LAWS(GAU)-2024-3-47

RANJAN KUMAR SARMAH Vs. STATE OF ASSAM

Decided On March 28, 2024
Ranjan Kumar Sarmah Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) None appears on call for the petitioner.

(2.) Heard Mr. P. S. Lahkar, learned Additional Public Prosecutor for the State respondent No. 1 and Mr. S. K. Singh, learned Senior Counsel assisted by Mr. A. Dutta, learned counsel for the respondent No. 2.

(3.) It reveals from the record that the petitioner side remain absent on the last 4 (four) consecutive occasions and today also, none appears on call for the petitioner though the names of 4 (four) counsels are being shown in the Cause List.