Karuna Rabha vs The State Of Assam And Anr
2024 Latest Caselaw 5943 Gua

Gauhati High Court

Karuna Rabha vs The State Of Assam And Anr on 14 August, 2024

                                                                         Page No.# 1/3

GAHC010080202022




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

                                 Case No. : I.A.(Crl.)/211/2022

            KARUNA RABHA
            S/O SIBARAM RABHA, RESIDENT OF VILLAGE OUGURI, PS CHAYGAON,
            DIST KAMRUP , ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP ASSAM

            2:BIKASH RABHA

             S/O LATE SANURAM RABHA
             RESIDENT OF VILLAGE OUGURI
             PS CHAYGAON
             DIST KAMRUP
             ASSA

Advocate for the Petitioner   : MR. B DEKA, MR P DAS,A DAS,MR P PRAWAR

Advocate for the Respondent : PP, ASSAM,

             Linked Case : Crl.A./83/2022

            KARUNA RABHA
            S/O SIBARAM RABHA

            RESIDENT OF VILLAGE OUGURI
            PS CHAYGAON
            DIST KAMRUP
            ASSAM


             VERSUS
                                                                              Page No.# 2/3

              THE STATE OF ASSAM AND ANR
              REPRESENTED BY PP ASSAM

              2:BIKASH RABHA

              S/O LATE SANURAM RABHA

              RESIDENT OF VILLAGE OUGURI
              PS CHAYGAON
              DIST KAMRUP
              ASSAM
              ------------
              Advocate for : MR. B DEKA
              Advocate for : PP
              ASSAM appearing for THE STATE OF ASSAM AND ANR



                                        BEFORE
              HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
                                         ORDER

14.08.2024 Learned counsel, Mr A Das, is present on behalf of the petitioner. Mr R R Kaushik,

learned Additional Public Prosecutor is present on behalf of the State of Assam.

The learned Additional Public Prosecutor has submitted for time to place his

submissions against the prayer for stay of the operation of the impugned Judgment and

Order.

Office Note dated 09.08.2024 reflects that signature of the respondent No. 2 has

been received by the Office.

The respondent No. 2 is not represented.

Office to appoint one Legal Aid Counsel, to represent the respondent No. 2.

Page No.# 3/3

Appeal is admitted for hearing.

List the matter on 29.08.2024.

JUDGE

Comparing Assistant