Hadim Jigdong Kachari vs The State Of Assam And 3 Ors
2024 Latest Caselaw 8028 Gua

Gauhati High Court

Hadim Jigdong Kachari vs The State Of Assam And 3 Ors on 4 November, 2024

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GAHC010179482015




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

                                 Case No. : WP(C)/6840/2015

            HADIM JIGDONG KACHARI
            S/O FORENDRA JIGDONG KACHARI, R/O 1ST BYE-LANE , HOUSE NO. 2,
            NEAR A.G. RESIDENTIAL COMPLEX, BORSAJAI BEHARBARI, GUWAHATI-
            22, DIST. KAMRUP METRO, ASSAM.



            VERSUS

            THE STATE OF ASSAM and 3 ORS
            REP. BY THE SECRETARY TO THE GOVT. OF ASSAM, HOME DEPARTMENT,
            DISPUR, GUWAHATI- 781006.

            2:THE DIRECTOR GENERAL OF POLICE

             ASSAM
             GUWAHATI.

            3:THE CITY POLICE COMMISSIONER

            KAMRUP METRO
            GUWAHATI.

            4:THE OFFICER-IN-CHARGE

             CHANDMARI POLICE STATION
             GUWAHATI- 781003
             DIST. KAMRUP METRO
             ASSAM

Advocate for the Petitioner   : MR.P K DAS, MD.A KHAN,MR.R ALI,MR.A CHOUDHURY,MRN
J DAS

Advocate for the Respondent : , ,,,GA, ASSAM
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                                 BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

04.11.2024 Hearing concluded. Judgment reserved.

JUDGE

Comparing Assistant