Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 8624 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 17 November, 2025

                                                                        Page No.# 1/2

GAHC010253402025




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

                              Case No. : Bail Appln./3696/2025

            DEEPSHEKHAR GOGOI AND 2 ORS
            S/O KUMUD GOGOI, R/O A TYPE 40, OIL INDIA COLONY, P.O. AND P.S.
            DULIAJAN, DIST. DIBRUGARH.

            2: HEMSARAN BORAH @ HEMCHARAN BORAH
             S/O BIPUL BORAH

            R/O A TYPE QUARTER 829 OIL INDIA COLONY
            P.O. AND P.S. DULIAJAN
            DIST. DIBRUGARH.

            3: NABADIP SONOWAL
             S/O TILESWAR SONOWAL
             R/O B TYPE 187
             OIL COLONY
            VILL. 2NO. KUTHALGURI
             BHADOI PASALI
             P.O. AND P.S. DULIAJAN
             DIST. DIBRUGARH

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM.



Advocate for the Petitioner   : MR. P BORA, MS K SARMA,MS K BHATTACHARYYA,MR H K
SARMA

Advocate for the Respondent : PP, ASSAM,
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                                    BEFORE
                    HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                        JUDGMENT

Date : 17.11.2025

Heard Mr. P. Bora, learned counsel for the accused applicants. Also heard Mr. R. J. Baruah, learned Additional Public Prosecutor for the State respondent.

This is an application filed under Section 483 of the BNSS, 2025, for grant of regular bail to the accused applicants in connection with Duliajan P.S. Case No.188/2025 registered under Section 105/612(2)(A) of BNS, 2025, read with Section 14/15 of the Assam Game and Betting Act, 1970.

Call for the case diary.

Let the matter be listed on 24.11.2025.

JUDGE

Comparing Assistant