Shamali Dey vs The State Of Assam And Anr
2025 Latest Caselaw 3362 Gua

Gauhati High Court

Shamali Dey vs The State Of Assam And Anr on 20 February, 2025

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GAHC010088382024




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

                                Case No. : Crl.Rev.P./185/2024

            SHAMALI DEY
            W/O LATE KHOGENDRA DEY
            R/O VILL- RAILWAY KERANI PATTY,
            P.S. BADARPUR, DIST. KARIMGANJ, ASSAM



            VERSUS

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

            2:MRS. DEBOSREE DUTTA
            W/O SRI SANJIB DEY
            R/O DAS COLONY
             SILCHAR
             P.O. AND P.S. SILCHAR
             DIST. CACHAR
            ASSA

Advocate for the Petitioner   : SADHAN KALITA, GUNJAN DAS,MR SUMANTH KAKATI

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

20.02.2025

1. Heard Mr. P. Das, the learned counsel for the petitioner. Also Page No.# 2/2

heard Mr. P.S. Lahkar, the learned Additional Public Prosecutor appearing for the State of Assam.

2. Hearing is concluded.

3. Judgment is reserved.

JUDGE

Comparing Assistant