Ram Krishna Laskar vs The State Of Assam
2021 Latest Caselaw 1775 Gua

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GAHC010203252018




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

                                Case No. : CRL.A(J)/84/2018

            RAM KRISHNA LASKAR
            VILL. BORKULLA, P.S. NAGAON, NAGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. U CHOUDHURY, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 04-08-2021 Suman Shyam, J

Heard Mr. U. Choudhury, learned amicus curiae appearing for the appellant. We

have also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing on behalf of the

State/ respondent No. 1.

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Perused the order dated 08-04-2019 as well as the office note dated 29-07-2021,

which indicates that no service report is available with regard to the notice sent to the

respondent No. 2 to be served through the Officer-in-Charge, Nagaon Sadar Police

Station. The informant in this case is the father of the victim and therefore, service of

notice upon him cannot be readily dispensed with.

However, in order to avoid any further delay in the matter, we direct that fresh

notice be issued to be served upon the respondent No. 2 through the Chief Judicial

Magistrate, Nagaon.

Registry to do the needful.

At this stage, Mr. Choudhury has also invited our attention to the impugned

judgment which goes to show that co-accused Pranjal Laskar had also been convicted by

the same judgment but it is not known as to whether any appeal has been preferred by

the said accused before this Court.

Having regard to the relevance of the issue raised by Mr. Choudhury, we also direct

the Registry to verify as to whether any criminal appeal has been preferred by the co-

accused Pranjal Laskar against the impugned judgment and order dated 06-07-2018

passed by the learned Addl. Sessions Judge, Nagaon in connection with Sessions Case

No. 26/2017 and if so, both the matters be listed together for necessary order(s).

                          JUDGE                      JUDGE
GS
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Comparing Assistant