Prava Rani Basumatary vs The State Of Assam
2026 Latest Caselaw 219 Gua

Citation : 2026 Latest Caselaw 219 Gua
Judgement Date : 19 January, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Prava Rani Basumatary vs The State Of Assam on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010105742022




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

                                 Case No. : Crl.A./102/2022

            PRAVA RANI BASUMATARY
            W/O SRI MADHU BASUMATARY
            PERMANENT RESIDENT OF VILLAGE GOPALPUR, PS BOKO, DIST
            KAMRUP ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MRS R BEGUM, MS. M DEVI,MR C PHUKAN,MR P KATAKI

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : --19.01.2026

Heard Mr. P. Kataki, learned counsel for the accused-appellant and Ms. B. Bhuiyan, learned Additional Public Prosecutor assisted by Ms. R. Das, learned counsel for the respondent State.

Arguments are complete.

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Judgment is reserved.

JUDGE JUDGE

Comparing Assistant

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