Gauhati High Court
Gopal Chandra Paul vs The State Of Assam And Anr on 24 January, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010013282016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 244/2016
1:GOPAL CHANDRA PAUL
S/O LT. GOPENDRA CH. PAUL, R/O W/NO.11, KRISHNA NAGAR, H/NO.77,
P.O. HOJAI, DIST- NAGAON, ASSAM, PIN-782435, PRESENTLY SERVING AS
BRANCH MANAGER, STATE BANK OF INDIA, CHITTA RANJAN ROAD
BRANCH, AGARTALA, TRIPURA-4
VERSUS
1:THE STATE OF ASSAM AND ANR.
REP. BY P.P., ASSAM
2:SMT. HEEMALATA MEDHI
W/O. LT. PRAKASH CHANDRA MEDHI
R/O. UTTAM SUDISTA BHAWAN
SREE NAGAR PATH
BYE LANE-7
H/NO. 5
1ST FLOOR
P.O. AND P.S. DISPUR
GUWAHATI
DIST. KAMRUP (M)
ASSAM
Advocate for the Petitioner : MS.M DEV
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
Date : 24-01-2019 Heard Ms M Dev, learned counsel for the petitioner and Mr BB Gogoi, learned Addl. Public Prosecutor and Mr PN Choudhury, learned counsel for the respondent no.2.
Hearing concluded. Order reserved.
JUDGE Na/ Comparing Assistant