Sadnam Rabha @ Satram Rabha vs The State Of Assam
2025 Latest Caselaw 5116 Gua

Gauhati High Court

Sadnam Rabha @ Satram Rabha vs The State Of Assam on 29 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                   Page No. 1/2

GAHC010001142022




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

                                 Case No. : CRL.A(J)/6/2022

            SADNAM RABHA @ SATRAM RABHA
            S/O. MARTI RAM RABHA, VILL. BHERBHERI, P.S. CHHAYGAON, DISLT.
            KAMRUP, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.

Advocate for the Petitioner   : MR A KALITA, AMICUS CURIAE,

Advocate for the Respondent : PP, ASSAM,


                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 29.05.2025 [Manish Choudhury, J.]

Heard Mr. A. Kalita, learned Amicus Curiae for the appellant and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent, State of Assam.

Arguments are heard.

Judgment is reserved.

                                                       JUDGE                           JUDGE





Comparing Assistant