Pabitra Kumar Hira vs The State Of Assam And Anr
2025 Latest Caselaw 1918 Gua

Gauhati High Court

Pabitra Kumar Hira vs The State Of Assam And Anr on 10 January, 2025

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GAHC010100642024




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

                                 Case No. : Crl.Pet./599/2024

            PABITRA KUMAR HIRA
            S/O LATE MANESWAR HIRA
            R/O WARD NO. 10, BHEBARGHAT, P.O. AND P.S. MANGALDAI,
            DIST. DARRANG, ASSAM



            VERSUS

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

            2:SHRI ANIL TODI @ ANIL KUMAR TODI
             S/O SRI NIRANJAN LAL TODI
            R/O NO. 2
             QUEENS PARK
             KOLKATA-799919
            WEST BENGAL

Advocate for the Petitioner   : MS. PADMINI BARUA, MS. RUKMINI BARUA

Advocate for the Respondent : PP, ASSAM, MR P CHOUDHURY(R-2),MR D TALUKDAR (R-
2),MR H K NATH(R-2)
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                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                     ORDER

Date : 10.01.2025 Heard Ms. P. Baruah, learned counsel for the petitioner. Also heard Mr. D. Das, learned Senior counsel assisted by Mr. D. Talukdar, learned counsel for the respondents.

Hearing is concluded.

Judgment reserved.

JUDGE

Comparing Assistant