Prafulla Chandra Bhuyan vs The State Of Assam And Anr
2021 Latest Caselaw 675 Gua

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GAHC010009562021




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

                                Case No. : Crl.Pet./113/2021

             PRAFULLA CHANDRA BHUYAN
             S/O. LT. MAYARAM BHUYAN, R/O. NO.2, MADGHARIA, GUWAHATI-20, P.S.
             NOONMATI, DIST. KAMRUP (M), ASSAM.



             VERSUS

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

             2:BIMAL SEN DEKA
              S/O. SRI PRAFULLA SEN DEKA
              R/O. SANTIPATH
              R.G. BARUAH ROAD
              GUWAHATI24
              DIST. KAMRUP (M)
             ASSAM

Advocate for the Petitioner   : MR. C S RAY

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

24-02-2021

This petition has been filed challenging the legality, propriety and correctness of the judgment and order dated 11.03.2020 passed by the learned Additional Sessions Judge, Page No.# 2/2

Kamrup (Metro) in Criminal Appeal No.102 of 2019. Since the petition challenges the legality, propriety and correctness of the order passed by the learned appellate Court below, in the considered view of this Court, this case ought to have been registered as criminal revision petition, instead of criminal petition.

That being so, subject to correction of the cause title inserting appropriate sections of law, Registry shall register the case under appropriate nomenclature.

Petitioner to take steps within next three days.

JUDGE

Comparing Assistant