Gauhati High Court
Alpana Dasgupta vs The State Of Assam And Anr on 12 March, 2025
Page No.# 1/2
GAHC010147602024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./879/2024
ALPANA DASGUPTA
W/O DEBASISH DE,
FORMERLY SUB-POST MASTER, PATHERKANDI, PRESENTLY POSTED AS
ASSISTANT POST MASTER HEAD POST OFFICE, KARIMGANJ, ASSAM,
RESIDENT OF LAXMI BAZAR ROAD,
P.O., P.S. AND DIST. KARIMGANJ, ASSAM,
PIN-788710
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM
2:SHAKIR AHMED
S/O ABDUL HASIB
R/O VILL- HATKHALA
P.O. KANAIBAZAR
P.S. PATHERKANDI
DIST. KARIMGANJ
ASSAM
PIN-78871
Advocate for the Petitioner : MR. S C BISWAS, MR. A K DAS,MR. P S BISWAS,MS. R
DEVI,MR A IKBAL
Advocate for the Respondent : PP, ASSAM, MD I H LASKAR (R2),MR. M AHMED (R2)
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BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
12.03.2025
1. Heard Mr. S.C. Biswas, the learned counsel for the petitioner. Also heard Mr. D. Das, the learned Additional Public Prosecutor appearing for the State of Assam as well as Mr. M. Ahmed, the learned counsel for the respondent No. 2.
2. The learned counsel for the petitioner has prayed for allowing the petitioner to bring on record the order dated 01.07.2024, passed by the learned Additional Sessions Judge, Karimganj in Criminal Revision No. 45/2023 by filing an additional affidavit.
3. The prayer is allowed.
4. Let this matter be listed again on 28.03.2025.
JUDGE Comparing Assistant