Madhurjya Hazarika vs The State Of Assam And Anr
2025 Latest Caselaw 8959 Gua

Gauhati High Court

Madhurjya Hazarika vs The State Of Assam And Anr on 27 November, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                              Page No.# 1/2

GAHC010275692023




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

                                  Case No. : Crl.A./451/2023

            MADHURJYA HAZARIKA
            S/O LATE DEEP HAZARIKA, R/O JENGONIKOTIA CHARIALI BYPASS, P.S.
            AND DIST. SIVASAGAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE LEARNED P.P., ASSAM.

            2:INFORMANT PROSECUTRIX X
             REP. BY HER MOTHER OF THE VICTIM SMT. MOMI SAIKIA
            W/O SRI TEPURAM PANGING
             R/O RADHIKA SANTI PATH
            WARD NO. 3
            THANAMUKH
             SIVASAGAR
            ASSAM

Advocate for the Petitioner   : DR. B N GOGOI, M NARZARY,MR U.P. RAI

Advocate for the Respondent : PP, ASSAM, MS. M BARMAN, LEGAL AID COUNSEL, R2,MR. P
SAIKIA, LEGAL AID COUNSEL, R2
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                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

27.11.2025

Heard Dr. B.N. Gogoi, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Senior Advocate and Additional Public Prosecutor, Assam assisted by Ms. J. Saikia, learned counsel for the respondent no.1 and Ms. M. Barman, learned Legal Aid Counsel for the respondent no.2.

Hearing concluded.

Judgment reserved.

                                  JUDGE                      JUDGE



Comparing Assistant