Bholla Sankar Singh vs The State Of Assam And Anr
2024 Latest Caselaw 8451 Gua

Gauhati High Court

Bholla Sankar Singh vs The State Of Assam And Anr on 19 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010016462022




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

                                Case No. : Crl.A./20/2022

          BHOLLA SANKAR SINGH
          S/O CHATRAPATHI SINGH
          VILLAGE PAILAPOOL, PS LAKHIPUR, DIST CACHAR, ASSAM ,788098


          VERSUS

          THE STATE OF ASSAM AND ANR
          REPRESENTED BY PP ASSAM

          2:SASANKA DAS
           S/O LATE SURESH DAS
          RESIDENT OF VILLAGE PAILAPOOL
           PS LAKHIPUR
           DIST CACHAR
          ASSAM
           78809

Advocate for the Petitioner : MR. L R MAZUMDER, MR. A Z AHMED
Advocate for the Respondent : PP, ASSAM,


           Linked Case : CRL.A(J)/117/2022

          SANJIB SAHU
          S/O. RAM GOBINDA SAHU
          R/O. PALIAPOOL
          P.S. LAKHIPUR
          CACHAR.


           VERSUS

          THE STATE OF ASSAM
                                                                         Page No.# 2/2

            REP. BY PP
            ASSAM.


            ------------
            Advocate for : MR. D K BAGCHI
            AMICUS CURIAE
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



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

                                     ORDER

19-11-2024 (S. K. Medhi, J)

Shri L. R. Mazumdar, learned counsel for the appellant has submitted that there is an another appeal arising out of the same judgment which however has been filed beyond the prescribed period of limitation and accordingly an IA has been filed. He, accordingly, prays for an adjournment of this matter.

List after 4 (four) weeks.

                                   JUDGE                     JUDGE




Comparing Assistant