Smti Papori Borah Bhuyan vs Jitu Bhyan
2025 Latest Caselaw 4925 Gua

Gauhati High Court

Smti Papori Borah Bhuyan vs Jitu Bhyan on 22 May, 2025

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GAHC010122562014




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

                                 Case No. : Crl.Pet./66/2014

            SMTI PAPORI BORAH BHUYAN
            W/O LT. PRASANTA KR. BHUYAN AND D/O LT. RUPESWAR BORAH,
            PERMANENT R/O VILL- RAJAHOWLIGAON, P.O. KAROKAKATOLI, DIST.
            JORHAT, ASSAM.



            VERSUS

            JITU BHYAN
            S/O SRI SUREN BHUYAN, PRESENT ADDRESS - GOTANAGA, P.S. TEZPUR,
            DIST. SONITPUR, ASSAM, PERMANENT ADDRESS _ NO.1 KARHOL GAON,
            P.O. MAJULI BANGAON, P.S. KAMALABARI, DIST. JORHAT, ASSAM.



Advocate for the Petitioner   : MR.P C BORPUJARI, MR.B K SINGH,MS.A SAIKIA,MS.M
BHATTACHARJEE

Advocate for the Respondent : , MRR CHAKRABORTY,,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 22.05.2025 Heard Mr. B. K. Singh, the learned counsel for the petitioner. Also heard Mr. R. Chakraborty, the learned counsel for the respondent.

Hearing concluded.

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Judgment reserved.

JUDGE

Comparing Assistant