Ajay Kumar Handique @ Ajay Kr Handique vs The State Of Assam And 3 Ors
2025 Latest Caselaw 8645 Gua

Gauhati High Court

Ajay Kumar Handique @ Ajay Kr Handique vs The State Of Assam And 3 Ors on 18 November, 2025

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GAHC010057822024




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

                                 Case No. : WP(C)/1590/2024

            AJAY KUMAR HANDIQUE @ AJAY KR HANDIQUE
            SON OF DINA NATH HANDIQUE, RESIDENT OF AZARA JIGORIPARA VIP
            NEAR ARCHITECTURE COLLEGE, DISTRICT- KAMRUP, PIN- 781015,
            ASSAM

            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            TO BE REPRESENTED BY THE PRINCIPAL SECRETARY TO THE HOME AND
            POLITICAL DEPARTMENT GOVERNMENT OF ASSAM, DISPUR, GUWAHATI-
            6, ASSAM

            2:THE SECRETARY TO THE GOVERNMENT OF ASSAM
             HOME (A) DEPARTMENT
             DISPUR
             GUWAHATI-6
            ASSAM

            3:INSPECTOR GENERAL OF POLICE (ADMN)
             GUWAHATI
            ASSAM- 07

            4:DIRECTOR GENERAL OF POLICE
             GOVERNMENT OF ASSAM
             ULUBARI
             GUWAHATI-7
            ASSA

Advocate for the Petitioner   : MR I RAFIQUE, MS. R. R. SAIKIA,MRS S A CHOUDHURY,MS A
AFREEN

Advocate for the Respondent : GA, ASSAM,
                                                       Page No.# 2/3




Linked Case : WP(C)/4819/2024

AJAY KUMAR HANDIQUE @ AJAY KR HANDIQUE
S/O DINA NATH HANDIQUE

RESIDENT OF AZARA JIGORIPARA VIP NEAR ARCHITECTURE COLLEGE
DIST KAMRUP ASSAM 781015


VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF HOME
AND POLITICAL DEPT. GOVT. OF ASSAM. DISPUR GUWAHATI 06 ASSAM

2:THE SECRETARY TO THE GOVT. OF ASSAM

HOME (A) DEPARTMENT
DISPUR
GUWAHATI 006
ASSAM

3:INSPECTOR GENERAL OF POLICE (ADMN)
GUWAHATI
ASSAM 07

4:DIRECTOR GENERAL OF POLICE

GOVT. OF ASSAM
ULUBARI
GUWAHATI 07
ASSAM CUM DISCIPLINARY AUTHORITY
------------
Advocate for : MR I RAFIQUE
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS
                                                                         Page No.# 3/3


                                  BEFORE
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                        ORDER

Date : 18.11.2025

Heard Mr. I. Rafique, learned counsel for the petitioner.

After hearing the matter at some length, Mr. C. K. S. Borah, learned Government Advocate submits that he may be granted some time to place some judgments in the matter.

As agreed to by the learned counsels for the parties, list the matter on 04.12.2025 as a part heard matter.

JUDGE

Comparing Assistant