Bishal Phukan vs The State Of Assam
2025 Latest Caselaw 2367 Gua

Gauhati High Court

Bishal Phukan vs The State Of Assam on 27 January, 2025

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GAHC010273552024




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

                               Case No. : Bail Appln./3903/2024

            BISHAL PHUKAN
            S/O- LATE BIPIN CH. PHUKAN,
            R/O- FLAT NO-503,
            PRABHANJALEE RESIDENCY, BISHNU NAGAR, P.S AND DIST-DIBRUGARH,
            ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM



Advocate for the Petitioner   : MR DEBANGA KUMAR BAIDYA, MR. P DAS,MR. A M BORA

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 27.01.2025

Heard Mr. A. M. Bora, learned Senior Counsel assisted by Mr. A. K. Baidya,

learned counsel for the accused and Mr. M. Phukan, learned Additional Public Prosecutor, for the State respondent.

Argument concluded.

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Judgment reserved.

JUDGE

Comparing Assistant