GOVT. OF ASSA

Advocate for the Petitioner   : MR D DEKA, MR. N DEKA

Advocate for the Respondent : MR. S. DUTTA (R-1), MR. P MAHANTA (R-1),PP, ASSAM
                                                                            Page No.# 2/2

                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

01.08.2024

Heard Mr. N. Deka, learned counsels 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

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