Rajdeep Nath @ Rajdip Nath vs The State Of Assam And Anr on 3 March, 2020

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Gauhati High Court

Rajdeep Nath @ Rajdip Nath vs The State Of Assam And Anr on 3 March, 2020

Bench: Ajit Borthakur

                                                                    Page No.# 1/3

GAHC010287202018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.Pet. 346/2019

            1:RAJDEEP NATH @ RAJDIP NATH
            S/O SHRI MADHAB CHANDRA NATH, R/O RAJA PUKHURI GAON, P.O.-
            BATARHAT, P.S.-VIJAYNAGAR, DIST-KAMRUP(R), ASSAM, P/A-SURVEY,
            AJANTA PATH, BYE LANE-4, HOUSE NO.7, GUWHATI-18

            VERSUS

            1:THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:INDRAJEET CHAKRABORTY
             S/O LATE ANIL CHAKRABORTY
             INSPECTOR OF POLICE
             CHIEF MINISTER'S SPECIAL VIGILANCE CELL
            ASSAM
             GUWAHATI-22
             R/O ROSY APARTMENT
             LAKHIMI NAGAR PATH
             GUWAHATI-

Advocate for the Petitioner   : MR N DUTTA

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Pet. 470/2019

            1:BIDHAN SAIKIA
             S/O LATE PANIRAM SAIKIA
             R/O NAZIRAKHAT
             SONAPUR
                                                                                          Page No.# 2/3

             P.O.-SONAPUR
             P.S.-SONAPUR
             DIST. KAMRUP(M)
             ASSAM


             VERSUS

             1:THE STATE OF ASSAM AND ANR.
             THROUGH THE PUBLIC PROSECUTOR
             ASSAM

             2:INDRAJEET CHAKRABORTY
             INSPECTOR OF POLICE
             CHIEF MINISTER'S VIGILANCE CELL
             DISPUR
             GUWAHATI-6 (INFORMANT)

             Advocate for the Petitioner : MR R CHAKRAVORTY
             Advocate for the Respondent : PP
             ASSAM




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                              ORDER

Date : 03-03-2020 Heard Mr. R. Chakravorty, learned counsel for the petitioner in Crl. Pet. 470/2019 as well as Mr. H. Das, learned counsel for the petitioner in Crl. Pet. 346/2019. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam appearing for the State/respondent No. 1.

Mr. R. Chakravorty, learned counsel for the petitioner in Crl. Pet. 470/2019, has referred to the following judgments of the Hon'ble Supreme Court (i) Union of India Vs. Sukumar Pyne, reported in (1966) 2 SCR 34 (ii) Securities & Exchange Board of India Vs. Ajay Agarwal, reported in (2010) 3 SCC 765.

Mr. H. Das, learned counsel for the petitioner in Crl. Pet. 346/2019, has referred to the following judgment of the Hon'ble Supreme Court (i) R. Janakiraman Vs. State represented by Inspector of Police, CBI, SPE, Madras, reported in (2006) 1 SCC 697.

Hearing concluded.

Page No.# 3/3 Order reserved.

JUDGE Comparing Assistant

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