Sri Ramen Das vs The State Of Assam And Anr
2025 Latest Caselaw 4682 Gua

Gauhati High Court

Sri Ramen Das vs The State Of Assam And Anr on 19 August, 2025

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GAHC010260672019




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

                                  Case No. : Crl.A./424/2019

            SRI RAMEN DAS
            S/O- LATE TITHIRAM DAS, R/O- VILL.- SINGRA, P.S. KAMALPUR, DIST.-
            KAMRUP, ASSAM, PIN- 781380.

            VERSUS

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

            2:SRI KUSUM KALITA
             D/O- LATE BEKTA RAM KALITA
             R/O- VILL.- BARKHA
             P.S. KAMALPUR
             DIST.- KAMRUP
            ASSAM
             PIN- 781380

Advocate for the Petitioner   : MR. N AHMED, MR. R N D SARMA,MD S I AHMED

Advocate for the Respondent : PP, ASSAM,


                                      BEFORE
                       HON'BLE MRS. JUSTICE MITALI THAKURIA


                                           ORDER

Date : 19.08.2025.

Heard Mr. N. Ahmed, learned counsel for the appellant. Also heard Mr. P. Page No.# 2/2

Borthakur, learned Additional Public Prosecutor, Assam appearing on behalf of the respondent State.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant