Dilip Gour vs The Stte Of Assam
2025 Latest Caselaw 8617 Gua

Gauhati High Court

Dilip Gour vs The Stte Of Assam on 17 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/2

GAHC010165252021




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

                                 Case No. : CRL.A(J)/31/2021

             DILIP GOUR
             UDALGURI, ASSAM.

             VERSUS

             THE STTE OF ASSAM
             REP. BY PP, ASSAM.

             2:SRI DILIP GOUR
              S/O- LATE BARUN GOUR
              P.S. MAZBAT
             VILL- NO.2
              BETIBARI (HATIPUTA)
              DISTRICT UDALGUR

Advocate for the Petitioner   : MR. M DUTTA, AMICUS CURIAE,

Advocate for the Respondent : PP, ASSAM,


                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                     HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 17.11.2025.

(K.R. Surana, J.)

Heard the submissions of Mr. M. Dutta, learned Amicus Curiae and Ms. S.H. Bora, learned Addl. Public Prosecutor, Assam.

Page No.# 2/2

Arguments concluded.

Judgment reserved.

                       JUDGE    JUDGE


Comparing Assistant