Ganesh Majumdar vs Sreekanta Pathak
2026 Latest Caselaw 375 Gua

Gauhati High Court

Ganesh Majumdar vs Sreekanta Pathak on 27 January, 2026

                                                                           Page No.# 1/2

GAHC010251202019




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

                                 Case No. : Crl.Rev.P./439/2019

            GANESH MAJUMDAR
            S/O SRI SURESH CHANDRA MAZUMDAR, R/O RAILWAY QUARTER NO.
            94/B, NAMBARI (HILL TOP ROAD), MALIGAON, GUWAHATI-781011, DIST-
            KAMRUP(M), ASSAM


            VERSUS

            SREEKANTA PATHAK
            S/O LATE HARDHAN PATHAK, R/O PATHAK BHAWAN, MALIGAON, GATE
            NO. 1 (HILL SIDE COLONY), P.S.-JALUKBARI, DIST-KAMRUP(M), PIN-
            781011, ASSAM

Advocate for the Petitioner   : DR. N DEKA, MR N AHMED

Advocate for the Respondent : MR. R SARMA, MR. P M KALITA,MS. S D SAIKIA


             Linked Case : Crl.Rev.P./542/2022

            SREEKANTA PATHAK
            S/O. LATE HARDHAN PATHAK
            R/O. PATHAK BHSWAN
            MALIGAON
            GATE NO.1 (HILL SIDE COLONY)
            P.S. JALUKBARI
            GUWAHATI-781011
            DIST. KAMRUP (M)
            ASSAM

             VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P.
                                                                           Page No.# 2/2

            ASSAM

           2:GANESH MAZUMDAR
           R/O. RLY. COLONY
            QTR. NO.94/B
            NAMBARI (HILL TOP ROAD)
            MALIGAON
            GUWAHATI-781011
            DIST. KAMRUP(M)
           ASSAM
            ------------
           Advocate for : MR. R SARMA
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

Date : 27-01-2026

Heard Mr. R. Sarma, learned counsel for the petitioner in Crl.Rev.P.542/2022 and respondent in Crl.Rev.P.439/2019. Also heard Dr. N. Deka, learned counsel for the respondent in Crl.Rev.P.542/2022 as well as petitioner in Crl.Rev.P.439/2019.

Both the learned counsels have also submitted the written gist of their respective submissions.

Hearing concluded. Judgment reserved.

JUDGE

Comparing Assistant