Chandra Kr. Das vs The State Of Assam
2025 Latest Caselaw 7217 Gua

Gauhati High Court

Chandra Kr. Das vs The State Of Assam on 10 September, 2025

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GAHC010234482013




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

                                  Case No. : Crl.A./242/2013

            CHANDRA KR. DAS
            S/O SRI PRASANNA KUMAR DAS, VILL. DHUPGURI, P.S. and DIST.
            BARPETA, ASSAM.



            VERSUS

            THE STATE OF ASSAM,




Advocate for the Petitioner : MR.M U MAHMUD, MR.A T SARKAR,MR.H R
CHOUDHURY,MR.S HOQUE,MR.M I HUSSAIN

Advocate for the Respondent : , PP, ASSAM,,,




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                          ORDER

Date : 10-09-2025 Heard Mr. M.U. Mahmud, learned counsel for the petitioner. Also heard Mr. M.P.

Goswami, learned Addl. P.P. Assam appearing for the State.

Hearing concluded.

Judgment reserved.

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JUDGE

Comparing Assistant