Hare Krishna Sarkar vs The State Of Assam And Anr
2021 Latest Caselaw 3554 Gua

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GAHC010216802021




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

                                Case No. : Crl.Rev.P./297/2021

            HARE KRISHNA SARKAR
            S/O LATE DHIRENDRA SARKAR
            R/O VILL- NO. 1 DARANGA
            P.O. ANANDA BAZAR, P.S. BIJNI,
            DIST. CHIRANG (BTAD), ASSAM, PIN-783390



            VERSUS

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

            2:SHRI JYOTISH CHANDRA SHARMA
             S/O LATE DINANATH SARMA
            IN-CHARGE DEPUTY INSPECTOR OF SCHOOL
             BIJNI
             R/O VILL- NO. 1 BAKHRAPARA
            PAHARTOLI
             P.O. AND P.S. BONGAIGAON
             DIST. BONGAIGAON
             ASSAM
             PIN-78339

Advocate for the Petitioner   : MR F KHAN

Advocate for the Respondent : PP, ASSAM
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                                       BEFORE
              HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                               ORDER

20.12.2021 By way of this application filed under Sections 397/401 CrPC, read with Section 482 CrPC, the petitioner has prayed for setting aside the impugned Judgment and Order dated 08.10.2021, passed by the Court of learned Sessions Judge, Bijni, Chirang, in Criminal Appeal Case No. 06(3)/2019.

Heard the learned counsel for the petitioner.

The revision is admitted for hearing.

Let a notice be issued to 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.

Considering the nature of accusations, the accused petitioner is allowed to remain on previous bail and the execution of sentence is hereby stayed.

JUDGE

Comparing Assistant