Sanjib Murah @ Lodha vs The State Of Assam
2024 Latest Caselaw 173 Gua

Gauhati High Court

Sanjib Murah @ Lodha vs The State Of Assam on 10 January, 2024

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GAHC010211952019




                                 THE GAUHATI HIGH COURT
     (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
                            Case No. : CRL.A(J)/62/2019

                   SANJIB MURAH @ LODHA
                   S/O. LT. THULA MURAH, R/O. UKANIMORIA BENGALI GAON, P.S.
                   TINSUKIA, DIST. TINSUKIA, ASSAM.
                   VERSUS
                   THE STATE OF ASSAM
                   REP. BY PP, ASSAM.

Advocate for the Petitioner : MR. K GOSWAMI, AMICUS CURIAE
Advocate for the Respondent : PP, ASSAM


                                            BEFORE
                    HON'BLE THE CHIEF JUSTICE (ACTING) MR. LANUSUNGKUM JAMIR
                            HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA
                                            ORDER

10.01.2024 (L.S. Jamir, C.J(Acting)

Heard Ms. A. Neog, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Addl. PP, Assam for the respondent.

Written arguments have been submitted.

Judgment reserved.

JUDGE CHIEF JUSTICE (ACTING) Comparing Assistant