Md. Mukul Ahmed vs The State Of Assam And Anr
2021 Latest Caselaw 1431 Gua

Citation : 2021 Latest Caselaw 1431 Gua
Judgement Date : 9 April, 2021

Gauhati High Court

Md. Mukul Ahmed vs The State Of Assam And Anr on 9 April, 2021

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GAHC010069402021




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

                                 Case No. : Crl.Rev.P./123/2021

              MD. MUKUL AHMED
              S/O LATE BADARIDUDIN AHMED, R/O AMGURI GGS-3, P.O.-METEKA, P.S.-
              SIVASAGAR, DIST- SIVASAGAR (ASSAM), PIN-785640

              VERSUS

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

              2:BUBU HAZARIKA
               S/O BABUDHAN HAZARIKA
               P.O.-BETBARI
               P.S.-SIVASAGAR
               DIST- SIVASAGAR
              ASSAM, PIN-78564

Advocate for the Petitioner : MR P K DAS
Advocate for the Respondent : PP, ASSAM
                                        BEFORE
                  HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                            ORDER

09-04-2021

Heard Mr. P.K. Das, learned counsel for the petitioner and Ms. S. Jahan, learned Additional Public Prosecutor, Assam appearing for the State. This revision petition is admitted for hearing. Issue notice.

No formal notice need be issued on the State respondent since Ms. Jahan, leaned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent.

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The petitioner shall take steps for service of notice on private respondent by registered post with A/D Card as well as under usual process within five days from today. Call for the LCR.

Heard on the prayer for interim direction. In the interim, it is provided that till the next date fixed, the judgment and order, dated 19- 07-2013, passed by the learned Chief Judicial Magistrate, Sivasagar, in GR Case No. 698 of 2008, under Section 325 of the IPC shall remain stayed. List the matter for hearing immediately after service of notice on respondent No. 2 is complete and after receipt of the LCR.

JUDGE

Comparing Assistant