Buwaj Horo vs The State Of Assam
2021 Latest Caselaw 3612 Gua

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GAHC010077602020




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

                                  Case No. : CRL.A(J)/19/2020

                  BUWAJ HORO
                  SONITPUR, ASSAM.



                  VERSUS

                  THE STATE OF ASSAM
                  REP. BY PP, ASSAM.



Advocate for the Petitioner    : MR. M DUTTA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




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

                                         O R D E R

23.12.2021 (A.M. Bujor Barua, J)

Heard Mr. M Dutta, learned Amicus Curiae appearing for the appellant and Ms. B Bhuyan, learned Additional Public Prosecutor for the State of Assam.

As the learned Additional Public Prosecutor, Assam enters appearance on behalf of the State, no formal notice is required to be issued.

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In view of the judgment of this Court dated 27.01.2021 in Criminal Appeal No. 205/2018 and the order of this Court dated 02.12.2021 in Criminal Appeal No. 03(AP)/2021, issuing notice to the informant/victim is not necessary. However, we provide that in the event, the informant or the victim desires to appear before the Court to assist the learned Public Prosecutor, liberty would remain.

It is stated that the LCR is received but the paper book is yet to be prepared.

Registry to expedite the preparation of the paper book.

List the matter after four weeks.

                           JUDGE                                JUDGE




Comparing Assistant