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Anurag Tankha vs The State Of Assam And Anr
2026 Latest Caselaw 1025 Gua

Citation : 2026 Latest Caselaw 1025 Gua
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Anurag Tankha vs The State Of Assam And Anr on 10 February, 2026

                                                                   Page No.# 1/4

GAHC010225592018




                                                            undefined

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

                            Case No. : Crl.Pet./1023/2018

         ANURAG TANKHA
         S/O NARESH NATH TANKHA, R/O. HOUSE NO. 2 SENIOR POLICE OFFICERS
         FLAT CID LANE ULUBARI UNDER PALTANBAZAR POLICE STATION
         GUWAHATI, DISTRICT- KAMRUP(M), ASSAM.



         VERSUS

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

         2:BINOY CHANDRA MADAK
          S/O- LATE BIPIN CH MODAK
         PERMANENT ADDRESS- VILL. BHUTIADANG
          PO- SUKCHAR
          PS- SOUTH SALMARA
          DISTRICT- SOUTH SALMARA
         ASSAM. PRESENTLY RESIDING AT SALBAGAN
         WARD NO. 12
          PS- BONGAIGAON
          DISTRICT- BONGAIGAON
         ASSAM. PIN- 783380.

         3:PRABHABATI ROY
          ( Aged about 41 years)
          D/O Late Durga Mohan Roy
          R/O Vill Majpara
          PO Titaguri
          PS Kokrajhar
          Dist Kokrajhar
         Assam

         4:NIZARA BALA ROY
                                                                        Page No.# 2/4

           ( AGED ABOUT 50 YEARS )
           WIFE OF ARUN KR ROY
           R/O VILL DIMALGAON
           PO TITAGURI
           PS KOKRAJHAR
           DIST KOKRAJHAR
           ASSAM

          5:PARBATI ROY
           ( AGED ABOUT 42YEARS )
          WIFE OF PRAFULLA KR ROY
           R/O VILL TINALI(BALAJAN)
           PO HOLTUGAON
           PS KOKRAJHAR
           DIST KOKRAJHAR
          ASSAM

          6:AMBIKA ROY
           ( AGED ABOUT 55 YEARS )
          WIFE OF SRIMANTA ROY
           R/O VILL MAJPARA
           PO TITAGURI
           PS KOKRAJHAR
           DIST KOKRAJHAR
          ASSAM

          7:SRI ANIRBAN ROY
           ( AGED 24 YEARS )
           SON OF SRIMANTA ROY
           R/O VILL MAJPARA TITAGURI
           PO TITAGURI
           PS KOKRAJHAR
           DIST KOKRAJHAR
          ASSA

Advocate for the Petitioner : MR. A M BORA, MR. D GOGOI,MR. D K BAIDYA,MS P
DASGUPTA,MS. C CHOUDHURY

Advocate for the Respondent : PP, ASSAM, MR A CHOWDHURY ( R3-R7),MR. N
MAHAJAN,MR. P K DAS,MR. K K BHATTACHARYYA,MD R ALI,MR. A CHAUDHURY




           Linked Case : Crl.Pet./1150/2018
                                                                          Page No.# 3/4

           RAM NAGINA ROUTH AND ANR.
           S/O SRI BRAHMA DEB ROUTH
           R/O KOKRAJHAR POLICE RESERVE QUARTER (OLD)
           PS KOKRAJHAR
           IN THE DISTRICT OF KOKRAJHAR
           ASSAM

           2: PRABIN CHANDRA BORAH
           S/O LT. KHARGESWAR BORAH
            R/O JORHAT DHENUCHCHA GAON
            UNDER JOHAT PS
            DIST. JORHAT
           ASSAM
           VERSUS

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

           2:BINOY CHANDRA MADAK
           PERMANENT ADDRESS VILL BHUTIADANG
            PO SUKCHAR
            PS SOUTH SALMARA
            DIST. SOUTH SALMARA
           ASSAM
            PRESENTLY RESIDING AT SALBAGAN
           WARD NO. 12
            PS BONGAIGAON
            DIST. BONGAIGAON
           ASSAM
            PIN-783380
            ------------
           Advocate for : MR. A M BORA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                    BEFORE
                    HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

Date : 10.02.2026

Mr. M. S. Hussain, learned counsel appearing for the peitioner submits that the leading counsel in the instant case Mr. A. M. Bora, learned Senior Counsel is out of Page No.# 4/4

station, therefore, prays for adjournment of the matter for 2(two) weeks.

Prayer is allowed.

List these matters again after 2(two) weeks.

Interim order passed earlier to continue till the next date of listing.

JUDGE

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