Dipankar Kalita vs The State Of Assam
2026 Latest Caselaw 897 Gua

Citation : 2026 Latest Caselaw 897 Gua
Judgement Date : 7 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Dipankar Kalita vs The State Of Assam on 7 February, 2026

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GAHC010281702025




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

                                   Case No. : AB/2977/2025

           DIPANKAR KALITA
           S/O. KESHAB KALITA, R/O. BAMUNIGAON, P/O. BAMUNIGAON, DIST.
           KAMRUP, PIN-781141

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE PP, ASSAM

Advocate for the Petitioner : MS. N.A. BEGUM, MR P KALITA,MR. S MUNIR
Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                       HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

07.02.2026

As prayed for by the learned counsel for the petitioner, list the matter on 10.02.2026. Case diary received be retained. Interim order passed earlier shall continue till the next date.

JUDGE

Comparing Assistant

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