Gauhati High Court - Itanagar
Techi Puru vs The State Of Ap And 4 Ors on 17 December, 2025
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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 : 17.12.2025 Heard Mr. Nabam Rungri, learned counsel for the petitioner.
Ms. T. Wangmo, learned Government Advocate, submits that she will not be filing any affidavit-in-opposition on behalf of respondent No. 1.
However, as prayed for, with the consent of the other side; list this matter on 27th of January, 2026, enabling Ms. Topi Jini, learned Addl. Public Prosecutor, Arunachal Pradesh, to file the affidavit-in-opposition on behalf of the other official respondents.
JUDGE Comparing Assistant