Gauhati High Court
Abhijit Dutta vs The State Of Assam And Anr on 23 January, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010197092017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.) 400/2017 in Crl.A. 195/2017
1:ABHIJIT DUTTA
S/O LATE MONINDRA DUTTA
R/O TARAPUR
SILCHAR
P.S. SILCHAR
DIST. CACHAR
ASSAM.
VERSUS
1:THE STATE OF ASSAM and ANR
2:SMTI DIPALI DAS
W/O RANJIT LAL DAS
C/O LEELA DAS OF KALIMOHAN ROAD
TARAPUR
BHANDER GALLY
P.S. SILCHAR
PIN 788001
Advocate for the Petitioner : MR.R ALI
Advocate for the Respondent :
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BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 23-01-2019 In view of the order passed in the main case the IA is disposed of.
JUDGE Na/ Comparing Assistant