Page No.# 1/2 vs The State Of Assam And Anr
2021 Latest Caselaw 3493 Gua

Citation : 2021 Latest Caselaw 3493 Gua
Judgement Date : 15 December, 2021

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 15 December, 2021

                                                            Page No.# 1/2

GAHC010213672021




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

                           Case No. : Crl.Rev.P./284/2021

         MD. KASEM MANDAL AND ANR
         S/O KADER MANDAL,
         R/O VILL- NO. 3, GOROIMARI
         P.S. PANBARI, DIST. CHIRANG, ASSAM, PIN-781137

         2: MD. MATLEB MANDAL
          S/O KADER MANDAL

         R/O VILL- NO. 3
          GOROIMARI
         P.S. PANBARI
          DIST. CHIRANG
         ASSAM
          PIN-781137

         3: MD. HASEN MANDAL
          S/O KADER MANDAL

         R/O VILL- NO. 3
          GOROIMARI
         P.S. PANBARI
          DIST. CHIRANG
         ASSAM
          PIN-78113

         VERSUS

         THE STATE OF ASSAM AND ANR
         REP. BY THE PP, ASSAM

         2:SMTI MORIOM BEGUM
         W/O KADER ALI
         R/O VILL- NO. 3
          GOROIMARI
                                                                               Page No.# 2/2

             P.S. PANBARI
             DIST. CHIRANG
             ASSAM
             PIN-78113

Advocate for the Petitioner   : MR. P MAHANTA

Advocate for the Respondent : PP, ASSAM



                                        BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

15.12.2021 By way of this application filed under Section 482 CrPC, read with Sections 397/401 CrPC, the petitioner has prayed for quashing the Judgment and Order dated 16.10.2019, passed by the learned SDJM, Magistrate, Bijni, in GR Case No. 429/2015 and the Judgment and Order dated 09.11.2021, passed by the learned Additional Sessions Judge, Bijni, in Criminal Appeal No. 09(4)/2019. Heard the learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the State of Assam.

The revision is admitted for hearing.

Issue notice to the respondent No. 2 by registered post with A/D as well as by usual process, returnable by 6 (six) weeks.

Furnish extra copies of the petition to respondent No. 1. Call for the LCR from both the forums.

Till disposal of the petition, the petitioner is allowed to remain on previous bail and the execution of sentence is hereby stayed.

JUDGE

Comparing Assistant