Moniram Changmai vs The State Of Assam And Anr
2024 Latest Caselaw 4948 Gua

Gauhati High Court

Moniram Changmai vs The State Of Assam And Anr on 18 July, 2024

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GAHC010077632020




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

                                Case No. : CRL.A(J)/22/2020

            MONIRAM CHANGMAI
            S/O. LT. BHOLA CHANGMAI, R/O. NO. 4 CHEPATOLI, TINGKHONG P.S.,
            DIBRUGARH, ASSAM.



            VERSUS

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

            2:SMTI. ARATI GOGOI
            W/O - LATE DEOKON GOGOI
            VILL.- 4 NO. CHAPATOLI
             PS- TINGKHONG
             DISTRICT- DIBRUGARH
            ASSA

Advocate for the Petitioner   : MR. P MAHANTA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 18.07.2024

Heard Mr. P. Mahanta, learned Amicus Curiae for the appellant and Mr. P.S. Lahkar, learned Additional Public Prosecutor for the State respondent No. 1.

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Argument is concluded.

Judgment is reserved.

JUDGE

Comparing Assistant