Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 7974 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 23 October, 2025

                                                                          Page No.# 1/2

GAHC010194172024




                                                                    2025:GAU-AS:14066

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

                                   Case No. : Crl.A./308/2024

            PINKU NAMO DAS
            S/O. SRI. KALIPADA NAMO DAS, R/O. VILL. GORAIMARI, P/S.
            BONGAIGAON, DIST. BONGAIGAON, ASSAM.

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:SMTI. CHANDANA MANDAL
            W/O. KAMAL CHANDRA MANDAL
             R/O. GORAIMARI
             P/S AND DIST. BONGAIGAON
            ASSAM
            PIN-78339

Advocate for the Petitioner   : MR. M KHAN, MR A K DAS,MS J AKTAR

Advocate for the Respondent : PP, ASSAM, MR SARFRAZ NAWAZ, AMICUS CURIAE (R2)

            Linked Case : I.A.(Crl.)/905/2024

            PINKU NAMO DAS
            S/O. SRI. KALIPADA NAMO DAS
            R/O. VILL. GORAIMARI
            P/S. BONGAIGAON
            DIST. BONGAIGAON
            ASSAM.

             VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP
            ASSAM.
                                                                   Page No.# 2/2


           2:SMTI. CHANDANA MANDAL
           W/O. KAMAL CHANDRA MANDAL
            R/O. GORAIMARI
            P/S AND DIST. BONGAIGAON
           ASSAM
           PIN-783390
            ------------
           Advocate for : MR. M KHAN
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR



                                     BEFORE
                      HON'BLE MRS. JUSTICE MITALI THAKURIA


                                    ORDER

Date : 23.10.2025.

In view of the judgment passed today in the connected Criminal Appeal No.308/2024, this interlocutory application stands disposed of.

JUDGE

Comparing Assistant