Gauhati High Court
Page No.# 1/2 vs The State Of Assam on 11 March, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010028422025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/297/2025
BHARKHANG BASUMATARY @ BILIFANG NARZARY AND 3 ORS.
S/O AMARENDRA NARZARY
RESIDENT OF BORO BHATARMARI, P.S., P.O. AND DISTRICT KOKRAJHAR,
ASSAM
PIN-783370
2: TIUTANG MUSHAHARY
S/O LOKENDRA MUSHAHARY
VILLAGE OUGURI
PO JHARBARI
PS SERFANGURI
DIST KOKRAJHAR
BTR
ASSAM
3: MONIRAJ BRAHMA @ MANIRAJ MASHAHARY
S/O HARENDRA MUSHAHARY
VILLAGE SWMDWNPURI
PO PS KOKRAJHAR
DIST KOKRAJHAR BTR
ASSAM
4: ALAKESH BASUMATRI @ ALAKESH BRAHMA
S/O RAMKANTA BRAHMA
VILLAGE- KAZIGAON
PO
PS KAZIGAON DIST KOKRAJHAR
BTR
ASSA
VERSUS
THE STATE OF ASSAM
Page No.# 2/2
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. A LAL, B C SANGTAM,M K DEB,MR A BRAHMA
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 11.03.2025 Case Diary not received.
List this matter on 01.04.2025.
Interim order passed earlier shall continue till the next date of listing.
JUDGE Comparing Assistant