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Gauhati High Court
Page No.# 1/4 vs The State Of Assam And Anr on 1 December, 2025
Page No.# 1/4
GAHC010266172023
2025:GAU-AS:16493
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1247/2023
SMT. MERRY LASKAR
W/O SRI MRIDUL KUMAR LASKAR, R/O AJANTA PATH, HATIGAON, P.S.-
HATIGAON, DIST- KAMRUP (M) ASSAM, PIN-781028
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
2:SMT. DHANADA ATHPORIA
W/O LATE JAGADISH ATHPORIA
R/O NIJARAPARA
KAMAKHYA COLONY
P.S.-JALUKBARI
DIST-KAMRUP (M)
ASSA
Advocate for the Petitioner : MR. B M CHOUDHURY, MR. U CHOUDHURY,MRS. M S SUNDI
Advocate for the Respondent : PP, ASSAM, D ROY (r-2),MR. K ISLAM (r-2),MR A RASHID (r-
2),MR M CHETIA (r-2),MR T H HAZARIKA (r-2)
Linked Case : Crl.Pet./374/2022
MERRY LASKAR
W/O SRI MRIDUL KUMAR LASKAR
R/O AJANTA PATH
HATIGAON
Page No.# 2/4
UNDER HATIGAON POLICE STATION
GUWAHATI
IN THE DIST. OF KAMRUP (M)
ASSAM
PIN-781028
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP
ASSAM
2:SMTI DHANANDA ATHPORIA
W/O LATE JAGADISH ATHPORIA
R/O NIJARAPARA
KAMAKHYA COLONY
UNDER JALUKBARI POLICE STATION
GUWAHATI
IN THE DISTRICT OF KAMRUP (M)
ASSAM
PIN- 781013
------------
Advocate for : MR. B M CHOUDHURY
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
Linked Case : Crl.Rev.P./167/2016
MRIDUL KUMAR LASKAR
S/O. LT. JAGYA RAM LASKAR
R/O. AJANTA PATH
HATIGAON
P.S. HATIGAON
GHY.
DIST. KAMRUP M
ASSAM.
VERSUS
THE STATE OF ASSAM AND ANR
2:SMT. DHANADA ATHPORIA
Page No.# 3/4
W/O. JAGADISH ATHPORIA
R/O. NIJARAPARA
KAMAKHYA COLONY
P.S. JALUKBARI
GHY.
DIST. KAMRUP M
ASSAM.
------------
Advocate for : MR. K SAIKIA
Advocate for : MR.M CHETIAR-2 appearing for THE STATE OF ASSAM AND ANR
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
Date : 01-12-2025
Heard learned counsel Mr. B.M. Choudhury for the petitioner (s) namely -
Smt. Merry Laskar, who has filed the Crl.Pet. 1247/2023 with prayer to set
aside and quash the judgment and order dated 10.12.2012 passed by the
learned SDJM (S) No. 2, Kamrup (M) at Guwahati in C.R. Case No. 8338 C/2006
as well as the impugned judgment and order dated 26.06.2015 passed by the
learned Additional Sessions Judge (FTC) No. 3, Kamrup (M) at Guwahati in
connection with Criminal Appeal No. 12/2013;
Sri Mridul Kumar Laskar, who has filed the Crl.Rev.P. No. 167/2016 with
prayer to set aside and quash the judgment and order dated 26.06.2015 passed
by the learned Additional Sessions Judge No. 3 (FTC), Kamrup (M) at Giwahati
in Criminal Appeal No. 13/2013 as well as the judgment and order dated
10.12.2012 passed by the learned SDJM (S) No. II, Kamrup (M) at Guwahati in
C.R. Case No. 8339C/2006 and;
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Smt. Merry Laskar, who has filed the Crl.Pet. 374/2022 with prayer to set
aside and quash the judgment and order dated 12.07.2016 passed by the
learned Additional Sessions Judge (FTC) No. 3, Kamrup (M) at Guwahati as well
as the impugned judgment and order dated 06.05.2015 passed in C.R. Case No.
8337/2006 by the learned JMFC, Kamrup (M) at Guwahati.
2. Also heard learned Additional Public Prosecutor Ms. N. Das for the
respondent State and learned counsel Mr. M. Chetia for the respondent No. 2
Smti. Dhanada Athporia in all the above-mentioned petitions.
3. It is submitted that both the parties have amicably settled their dispute. It
is submitted that all the payments have been made by the petitioners to the
respondent No. 2 and therefore, both the parties have amicably settled their
dispute on compromise and settlement.
4. As the matters are amicably settled between both the parties and as there
are no allegations against the petitioners, Crl.Pet./1247/2023,
Crl.Rev.Pet./167/2016, Crl.Pet./374/2022, are disposed of on compromise and
settlement between the parties .
JUDGE
Comparing Assistant
