Simanta Gogoi vs The State Of Assam And Anr
2021 Latest Caselaw 3597 Gua

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GAHC010222042021




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

                                Case No. : Crl.Rev.P./303/2021

            SIMANTA GOGOI
            S/O SHRI BOPARAM GOGOI, R/O VILL-PUKHURIPURIA, P.O. AND P.S.-
            LALUK, DIST- LAKHIMPUR, ASSAM, PIN-784161



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:RAJIB BORA
             S/O SRI LEKHON BORA
             R/O VILL-PUKHURIPURIA
             P.O. AND P.S.-LALUK
             DIST- LAKHIMPUR
            ASSAM
             PIN-78416

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : --22.12.2021

Heard Mr. P. Bordoloi, learned counsel for the petitioner and Mr. B. Sarma, learned Addl. P.P. for the respondent No. 1.

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Issue notice returnable in four weeks.

Since Mr. Sarma, learned Addl.P.P. has already entered appearance and accepts notice on behalf of the respondent No. 1, no formal notice need be issued to the said respondent. However, extra copy of the petition shall be furnished to him during the course of the day.

The petitioner shall take step for service of notice upon the respondent No. 2 by registered post with A/D and also other usual process within three days.

The scan copies of the judgments of both the courts below shall be called for.

JUDGE

Comparing Assistant