Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 1843 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 8 January, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010045042023




                                                             undefined

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

                                 Case No. : Crl.A./86/2023

           KANAKLATA DAS @ KANAKPRABHA AND ANR.
           W/O LATE NANI GOPAL DAS,
           RESIDENT OF VILLAGE DUHALIA PART II, PS PATHARKANDI, DIST
           KAMRIMGANJ, ASSAM

           2: RATAN DAS
            S/O LATE NANI GOPAL DAS

           RESIDENT OF VILLAGE DUHALIA PART II
           PS PATHARKANDI
           DIST KAMRIMGANJ
           ASSA

           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:BIKRAMJIT DAS

            S/O BIJAY DAS

           RESIDENT OF NIVIA BAZAR
           PS RATABARI
           DIST KARIMGANJ
           ASSA

Advocate for the Petitioner : MR H R A CHOUDHURY, MR D CHAKRABORTY,MR. A
AHMED,MR. I U CHOWDHURY

Advocate for the Respondent : PP, ASSAM,
                                                                      Page No.# 2/3



           Linked Case : I.A.(Crl.)/808/2023

           RATAN DAS
           S/O LATE NANI GOPAL DAS

           RESIDENT OF VILLAGE DUHALIA PART II
           PS PATHARKANDI
           DIST KAMRIMGANJ
           ASSAM


           VERSUS

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

           2:BIKRAMJIT DAS

           S/O BIJAY DAS

           RESIDENT OF NIVIA BAZAR
           PS RATABARI
           DIST KARIMGANJ
           ASSAM
           ------------
           Advocate for : MS R DEKA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                 BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 08.01.2025 (S.K. Medhi, J.) Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor for the State respondent.

Page No.# 3/3

Hearing concluded.

Judgment reserved.

JUDGE JUDGE

Comparing Assistant