Dr. Dipti Baruah vs Arup Jyoti Das
2025 Latest Caselaw 3013 Gua

Gauhati High Court

Dr. Dipti Baruah vs Arup Jyoti Das on 10 February, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                       Page No.# 1/2

GAHC010162312023




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

                                  Case No. : Crl.L.P./35/2023

            DR. DIPTI BARUAH
            W/O PRADIP KR. BARUAH,
            VILL.- DEKASUNDAR, P.S.- JAMAGURI, DIST.- SONITPUR (ASSAM).

            VERSUS

            ARUP JYOTI DAS
            S/O PHANIDHAR DAS,
            R/O NALBARI, NEAR HARI MANDIR, DIST.- NALBARI, ASSAM.

Advocate for the Petitioner : MR SARFRAZ NAWAZ, SAMIM RAHMAN,MR S A
BARBHUYAN,A W AMAN,MR. SURAJIT DAS,MS SURAYA RAHMAN

Advocate for the Respondent : ,

                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 10.02.2025

Heard Mr. S. Nawaz, learned counsel for the petitioner.

I have gone through the judgment passed by the learned Sessions Judge, Sonitpur, Tezpur in Crl. Appl. No. 01(S-1)/2022.

The leave to file the appeal is allowed.

The connected criminal appeal shall be registered and listed for admission hearing.

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Accordingly, the present leave petition is disposed of.

JUDGE

Comparing Assistant