Page No.# 1/3 vs The State Of Assam And Anr
2024 Latest Caselaw 409 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 24 January, 2024

Author: Kr Surana

Bench: Kalyan Rai Surana

                                                                       Page No.# 1/3

GAHC010314332019




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

                                  Case No. : Crl.A./37/2020

            SHRI JAGANNATH PATRA AND ANR
            S/O- LATE RAMESH PATRA, R/O- URIABASTI, P.S. SAMUGURI, DIST.-
            NAGAON, ASSAM.

            2: SHRI MEGHNATH PATRA
             S/O- LATE RAMESH PATRA
             R/O- URIABASTI
             P.S. SAMUGURI
             DIST.- NAGAON
            ASSAM

            VERSUS

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

            2:SHRI SATWAN GANJU
             S/O- LATE PAGLA GANJU
             R/O- JOTIAPATHAR
             P.S. SAMUGURI
             DIST.- NAGAON
            ASSA

Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : CRL.A(J)/75/2020

            SANJOY DEORI @ SANJU DEHORI
                                                                     Page No.# 2/3

           NAGAON
           ASSAM.


            VERSUS

           THE STATE OF ASSAM
           REP. BY PP
           ASSAM.


           ------------
           Advocate for : MRS. RITA DAS MOZUMDAR
           AMICUS CURIAE
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                   BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

24.01.2024 (KR Surana, J)

Mr. BK Das, learned counsel for the applicant in Crl.A no.37/2020 and Ms. RD Mozumder, learned Amicus Curiae in Crl.A.(J) no.75/2020 and Ms. S. Jahan, learned APP are present.

Both the aforesaid appeals arise out of same judgment in respect of different accused persons. As paper book has not been prepared in Crl.A(J) 75/2020, the Court is of the considered opinion that the paper book prepared in connection with Crl.A37/2020 would suffice for the other appeal.

The Registry shall provide a copy of the paper book of Crl.A 37/2020 to Ms. RD Mozumdar, learned Amicus Curiae in Crl.A(J) 75/2020.

Page No.# 3/3

List the matter for hearing on 15.02.2024.

                            JUDGE                  JUDGE



Comparing Assistant