Gautam Biswas vs The State Of Assam And 6 Ors
2026 Latest Caselaw 1534 Gua

Gauhati High Court

Gautam Biswas vs The State Of Assam And 6 Ors on 21 February, 2026

                                                                  Page No.# 1/2

GAHC010138372017




                                                           undefined

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

                          Case No. : WP(C)/5113/2017

         GAUTAM BISWAS
         S/O LATE UPENDRA CHANDRA BISWAS, VILLAGE-MEDAMIL, PO-
         TELIKHALERPAR-788711, DIST. KARIMGANJ, ASSAM



         VERSUS

         THE STATE OF ASSAM and 6 ORS.
         REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, HOME
         DEPTT., DISPUR, GUWAHATI-781006

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          HOME DEPTT.
          OF DISPUR
          GUWAHTI-781006

         3:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI-781007

         4:THE ADDITIONAL DIRECTOR GENERAL OF POLICE TAP
         ASSAM
          ULUBARI
          GUWAHATI-781007

         5:THE INSPECTOR GENERAL OF POLICE A
         ASSAM
          ULUBARI
          GUWAHATI-781007

         6:THE COMMANDANT
          21ST ASSAM POLICE I.R. BATTALION
                                                                          Page No.# 2/2

             KATLICHERRA
             POST OFFICE-KATLICHERRA-788161
             DIST. HAILAKANDI
             ASSA

Advocate for the Petitioner   : MS.S DASGUPTA, MR .B MALAKAR,MR.N DHAR,MR. T U
LASKAR

Advocate for the Respondent : , GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                        ORDER

Date : 21.02.2026

At the request of the learned counsel for the parties, list this matter again on 10.03.2026.

JUDGE

Comparing Assistant