Gauhati High Court
Praneswar Basumatary vs The State Of Assam And 5 Ors on 27 February, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan
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GAHC010227972014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6668/2014
1:PRANESWAR BASUMATARY
S/O- LT. SUREN BASUMATARY, R/O VILL.- JOYSIDDI, P.S.- SOOTEA, DIST.-
SONITPUR, ASSAM.
VERSUS
1:THE STATE OF ASSAM and 5 ORS,
REP. BY ITS COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
PANCHAYAT AND RURAL DEVELOPMENT DEPTT., DISPUR, GHY- 6.
2:THE DY. COMMISSIONER
SONITPUR
TEZPUR
DIST.- SONITPUR
ASSAM.
3:THE PRESIDENT
SONITPUR ZILLA PARISHAD
TEZPUR
SONITPUR
P.O.- TEZPUR
DIST.- SONITPUR
ASSAM
PIN- 784001.
4:THE BLOCK DEVELOPMENT OFFICER
SOOTEA DEVELOPMENT BLOCK
DIST.- SONITPUR
ASSAM
PIN- 784182.
5:THE SUPERINTENDENT OF POLICE
SONITPUR
TEZPUR
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DIST.- SONITPUR
ASSAM
PIN- 784001.
6:THE OFFICER-IN-CHARGE
SOOTEA POLICE STATION
SOOTEA
DIST.- SONITPUR
ASSAM
PIN- 784182.
7:THE SUPERINTENDENT OF POLICE
BISWANATH CHARIALI
POLICE DISTRICT
CIVIL DISTRICT SONITPUR
ASSAM
P.O. BISWANATH
DISTRICT-SONITPUR
ASSAM
PIN-78417
Advocate for the Petitioner : MR.A T SIKDER
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
ORDER
Date : 27-02-2019 Dr. P. K. Goswami, learned counsel for the petitioner submits that the status of the investigation in Sootea P.S. Case No. 10/2013 is required to be obtained from the Superintendent of Police, Biswanath Chariali Police District i.e. respondent no. 7 and not from the Superintendent of Police, Sonitpur, Tezpur. In view of the above, Mr. A. Chakraborty, learned State Counsel shall now obtain instructions as regards the up-to-date status of the investigation in the case from respondent no. 7.
List immediately after 2 (two) weeks.
Page No.# 3/3 JUDGE Comparing Assistant