Gauhati High Court
Markash Jajara vs The State Of Assam on 27 February, 2019
Author: M.R. Pathak
Bench: Manash Ranjan Pathak, Songkhupchung Serto
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GAHC010031742016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J) 118/2016
1:MARKASH JAJARA
VERSUS
1:THE STATE OF ASSAM
2:SRI WELL BARJA
S/O-LT. HARUN BARJA
R/O-CHUNGI T.E. LINE NO.6
P.S.-TITABAR
DIST.-JORHAT
ASSAM
Advocate for the Petitioner : AMICUS CURIAE
Advocate for the Respondent :
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BEFORE
HON' BLE MR. JUSTICE MANASH RANJAN PATHAK
HON' BLE MR JUSTICE SONGKHUPCHUNG SERTO
ORDER
Date : 27-02-2019 (M.R. Pathak, J) Heard Mr. Azad Ahmed, learned Amicus Curiae for the accused appellant and Ms. S Jahan, learned Additional Public Prosecutor, Assam for the State.
List this matter on 07.03.2019 for order(s).
JUDGE JUDGE Comparing Assistant