Bubul Kalita vs The State Of Assam And Anr
2026 Latest Caselaw 903 Gua

Gauhati High Court

Bubul Kalita vs The State Of Assam And Anr on 7 February, 2026

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GAHC010207912025




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

                                 Case No. : Crl.Pet./1156/2025

            BUBUL KALITA
            SON OF LATE ANIL KALITA RESIDENT OF RODALI PATH DURGASAROBAR
            HILLSIDE NEAR KAMAKHYA GATE, PO BARALUMUKH PS JALUKBARI,
            DISTRICT KAMRUP (METRO) ASSAM

            VERSUS

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

            2:MS TRINAMI MEDHI
             DAUGHTER OF PRAMOD MEDHI RESIDENT OF MEDHI PARA
            AZARA
             PO AND PS AZARA IN THE DISTRICT OF KAMRUP (M)
            ASSAM
             PIN CODE- 78101

Advocate for the Petitioner   : MR G Z AHMED, MR S A REEYAZ

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                           ORDER

Date : 07.02.2026 Heard Mr. G.Z. Ahmed, learned counsel for the petitioner and Mr. P. Borthakur, learned Addl. Public Prosecutor for the State respondent.

[2] On the prayer of the learned counsel for the petitioner, the matter is Page No.# 2/2

adjourned for two weeks.

[3] List the matter on 10.03.2026.

[4] Interim order passed earlier shall continue till the next date.

JUDGE

Comparing Assistant