Madanlal Vishnoi vs The State Of Assam
2026 Latest Caselaw 904 Gua

Gauhati High Court

Madanlal Vishnoi vs The State Of Assam on 7 February, 2026

                                                                         Page No.# 1/2

GAHC010262232025




                                                                  undefined

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




                               Case No. : Bail Appln./3848/2025

            MADANLAL VISHNOI
            S/O GHEVAR RAM VISHNOIR/O VIYAGO KI DHANI, VISHNU NAGAR,
            DHANDHIYA P.S. LUNI, DIST. JODHPUR, RAJASTHAN.

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM



Advocate for the Petitioner   : MOTIUR RAHMAN, MR. O ULLAH,R J OJAH,I AMIN

Advocate for the Respondent : PP, ASSAM,
                                                                         Page No.# 2/2


                                BEFORE
              HONOURABLE MR. JUSTICE SANJEEV KUMAR SHARMA

                                     ORDER

Date : 07.02.2026 Mr. M. Rahman, learned counsel for the petitioner and Mr. P. Borthakur, learned Addl. Public Prosecutor for the State respondent are present.

[2] On the prayer of the learned counsel for the petitioner, the case is adjourned for the day.

[3] The scanned copy of the TCR is received.

[4] List the matter on 23.02.2026.

JUDGE

Comparing Assistant