Gunja Dutta vs The State Of Assam And Anr
2025 Latest Caselaw 2067 Gua

Gauhati High Court

Gunja Dutta vs The State Of Assam And Anr on 6 August, 2025

                                                                          Page No.# 1/2

GAHC010127582021




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

                                  Case No. : Crl.Pet./433/2021

            GUNJA DUTTA
            SON OF LATE PHANIDHAR DUTTA,
            A PERMANENT RESIDENT OF GARMUR NAPAM, P.S. JORHAT, DIST.
            JORHAT, ASSAM



            VERSUS

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

            2:SMT. RINA MITHI TERONPI
             W/O BIDYA SING RONGPHER
            A RESIDENT OF VILL- RONGKURU
            P.S. KHERONI
            DIST. WEST KARBI ANGLONG

            ASSAM
            MOBILE NUMBER(S)-8471997939
            863879150

Advocate for the Petitioner   : MR. S BANIK, A N HUSSAIN,MR. M K RONGPI

Advocate for the Respondent : PP, ASSAM, MR. R BORA,MR. D GOGOI,MS. S KHANIKAR (R-
2),MS H TERANGPI (R-2)




             Linked Case : Crl.Pet./361/2021

            GUNJA DUTTA
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            S/O LATE PHANIDHAR DUTTA
            R/O GARMUR NAPAM
            PS JORHAT
            DIST. JORHAT
            ASSAM


             VERSUS

            THE STATE OF ASSAM
            REP. BY PP
            ASSAM

            2:RINA MITHI TERONPI
            W/O BIDYA SING RONGPHAR
             R/O RONGKURU
             PS KHERONI
             DIST. WEST KARBI ANGLONG
            ASSAM
             M NO. 8471997939
             8638791502
             ------------
            Advocate for : MR. S BANIK
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM



                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                            ORDER

Date : 06.08.2025

Heard Mr. S. Banik, learned counsel for the petitioner. Also heard Mr. P.S. Lahkar, learned Additional Public Prosecutor appearing for the State and Mr. R. Bora, learned counsel for the respondent No.2.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant