Anil Gour vs The State Of Assam
2021 Latest Caselaw 3448 Gua

                                                             Page No.# 1/3

GAHC010137892020




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

                               Case No. : CRL.A(J)/59/2020

            ANIL GOUR
            NAGAON, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. A DHAR, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.A./454/2019

            SRI MADAN PANIKA
            S/O- SRI KONWAR DAS PANIKA
            R/O- VILL.- SIALKATI
            P.O. AMONI
            P.S. SAMOGURI
            DIST.- NAGAON
            ASSAM.


             VERSUS

            THE STATE OF ASSAM AND ANR
                                                                     Page No.# 2/3

         REP. BY THE P.P.
         ASSAM

         2:SMT. BHAGYABATI GOUR
         W/O- LATE TANKESWAR GOUR
          R/O- VILL.- SIALKATI
          P.O. AMONI
         P.S. SAMOGURI
          DIST.- NAGAON
         ASSAM.
          ------------

Advocate for : MR. A M BORA Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR

BEFORE HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA HON'BLE MR. JUSTICE ROBIN PHUKAN

13-12-2021

We have taken note of the fact that the Paper Book is ready and the same has been served to the learned counsel for the parties. In respect of Criminal Appeal No.454 of 2019, the Paper Book be served after payment of necessary costs.

We have also taken note of the Lawazima Court order dated 30.09.2021, which provides that the Respondent No.2, being the informant, had changed her present address and, therefore, notice could not be served.

In view of the judgment by this Court in Bormoty Panggeng -Vs. State of Arunachal Pradesh and another, reported in 2021(1) GLT 833, notice is no longer is required to be served on the informant, but, however, and as Page No.# 3/3

clarified in Criminal Appeal (J) No.03(AP)/2020 dated 02.12.2021, the informant, if so advised, may participate with the appeal proceedings to assist the Learned Public Prosecutor.

List the matter after two weeks.

                      JUDGE                              JUDGE




Comparing Assistant