Hitesh Chandra Ray vs The State Of Assam And Anr
2024 Latest Caselaw 47 Gua

Gauhati High Court

Hitesh Chandra Ray vs The State Of Assam And Anr on 4 January, 2024

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GAHC010028552016




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

                                 Case No. : Crl.Pet./848/2016

            HITESH CHANDRA RAY
            S/O LT. BANAMALI RAY R/O VILL- TULUNGIA P.O. NORTH SALMARA P.S.
            ABHAYAPURI DIST. BONGAIGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE HOME SECRETARY TO THE GOVT. OF ASSAM, DISPUR
            CAPITAL COMPLEX, DISPUR, DIST. KAMRUP M, ASSAM PIN- 781006.

            2:SHRI PINAKI PRASAD MITRA
             INSPECTOR OF POLICE
            VIGILANCE and ANTI CORRUPTION
            ASSAM
             SRIMANTAPUR
             GUWAHATI
             DIST. KAMRUP M
            ASSAM PIN - 781032

Advocate for the Petitioner   : MR.M MAHANTA

Advocate for the Respondent :
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

Date : 04.01.2024

Heard Mr. K. N. Chourdhury, learned senior counsel assisted by Mr. D. S. Deka, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State respondent.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant