Rajesh Das vs The State Of Assam
2025 Latest Caselaw 2724 Gua

Gauhati High Court

Rajesh Das vs The State Of Assam on 12 August, 2025

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GAHC010263302024




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

                                 Case No. : CRL.A(J)/179/2024

            RAJESH DAS
            SIVASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE P.P., ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 12.08.2025

This is a Jail Appeal under Section 397/401/482 Cr.P.C assailing the judgment and order dated 12.08.2024 passed in the Court of Ld. Sessions Judge, Sivasagar in Sessions Case No. 144 (S-N) of 2018 arising out of Nazira P.S Case No. 52/2018 under Section 302 IPC.

Ms. S.H Borah, learned Additional Public Prosecutor is present.

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Ms. Barnita Choudhury, learned counsel is appointed as Amicus Curiae to appear on behalf of the appellant.

Registry is directed to supply copies of the documents to Ms. S.H Borah, learned Additional Public Prosecutor as well as Ms. Barnita Choudhury, learned Amicus Curiae.

List the matter after 2(two) weeks.

Registry shall inform Ms. Barnita Choudhury, learned counsel about her appointment as Amicus Curiae on behalf of the appellant.

JUDGE

Comparing Assistant