Apurba Kalita @ Apu @ Ankur Kalita vs The State Of Assam And Anr
2025 Latest Caselaw 5294 Gua

Gauhati High Court

Apurba Kalita @ Apu @ Ankur Kalita vs The State Of Assam And Anr on 13 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                        Page No.# 1/4

GAHC010110582024




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

                                Case No. : I.A.(Crl.)/550/2024

           APURBA KALITA @ APU @ ANKUR KALITA
           S/O DIPAK KALITA,
           VILL.- HALOGAON,
           P.S.- HALOGAON, P.S.- SUAL KUCHI,
           DIST.- KAMRUP (ASSAM), PIN- 781103.



           VERSUS

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

           2:LONGKESHWAR DAS
            S/O LT. BOHURAM DAS

           VILL.- RAMDEA KOMANTONA
           P.O.- MAJORKURI (RAMDIA KAMARTOLA)

           P.S.- HAJO
            DIST.- KAMRUP
           ASSAM
            PIN- 781102

Advocate for the Petitioner : MR. M U MONDAL, MR. M H BARBHUYAN,MR K ISLAM,MR
A ALIM SK,MR. A W MONDAL,A A AHMED

Advocate for the Respondent : PP, ASSAM,




            Linked Case : Crl.A./293/2023
                                                   Page No.# 2/4


APURBA KALITA @ APU @ ANKUR KALITA
S/O DIPAK KALITA

VILL.- HALOGAON

P.S.- HALOGAON
 P.S.- SUAL KUCHI

DIST.- KAMRUP (ASSAM)
PIN- 781103.


VERSUS

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

2:LONGKESHWAR DAS
S/O LT. BOHURAM DAS

VILL.- RAMDEA KOMANTONA
P.O.- MAJORKURI (RAMDIA KAMARTOLA)

P.S.- HAJO
 DIST.- KAMRUP
ASSAM
 PIN- 781102.
 ------------
Advocate for : MR. M U MONDAL
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.



Linked Case : CRL.A(J)/89/2023

BIJIT KALITA @ CHOUDHURY
S/O PRAFULLA KALITA

VILL.- HALOGAON

P.S.- SUALKUCHI
 DIST.- KAMRUP
ASSAM.
                                                                                  Page No.# 3/4

            VERSUS

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

            2:LANKESWAR DAS
            S/O LATE BAHURAM DAS

            VILL.- RAMDIYA KAMARTOLA
            P.S.- HAJO
            DIST.- KAMRUP
            ASSAM.
            ------------
            Advocate for : MR. P HAZARIKA
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

13.06.2025 [Manish Choudhury, J]

Heard Mr. A. Alim Sk, learned counsel for the appellant in Criminal Appeal no. 293/2023; Mr. P.K. Munir, learned counsel for the appellant in Criminal Appeal no. 89/2023; Ms. A. Begum learned additional Public Prosecutor, Assam for the respondent no. 1; Ms. A. Das, learned counsel representing Mr. J. Das, learned Legal Aid Counsel for the respondent no. 2 in Criminal Appeal no. 293/2023; and Ms. P.B. Bordoloi, learned Legal Aid Counsel for the respondent no. 2 in Criminal Appeal no. 89/2023.

Mr. Alim Sk, learned counsel for the appellant in Criminal Appeal no. 293/2023 has submitted that the application, I.A.[Crl.] no. 550/2024 is listed for consideration. He has submitted that since the Paper-Book has been made ready in Criminal Appeal no. 89/2023, and the Criminal Appeal no. 293/2023 has arisen out of same Judgment, the Paper-Book prepared in Criminal Appeal no. 89/2023 will serve the purpose also for the Criminal Appeal no. 293/2023. He has, thus, submitted that copy of the Paper-Book prepared in Criminal Page No.# 4/4

Appeal no. 89/2023 may, therefore, be supplied to him.

Office to furnish a copy of the Paper-Book prepared in connection with Criminal Appeal no. 89/2023 also to the learned counsel for the parties in Criminal Appeal no. 293/2023.

Registry shall reflect the name of Ms. P.B. Bordoloi, learned Legal Aid Counsel only in the respondents side in the cause-list.

List the case after 2 [two] weeks.

                                               JUDGE                                  JUDGE



Comparing Assistant