Borun Nayak vs The State Of Assam And Anr
2024 Latest Caselaw 6458 Gua

Gauhati High Court

Borun Nayak vs The State Of Assam And Anr on 30 September, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/3

GAHC010062302024




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

                                   Case No. : Crl.A./186/2024

            BORUN NAYAK
            S/O- SRI BASUDEV NAYAK,
            R/O- KRISHNA BIHARI TEA ESTATE, BORLINE, P.O AND P.S.- DEMOW, DIST-
            SIVASAGAR, ASSAM.



            VERSUS

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

            2:SRI DIPAK KHODAL
             S/O- LATE MOLIA KHODAL

             R/O- KRISHNA BIHARI TEA ESTATE
             KATELASUWA

            P.O AND P.S.- DEMOW
             DIST- SIVASAGAR
            ASSAM

Advocate for the Petitioner   : MR. K GOGOI, MS P BORAH

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/549/2024

            BORUN NAYAK
            S/O- SRI BASUDEV NAYAK
                                                                      Page No.# 2/3


            R/O- KRISHNA BIHARI TEA ESTATE
            BORLINE
            P.O. AND P.S.- DEMOW
            DIST- SIVASAGAR
            ASSAM.


            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP
            ASSAM.

            2:SRI DIPAK KHODAL
            S/O- LATE MOLIA KHODAL
             R/O- KRISHNA BIHARI TEA ESTATE
             KATELASUWA
             P.O. AND P.S.- DEMOW
             DIST- SIVASAGAR
            ASSAM.
             ------------
            Advocate for : MR. K GOGOI
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR




                        BEFORE
       HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
        HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                     ORDER

Date : 30.09.2024 (S. K. Medhi, J)

Ms. P. Borah, learned counsel for the appellant, has informed that another appeal, being Crl. A. No. 68/2024, arising out of the same impugned judgment is pending before this Court.

Page No.# 3/3

In view of above, list this appeal along with Crl. A. No. 68/2024.

                        JUDGE                              JUDGE




Comparing Assistant