Gauhati High Court
Prasanna Malakar vs The State Of Assam on 10 May, 2022
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010212552021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/4160/2021
PRASANNA MALAKAR
S/O LATE TITHI RAM MALAKAR
R/O VILL- TITKA TAJE (KANEBARI)
P.O. DUBI, PIN-781325
P.S. PATACHARKUCHI,
DIST. BAJALI, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE PP, ASSAM
Advocate for the Petitioner : MR. N K 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. 11/2022 dated 16.02.2022, has been filed.
Since the charge sheet has been filed, the present petition has become infructuous and the same stands closed.
Page No.# 2/2 The petitioner is directed to appear before the learned Trial Court on 09.06.2022 for seeking regular bail.
Interim order passed earlier shall continue till then.
JUDGE Comparing Assistant