Shri Mukumoni Borah Alais Jagat vs The State Of Assam
2025 Latest Caselaw 8472 Gua

Gauhati High Court

Shri Mukumoni Borah Alais Jagat vs The State Of Assam on 11 November, 2025

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GAHC010243892025




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

                                 Case No. : Crl.Pet./1370/2025

            SHRI MUKUMONI BORAH ALAIS JAGAT
            S/O SHRI BHOLANATH BORAH, R/O-BARUAH TINALI, P.O. AND P.S. -
            DULIAJAN DIST.- DIBRUGARH, ASSAM.786602

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. B K DAS, MR H P GUWALA

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 11.11.2025

1. Heard Mr. B. K. Das, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State.

2. This application under Section 528 of BNSS, 2023 has been filed by the present petitioner, namely, Shri Mukumoni Borah @ Jagat impugning the judgment dated 08.08.2025 passed by the Court of learned Sessions Judge, Dibrugarh in Criminal Revision No. 28(3)/2025 whereby it had upheld the order dated Page No.# 2/2

23.06.2025 passed by the Court of learned Judicial Magistrate First Class, Dibrugarh in connection with Duliajan P.S. Case No. 317/2023 whereby the prayer for giving zimma of the Arms and Ammunitions as well as one license made by the present petitioner was rejected.

3. Let the records of Criminal Revision No. 28(3)/2025 be called for from the Court of learned Sessions Judge, Dibrugarh as well as case diary in connection with Duliajan P.S. Case No. 317/2023 be called for.

4. List this matter again on 9th of December, 2025.

JUDGE

Comparing Assistant