Gauhati High Court
Ramen Deka vs The State Of Assam on 26 August, 2021
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010002232021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : AB/59/2021
RAMEN DEKA
S/O LATE LAKHI RAM DEKA, R/O VILL-RAMHARI, P.S.-MANGALDOI, DIST-
DARRANG, ASSAM
VERSUS
THE STATE OF ASSAM
REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 26.08.2021 Mr. B. B. Gogoi, learned Additional PP for the State submits that the case diary, called for along with medical report has not been received.
He therefore prays for three weeks time to call for case diary along with medical report.
Mr. J. I. Borbhuiya, learned counsel for the petitioner submits that interim bail granted on 12.01.2021 be extended.
Page No.# 2/2 Prayer allowed.
List the matter on 02.09.2021 for production of case diary along with medical report. Interim order passed on 12.01.2021 will continue.
JUDGE Comparing Assistant