Tapeshwar Ray vs The State Of Assam
2025 Latest Caselaw 8909 Gua

Gauhati High Court

Tapeshwar Ray vs The State Of Assam on 26 November, 2025

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GAHC010240312025




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

                               Case No. : Bail Appln./3543/2025

            TAPESHWAR RAY
            S/O LT. RAMKAILASH RAY
            R/O WARD NO. 9, MAJHALLI, PS BIDURPAR, DIST VAISHALI, STATE BIHAR



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR D MEDHI, MR. S SARKAR,S YESMIN,MR K THAKUR

Advocate for the Respondent : PP, ASSAM,
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                                          BEFORE
                   HON'BLE MR. JUSTICE SANJEEV KUMAR SHARMA
                                            ORDER

26.11.2025

Heard Mr. K. Thakur, learned counsel for the petitioner. Also heard Mr. D.P. Goswami, learned Addl. Public Prosecutor for the State.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant