Gauhati High Court

Sanjib Kumar Deka vs The State Of Asssam And Anr on 5 June, 2025

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GAHC010033792025




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

                                 Case No. : Crl.Pet./183/2025

            SANJIB KUMAR DEKA
            R/O- GAME VILLAGE, MILAN NAGAR PATH NO. 1, P.S. BASISTHA,
            DIST.KAMRUP (M), ASSAM, PIN-781029



            VERSUS

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

            2:KARISHMA BISWASI
             D/O SADANANDA BISWASHI
            R/O VILL- JALUKBARI
            LANGKESWAR
            ALAKANANDA PATH
             P.S. JALUKBARI
            DIST. KAMRUP (M)
            ASSAM
            PIN-781012

Advocate for the Petitioner   : MR. D P CHALIHA, MR. U P CHALIHA,MS M ROY

Advocate for the Respondent : PP, ASSAM, MD A RAHMAN (R-2),MRS. R S DEURI(R-2),MR. T
DEURI(R-2)
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                                       BEFORE

                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

05.06.2025

1. Heard Mr. D.P. Chaliha, the learned Senior Counsel, assisted by Ms. M. Roy, the learned counsel for the petitioner. Also heard Mr. K. Baishya, the learned Additional Public Prosecutor, appearing for the State of Assam as well as Mr. T. Deuri, the learned counsel for the respondent No. 2.

2. Hearing concluded.

3. Judgment reserved.

JUDGE

Comparing Assistant