Suman Sharma @ Chuman Kr. Sharma vs The State Of Assam And Anr
2024 Latest Caselaw 5856 Gua

Gauhati High Court

Suman Sharma @ Chuman Kr. Sharma vs The State Of Assam And Anr on 13 August, 2024

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GAHC010199182023




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

                                 Case No. : I.A.(Crl.)/836/2023

            SUMAN SHARMA @ CHUMAN KR. SHARMA
            S/O SRI RAJDEO SHARMA, VILL.- NIJARAPAR, JAGIROAD, P.S.- JAGIROAD,
            DIST.- MORIGAON, ASSAM, PIN- 782410.



            VERSUS

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

            2:KAMAKHYA THAKUR
             S/O GOPAL THAKUR

            R/O JAIL ROAD
            WARD NO. 8
            NORTH LAKHIMPUR
            P.S.- SINATOLL
            DIST.- NORTH LAKHIMPUR
            ASSAM
            PIN- 787001

Advocate for the Petitioner   : MR. S R GOGOI, MR. T DEURI,MS B DUTTA,C. SARMAH

Advocate for the Respondent : PP, ASSAM,




             Linked Case : Crl.A./330/2023

            SUMAN SHARMA @ CHUMAN KR. SHARMA
            S/O SRI RAJDEO SHARMA
                                                   Page No.# 2/3


VILL.- NIJARAPAR
JAGIROAD
P.S.- JAGIROAD
DIST.- MORIGAON
ASSAM
PIN- 782410.


VERSUS

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

2:KAMAKHYA THAKUR
S/O GOPAL THAKUR

R/O JAIL ROAD
WARD NO. 8
NORTH LAKHIMPUR
P.S.- SINATOLL
DIST.- NORTH LAKHIMPUR
ASSAM
PIN- 787001.
------------
Advocate for : MR. S R GOGOI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                       Page No.# 3/3


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                    ORDER

Date : 13.08.2024

Heard Mr. S.R. Gogoi, learned counsel for the appellant/applicant and Mr. P.S. Lahkar, learned Addl. Public Prosecutor for the State respondent No. 1. Also heard Mr. N. Barman, learned counsel for the respondent No. 2. Argument is concluded.

Judgment is reserved.

JUDGE

Comparing Assistant