Shyam Kumar Sarma vs The State Of Assam And Anr
2021 Latest Caselaw 1361 Gua

Citation : 2021 Latest Caselaw 1361 Gua
Judgement Date : 7 April, 2021

Gauhati High Court

Shyam Kumar Sarma vs The State Of Assam And Anr on 7 April, 2021

                                                                                Page No.# 1/2

GAHC010065662021




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

                                 Case No. : Crl.Pet./251/2021

             SHYAM KUMAR SARMA
             S/O LATE BALA KRISHNA SARMA, VILL AND P.O.-HEKRA, P.S.-BOKO, DIST-
             KAMRUP, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

             2:PRADIP KUMAR RABHA (ASI)
              S/O LATE RANJIT CH. RABHA
             VILL-BAKHRAKHUTI
              P.S.-DUDHNOI
              DIST-GOALPARA
             ASSA

Advocate for the Petitioner   : MR. MD S HOQUE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

07.04.2021

Heard Mr. S. Hoque, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the State respondent No. 1.

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By this petition under Section 482 read with Section 401/397 Cr.P.C. and Article 227 of the Constitution of India, the petitioner has prayed for setting aside and quashing the impugned Judgment dated 24.03.2021, passed in Criminal Revision No. 2(1)/2021 by the learned Addl. District & Sessions Judge, North Salmara, Abhayapuri and Order dated 23.02.2021, passed by the learned S.D.J.M. (M), North Salmara, Abhayapuri in connection with Abhayapuri P.S. Case No. 97/2021 (NGR 162/2011) u/s 420/468 of the IPC.

Issue notice to the respondent No. 2. Steps be taken by registered A/D post within 3 (three) days.

As Mr. B.B. Gogoi, learned Additional Public Prosecutor has accepted notice on behalf of the State respondent No. 1 no fresh notice needs be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him during the course of the day.

Call for a report from the I.O. asking whether the seized truck bearing Registration No. UP-53ET-2052 is required or not in connection with Abhayapuri P.S. Case No. 97/2021 (NGR 162/2011) u/s 420/468 of the IPC.

List on 07.05.2021.

JUDGE

Comparing Assistant