Karuna Talukdar @ Haloi vs The State Of Assam And Anr
2021 Latest Caselaw 3525 Gua

                                                                  Page No.# 1/2

GAHC010213572021




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



                                  Case No. : Crl.A./214/2021


            KARUNA TALUKDAR @ HALOI
            S/O- LATE SATYA TALUKDAR, R/O- VILL.- LAURAPARA, KAITHALKUCHI
            UNDER BELSOR POLICE STATION IN THE DISTRICT OF NALBARI, ASSAM



            VERSUS

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

            2:DHANMONI HALOI
             S/O- LATE MAHESH HALOI
             R/O- VILL.- LAURAPARA
             KAITHALKUCHI UNDER BELSOR POLICE STATION IN THE DISTRICT OF
            NALBARI
            ASSA

Advocate for the Petitioner   : MR MINTU SAIKIA

Advocate for the Respondent : PP, ASSAM




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                  HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 17/12/2021 Page No.# 2/2

(A.M. Bujor Barua, J)

Heard Mr. M. Saikia, learned counsel for the appellant.

Admit.

Issue notice on the Public Prosecutor.

Call for the records of Sessions Case No.62/2012 under Sections 147/447/323/302/149 IPC from the Court of Sessions Judge, Nalbari.

In the event the informant/victim desires to participate in the appeal proceeding for assisting the learned Public Prosecutor, liberty remains.

It is stated that against the same judgment and order, an appeal by another accused in Crl.A. 181/2021 is also pending. In the event, LCR had been received in the other Criminal Appeal, the same be also produced along with the present criminal appeal.

Registry to verify and do accordingly.

List immediately on the availability of the LCR.

                                                JUDGE                  JUDGE




Comparing Assistant