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Dipak Ghosh vs The State Of Assam And Anr
2024 Latest Caselaw 128 Gua

Citation : 2024 Latest Caselaw 128 Gua
Judgement Date : 9 January, 2024

Gauhati High Court

Dipak Ghosh vs The State Of Assam And Anr on 9 January, 2024

                                                                   Page No.# 1/2

GAHC010027042023




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

                                 Case No. : I.A.(Crl.)/242/2023

            DIPAK GHOSH
            S/O SRI DILIP GHOSH, RESIDENT OF VILLAGE KATHALGURI, NAGAON,
            PO PATHALIPAM, PS BOGINADI, DIST LAKHIMPUR ASSAM 787056



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI GITANJALI NATH
            W/O BABU NATH
             RESIDENT OF VILLAGE KATHALGURI
             NAGAON
             PO PATHALIPAM
             PS BOGINADI
             DIST LAKHIMPUR ASSAM 78705

Advocate for the Petitioner   : MR G PEGU

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.A./101/2023

            DIPAK GHOSH
            S/O SRI DILIP GHOSH

            RESIDENT OF VILLAGE KATHALGURI
            NAGAON
                                                                      Page No.# 2/2

            PO PATHALIPAM
            PS BOGINADI
            DIST LAKHIMPUR ASSAM 787056


            VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:SMTI GITANJALI NATH
           W/O BABU NATH

           RESIDENT OF VILLAGE KATHALGURI
           NAGAON
           PO PATHALIPAM
           PS BOGINADI
           DIST LAKHIMPUR ASSAM 787056
           ------------
           Advocate for : MR G PEGU
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                    ORDER

Date : 09.01.2024

Heard the arguments of both the sides.

The matter is reserved for judgment.

JUDGE

Comparing Assistant

 
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