Paku Karmakar vs The State Of Assam
2025 Latest Caselaw 1793 Gua

Gauhati High Court

Paku Karmakar vs The State Of Assam on 7 January, 2025

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GAHC010001362022




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

                                Case No. : CRL.A(J)/18/2022

            PAKU KARMAKAR
            S/O. SRI ETUWA KARMAKAR, R/O. CHENGELI LINE, TALAP T.E., P.S.
            DOOMDOOMA, DIST. TINSUKIA, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. M BARMAN (AMICUS CURIAE),

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 07.01.2025

Heard Ms. M. Barman, learned counsel for the appellant. Also heard Mr. B. Sharma, learned Additional Public Prosecutor for the State respondent.

Hearing concluded.

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Judgment reserved.

JUDGE

Comparing Assistant