Page No.# 1/2 vs The State Of Assam
2024 Latest Caselaw 70 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 5 January, 2024

                                                                       Page No.# 1/2

GAHC010172852008




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

                                 Case No. : Crl.A./107/2008

            DIGANTA BORA
            -

            2: TUTU BORA


            3: RITU BORA
            ALL ARE SONS OF LATE DEBA BORA
             R/O OFFICE LINE
            TIPONG
             UNDER LEKHAPANI P.S.
             DIST. TINSUKI

            VERSUS

            THE STATE OF ASSAM
            -



Advocate for the Petitioner   : MR. A K BHATTACHARYYA

Advocate for the Respondent : MR.R KALITA




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

05.01.2024 Pursuant to this court's order dated 20.12.2023 and 16.10.2023, the learned Page No.# 2/2

District and Sessions Judge, Tinsukia has initiated the enquiry for determination of juvenility. However, the learned Judge has sought for some more time to complete the same. Another prayer to give legible scanned copies of the statement recorded under Section 313 Cr.P.C. of the accused Ritu Bora and scanned copies of the judgment passed in Sessions case No. 131(M)/2023 by the then Additional Sessions Judge No. 1, Tinsukia is also made as the copies already received are not legible.

The prayer for time is granted.

Accordingly, the matter be listed on 15.02.2023.

In the meantime, the Registry shall furnish the legible copies to the learned District and Sessions Judge, Tinsukia.

JUDGE

Comparing Assistant