Sri Srimanta Baruah vs The State Of Asaam And Anr
2025 Latest Caselaw 9575 Gua

Gauhati High Court

Sri Srimanta Baruah vs The State Of Asaam And Anr on 15 December, 2025

                                                                        Page No.# 1/2

GAHC010241792025




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

                              Case No. : Bail Appln./3552/2025

            SRI SRIMANTA BARUAH
            SON OF LATE RUHINI KANTA BARUAH, RESIDENT OF VILL-
            GABHARUPAR, UNDER P.S- DHEKIAJULI IN THE DISTRICT OF SONITPUR,
            ASSAM.



            VERSUS

            THE STATE OF ASAAM AND ANR
            REPRESENTED BY THE LD. P.P TO THE GOVT OF ASSAM

            2:SMTI TARULATA BORA
            WIFE OF SRI KUNJO BORA
             RESIDENT OF VILL- MAZROWMARI
             UNDER P.S- DHEKIAJULI IN THE DISTRICT OF SONITPUR
            ASSAM

Advocate for the Petitioner   : MR G CHOUDHURY, MS. D CHOUDHURY,T DEKA,MS N
KALITA

Advocate for the Respondent : PP, ASSAM, MR. A AHMED, LEGAL AID COUNSEL FOR R-2




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                         JUDGMENT

Date : 15.12.2025

Heard Ms. N. Kalita, learned counsel appearing for Mr. G. Choudhury, learned counsel for the petitioner. Mr. A. Ahmed, learned legal Aid counsel Page No.# 2/2

appearing for the respondent No.2 and Mr. K.K. Das, learned Addl. P.P. for the State is present.

Ms. Kalita, submits that the conducting counsel has some personal difficulty today and has prayed for some time.

Prayer is allowed.

List this matter on 18.12.2026.

JUDGE

Comparing Assistant