Manab Jyoti Lal Ray vs The State Of Assam And Anr
2025 Latest Caselaw 2011 Gua

Gauhati High Court

Manab Jyoti Lal Ray vs The State Of Assam And Anr on 5 August, 2025

                                                                          Page No.# 1/2

GAHC010051042024




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

                                Case No. : Crl.Rev.P./88/2024

            MANAB JYOTI LAL RAY
            S/O NITAI LAL RAY, R/O VILL- KAMARPARA, P.O.-CHOIBARI, DIST-
            KOKRAJHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:SMT. HIMANI RAY
             D/O KESHAB CHANDRA RAY
             R/O VILL AND P.O.-NORTH SALMARA
             P.S.-ABHAYAPURI
             DIST-BONGAIGAON
            ASSAM
             PIN

Advocate for the Petitioner   : MR. I A TALUKDAR, MS N.RAHMAN,MR. B HUSSAIN

Advocate for the Respondent : PP, ASSAM, MR. K KALITA (R-2)




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                          ORDER

Date : 05.08.2025

Heard Mr. I.A. Talukdar, learned counsel for the petitioner. Also heard Mr. P.S. Page No.# 2/2

Laskar, learned Additional Public Prosecutor appearing for the State and Mr. K. Kalita, learned counsel for the respondent No.2.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant