Suban Ch Nath vs The State Of Assam And Anr
2024 Latest Caselaw 8209 Gua

Gauhati High Court

Suban Ch Nath vs The State Of Assam And Anr on 8 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                   Page No.# 1/2

GAHC010213032024




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

                                Case No. : Crl.Rev.P./441/2024

            SUBAN CH NATH
            S/O LT. TARINI KANTA NATH
            VILL- KAHITEMA
            P.S. GOBARDHANA
            DIST. BAKSA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:DIPAK NATH
             S/O LT. SUREN NATH
            VILL- KAHITEMA
            P.S. GOBARDHANA
            DIST. BAKSA
            ASSA

Advocate for the Petitioner   : MR P SHARMAH, MR R CHETRY

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 08.11. 2024 Heard Mr. P. Sarma, learned counsel for the petitioner and Mr. D.P. Goswami, learned Addl. Public Prosecutor, Assam for the State respondent.

Page No.# 2/2

The learned counsel for the petitioner has prayed for some time to file additional affidavit affixing the judgment of the learned trial Court.

Prayer is allowed.

List the matter after 1 week.

JUDGE

Comparing Assistant