Promud Yadav vs The State Of Assam And Anr
2024 Latest Caselaw 8343 Gua

Gauhati High Court

Promud Yadav vs The State Of Assam And Anr on 13 November, 2024

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GAHC010179582023




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

                                 Case No. : Crl.A./303/2023

          PROMUD YADAV
          S/O LT. MOHAN YADAV,
          VILL.- AMRAJAN, NEAR GORI SANKAR MILL, P.S.- BOKAJAN, DIST.-
          KARBI ANGLONG, ASSAM.



          VERSUS

          THE STATE OF ASSAM AND ANR.
          TO BE REP. BY THE LEARNED P.P., ASSAM.

          2:KALUWA SHAH
           S/O RAMMSAKAL SHAH

          VILL.- SUKANJAN
          KRISHNA NAGAR
          P.S.- BOKAJAN
          DIST.- KARBI ANGLONG
          ASSAM

Advocate for the Petitioner : MR SARFRAZ NAWAZ, MR S A BARBHUYAN,MR A W
AMAN,SAMIM RAHMAN,MS SURAYA RAHMAN

Advocate for the Respondent : PP, ASSAM, MR. D GOGOI, LEGAL AID COUNSEL FOR R-2




           WITH

           I.A.(Crl.)/724/2023
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          PROMUD YADAV
          S/O LT. MOHAN YADAV
          VILL.- AMRAJAN
          NEAR GORI SANKAR MILL
          P.S.- BOKAJAN
          DIST.- KARBI ANGLONG
          ASSAM.


             VERSUS

          THE STATE OF ASSAM AND ANR.
          TO BE REP. BY THE LEARNED P.P.
          ASSAM.

          2:KALUWA SHAH
          S/O RAMMSAKAL SHAH

          VILL.- SUKANJAN
          KRISHNA NAGAR
          P.S.- BOKAJAN
          DIST.- KARBI ANGLONG
          ASSAM.
          ------------
          Advocate for : MR SARFRAZ NAWAZ
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.

          In


          Crl.A./303/2023


                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

13.11.2024

1. Heard Mr. S. Nawaz, learned counsel for the appellant. Also heard Mr. R.R. Kaushik, learned Additional Public Prosecutor, appearing for the State of Assam, as well as Mr. D. Gogoi, learned Amicus Curiae appearing for the Page No.# 3/3

respondent No. 2/informant.

2. Hearing concluded.

3. Judgment reserved.

JUDGE

Comparing Assistant