Shri Biren Nath vs The State Of Assam
2026 Latest Caselaw 1532 Gua

Citation : 2026 Latest Caselaw 1532 Gua
Judgement Date : 21 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Shri Biren Nath vs The State Of Assam on 21 February, 2026

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GAHC010002662026




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

                                    Case No. : AB/22/2026

            SHRI BIREN NATH
            S/O NIREN NATH
            R/O 7 NO. PUB UDALI
            P.S. LANKA
            DIST. HAOJAI, ASSAM

            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP, ASSAM

Advocate for the Petitioner   : MS. G BORAH,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

Date : 21-02-2026

Heard Ms. Reecl, learned counsel for the petitioner. Also heard Mr. KK Parashar, learned Additional Public Prosecutor, appearing for the State respondent.

Mr. Parashar, learned Additional Public Prosecutor appearing for the State respondent submits that the case diary called for has not been received and Page No.# 2/2

therefore he prays for some more time.

Prayer is allowed.

List the matter on 10.03.2026.

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

JUDGE

Comparing Assistant