Page No.# 1/4 vs The State Of Assam And 2 Ors
2025 Latest Caselaw 3716 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 2 Ors on 4 March, 2025

                                                              Page No.# 1/4

GAHC010053422023




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

                          Case No. : W.P.(Crl.)/9/2023

         RADHA CHETIA AND 6 ORS
         S/O LATE RUDRESWAR CHETIA, R/O JOYRAM ROAD, JAGUN, ASSAM

         2: HAREN GOGOI
          S/O LATE JATINDRA NATH GOGOI
          R/O TIRAP GATE
          DIST-TINSUKIA
         ASSAM

         3: RAKESH JAISWAL
          S/O LATE PARSURAM JAISWAL
         TIRAP GATE
          DIST-TINSUKIA
         ASSAM

         4: ARUNAV PHUKAN
          S/O DILIP PHUKAN
          R/O 9TH MILE
          JAGUN
         TINSUKIA
         ASSAM

         5: PURNA BORAH
          S/O LATE DHANANJAY BORAH
          R/O JYOTI NAGAR
          DIGBOI
         ASSAM

         6: RAJU KHAN
          S/O LATE JAFFAR KHAN
          R/O R.G. ROAD
          DIGBOI
         ASSAM
                                                                           Page No.# 2/4

           7: ROBI KUMAR SINGH
            S/O LT. KUMAR SINGH
            R/O INDIAN COLONY
            MARGHERITA
            DIST-TINSUKIA
           ASSA

           VERSUS

           THE STATE OF ASSAM AND 2 ORS
           REPRESENTED BY SECRETARY TO THE GOVT. OF ASSAM, HOME AND
           POLITICAL DEPARTMENT, ASSAM SECRETARIAT, CM BLOCK, SECOND
           FLOOR, DISPUR, GUWAHATI-781006, ASSAM

           2:THE SUPERINTENDENT OF POLICE
           TINSUKIA
            OFFICE OF THE SUPERINTENDENT OF POLICE
           TINSUKIA DISTRICT
            BORGURI-UKONIMURIA
            BORGURI BONGALI GAON
           TINSUKIA-786192
           ASSAM

           3:THE OFFICER-IN-CHARGE
            MARGHERITA POLICE STATION
           THANA ROAD
            MARGERITA
           ASSAM-78618

Advocate for the Petitioner : MR. PRAN BORA, B. CHETRY (P-2),MR. M K DAS (P-2),MR. A
M BORA (P-2),MS K BHATTACHARYYA,MR H K SARMA,MR. A CHETIA

Advocate for the Respondent : GA, ASSAM,




            Linked Case : W.P.(Crl.)/14/2023

           ANJAN DUTTA
           S/O LATE TAPAN KUMAR DUTTA
           R/O BORBIL NO. 2
           P.O. AND P.S.-DIGBOI
           DIST-TINSUKIA
           ASSAM
           PIN-786171
                                                                        Page No.# 3/4



           VERSUS

          THE STATE OF ASSAM AND 2 ORS
          TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
          GOVERNMENT OF ASSAM
          HOME AND POLITICAL DEPARTMENT
          DISPUR
          GUWAHATI-781006

          2:THE SUPERINTENDENT OF POLICE
          TINSUKIA
          DIST-TINSUKIA
          ASSAM
           PIN-786192

          3:THE OFFICER-IN-CHARGE
          MARGHERITA POLICE STATION
          THANA ROAD
          MARGHERITA
          ASSAM-786181
          ------------
          Advocate for : MR. L GOGOI
          Advocate for : GA
          ASSAM appearing for THE STATE OF ASSAM AND 2 ORS



                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 04.03.2025

1. Heard Mr. P. Bora, learned senior counsel assisted by Ms. K. Bhattacharyya, learned counsel for the petitioner Nos. 1, 3, 5, 6 and 7 in WP(Crl.) No.9/2023 and Mr. A. M. Bora, learned senior counsel assisted by Mr. M. K. Das, learned counsel for the petitioner No. 2 in WP(Crl.) No.9/2023. Also heard Mr. P. Gogoi, learned counsel for the petitioner in WP(Crl.) No.14/2023.

2. Mr. D. Nath, learned Senior Government Advocate appearing for the State respondent.

Page No.# 4/4

3. Hearing concluded.

4. Judgment reserved.

5. Till the delivery of the judgment, the interim order granted earlier shall continue.

6. The learned Senior Government Advocate has also submitted a status report of the investigation of Margherita P.S. Case No. 42/2023 which is given to him by the Additional Superintendent of Police (Crime), Tinsukia, Assam.

7. Let the status report be part of the case record.

JUDGE

Comparing Assistant