Gauhati High Court
Kushal Bania vs The State Of Assam And 2 Ors on 11 October, 2023
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010199692023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./3184/2023
KUSHAL BANIA
S/O PURANHAR BANIA
R/O VILL- SONARI SAL, P.S. BAIHATA
P.O. BAIHATA CHARIALI, PIN-781381
DIST. KAMRUP, ASSAM
VERSUS
THE STATE OF ASSAM AND 2 ORS.
TO BE REP. BY THE PP, ASSAM
2:DR DINESH DAS
SUPERINTENDENT OF TRB KAMRUP CIVIL HOSPITAL
AMINGAO
GHY-31
3:XXX
D/O KARUNA KALITA
R/O VILL AND P.O. BALIKUCHI
P.S. BAIHATA CHARIALI
PIN-781381
DIST. KAMRUP
ASSA
Advocate for the Petitioner : MR S BORTHAKUR
Advocate for the Respondent : PP, ASSAM
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 11.10.2023 Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Additional Public Prosecutor appears for State of Assam.
It is submitted at the Bar that the next date fixed at the matter by the Trial Court is 13.10.2023 and therefore, the matter be listed again on 17.10.2023.
Learned counsels are permitted to apprise the Court of the orders that may be passed by the Trial Court on 13.10.2023.
List accordingly.
JUDGE Comparing Assistant