Ranjan Deka vs The State Of Assam And Anr
2026 Latest Caselaw 31 Gua

Gauhati High Court

Ranjan Deka vs The State Of Assam And Anr on 5 January, 2026

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                        Page No.# 1/2

GAHC010146872024




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

                                 Case No. : Crl.A./259/2024

            RANJAN DEKA
            S/O LATE BIPIN DEKA, R/O DOLONGDIA, P.S.- GARESWAR, DIST.- BAKSA
            (BTAD).

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM.

            2:DIPAK BARMAN
             S/O DHARMESWAR BARMAN
             R/O BORAGAON
             GANDHIPARA
             P.S.- GARCHUK
             DIST.- KAMRUP METRO
            ASSAM

Advocate for the Petitioner   : MR B M DEKA, MR D MEDHI,MR K THAKUR,MR. S SARKAR

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                           ORDER

05.01.2026 (M. Zothankhuma, J)

Heard Mr. B.M. Deka, learned counsel for the appellant. Also heard Ms. A. Page No.# 2/2

Begum, learned Addl. P.P., Assam. No one appears for the respondent No.2, though office note dated 18.03.2025 states that service report has been received from the O/c of the Garchuk Police Station, West Guwahati to the effect that notice had been duly served on the respondent with signatures.

Hearing concluded.

Judgment reserved.

                      JUDGE                               JUDGE




Comparing Assistant