Krishna Malo Das vs The State Of Assam
2024 Latest Caselaw 8127 Gua

Gauhati High Court

Krishna Malo Das vs The State Of Assam on 6 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

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GAHC010093442022




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

                                 Case No. : CRL.A(J)/56/2022

            KRISHNA MALO DAS
            BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. T BEGUM, AMICUS CURIAE,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 06.11.2024 (S.K. Medhi, J.) Heard Ms. T. Begum, learned Amicus Curiae for the appellant. Also heard Ms. A. Begum, learned Additional Public Prosecutor, State of Assam.

Hearing concluded.

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Judgment reserved.

JUDGE JUDGE

Comparing Assistant