Gauhati High Court
Ramen Deka vs The State Of Assam on 3 November, 2021
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010002232021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/59/2021
RAMEN DEKA
S/O LATE LAKHI RAM DEKA, R/O VILL-RAMHARI, P.S.-MANGALDOI, DIST-
DARRANG, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 03.11.2021
1. Mr. UU Khan, learned counsel for the petitioner submits that he is newly engaged counsel in this case and filed Vokalatnama yesterday i.e. on 02.11.2021. It is submitted that the matter may be taken up after a week.
2. Mr. P. Borthakur, learned Additional Public Prosecutor, Assam Page No.# 2/2 for the State submits that case diary is available.
3. Accordingly, the matter be listed after a week.
4. The case diary be retained.
JUDGE Comparing Assistant