Sankar Bakti vs The State Of Assam And Anr
2024 Latest Caselaw 4130 Gua

Gauhati High Court

Sankar Bakti vs The State Of Assam And Anr on 10 June, 2024

Author: M. Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010039112020




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

                                  Case No. : Crl.A./72/2020

            SANKAR BAKTI
            S/O- LATE CHUSRA BAKTI, R/O- DIPLING TEA ESTATE, P.O. AND P.S.
            KAKATIBARI, DIST.- CHARAIDEO, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY PUBLIC PROSECUTOR, ASSAM.

            2:SRI BIJAY TANTI
             S/O- LATE K. TANTI
             R/O- VILL.- DIPLING TEA ESTATE
             P.O. AND P.S. KAKATIBARI
             DIST.- CHARAIDEO
            ASSAM
             PIN- 785691

Advocate for the Petitioner   : MR. I CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                     HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 10.06.2024 (M. Choudhury,J)

Heard Mr. I. Choudhury, learned counsel for the appellant and Ms. S.H. Bora, learned Page No.# 2/2

Additional Public Prosecutor for the respondent no. 1, State of Assam. Arguments are heard.

Judgment is reserved.

                                     JUDGE                               JUDGE




Comparing Assistant