Gauhati High Court
Pranay Baishya vs The State Of Assam on 10 May, 2022
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010198222021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/3935/2021
PRANAY BAISHYA
S/O GIRIN BAISHYA
R/O VILL AND P.O. SENGA
P.S. TARABARI, DIST. BARPETA, ASSAM, PIN-781305
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. M KALITA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 10.05.2022 Mr. P. Borthakur, learned Addl. Public Prosecutor, submits that in this case, the charge sheet, being No. 165/2021 dated 30.11.2021, has been filed.
Since the charge sheet has been filed, the present petition has become infructuous and the same stands closed.
The petitioner is directed to appear before the learned Trial Court on Page No.# 2/2 09.06.2022 for seeking regular bail.
Interim order passed earlier shall continue till then.
JUDGE Comparing Assistant