Bimal Thakuria vs The State Of Assam
2026 Latest Caselaw 1030 Gua

Gauhati High Court

Bimal Thakuria vs The State Of Assam on 10 February, 2026

                                                                         Page No.# 1/3

GAHC010146172025




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

                                 Case No. : I.A.(Crl.)/716/2025

            BIMAL THAKURIA
            SON OF LATE DHARANIDHAR THAKURIA, FLAT NO. A-01, SYNDICATE
            ARENA, NEW SACHAL, VIP ROAD, GUWAHATI-22, DIST- KAMRUP
            (METRO), ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP BY PP ASSAM

            2:ACHINTYA KUMAR BORA
             SON OF HARESWAR BORA
             RESIDENT OF PURANIMATI
             KOIBARTA GAON
             NEAR CHORACHOWA L.P SCHOOL
             PURANI MATI SATRA
             KOIBARTA
             P.O. AND P.S.- JORHAT
             DIST- JORHAT
            ASSAM
             PIN-78500

Advocate for the Petitioner   : MR. R J DAS,

Advocate for the Respondent : PP, ASSAM, MR D BARUAH




             Linked Case : Crl.Pet./396/2025
                                                                   Page No.# 2/3

        ACHINTYA KUMAR BORA
        SON OF HARESWAR BORA
        RESIDENT OF PURANIMATI
        KOIBARTA GAON
        NEAR CHORACHOWA L.P SCHOOL
        PURANI MATI SATRA
        KOIBARTA
        P.O. AND P.S.- JORHAT
        DIST- JORHAT
        ASSAM
        PIN-785006


        VERSUS

        THE STATE OF ASSAM AND ANR
        REPRESENTED BY THE PUBLIC PROSECUTOR
        ASSAM

        2:BIMAL THAKURIA
        SON OF LATE DHARANIDHAR THAKURIA
         FLAT NO. A-01
         SYNDICATE ARENA
         NEW SACHAL
        VIP ROAD
         GUWAHATI-22
         DIST- KAMRUP (METRO)
        ASSAM
         ------------
        Advocate for : MR. D BARUAH
        Advocate for : PP
        ASSAM appearing for THE STATE OF ASSAM AND ANR



                             BEFORE
               HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                 ORDER

10.02.2026

1. Heard Mr. P.K. Bordoloi, learned counsel for the petitioner as well as Mr. S. Baruah, learned counsel on behalf of Mr. R.J. Das, learned counsel for the respondent no.2.

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2. Mr. P.K. Bordoloi, learned counsel for the petitioner submits that the matter may be taken up for final hearing and as such, he prays for the matter may be listed accordingly.

3. Prayer is allowed.

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

5. List this matter for admission hearing on 19.03.2026.

JUDGE

Comparing Assistant