Gauhati High Court - Itanagar
Techi Puru vs The State Of Ap And 4 Ors on 27 January, 2026
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GAHC040018022025
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : W.P.(Crl.)/5/2025
Techi Puru
Son of Late Techi Kuli, resident of Village Amba-I, PO and PS Doimukh, Papum Pare
District, Arunachal Pradesh.
VERSUS
The State of AP and 4 Ors
through the Chief Secretary, Govt of Arunachal Pradesh, Itanagar.
2:The Superintendent of Police
Age: 0
Occupation :
Papum Pare District
Arunachal Pradesh.
3:The Officer in Charge
Age: 0
Occupation :
Doimukh Police Station
Papum Pare District
Arunachal Pradesh.
4:The Investigating Officer
Age: 0
Occupation :
Doimukh Police Station Case No. 152/ 2025
Doimukh Police Station
Papum Pare District
Arunachal Pradesh.
5:Tumme Amo
Age: 0
Occupation :
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IPS
DIG
ICR
Itanagar Capital Region
Police Headquarters
Chandranagar
Itanagar
Arunachal Pradesh
Advocate for the Petitioner : Nabam Rungri, K Bagra,Lentsothe Sangtam,A Sharma
Advocate for the Respondent : GA (AP), P P of AP
BEFORE
HONOURABLE MR. JUSTICE BUDI HABUNG
ORDER
Date : 27.01.2026 Heard Mr. N. Rungri, learned counsel for the petitioner.
Also heard Mr. Y. Riram, learned Government Advocate appearing for the respondent No. 1, who submits that the respondent No. 1 is not filing any affidavit.
Mr. D. Loyi, learned counsel appearing on behalf of respondent Nos. 2 to 4, submits that he has received the instructions and will be filing affidavit-in- opposition within 2 (two) weeks.
In view of above and as prayed for, let this matter be listed after 2 (two) weeks to enable the respondents to file their affidavit-in-opposition.
JUDGE Comparing Assistant