Dinesh Rao vs The State Of Assam
2021 Latest Caselaw 206 Gua

                                                                                Page No.# 1/2

GAHC010190382020




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

                                   Case No. : CRL.A(J)/105/2020

            DINESH RAO
            JORHAT, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                      HON'BLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

22.01.2021 [N. Kotiswar Singh, J.]

This appeal from jail is preferred against the judgment and order dated 14.02.2020 passed by the learned Additional Sessions Judge, Jorhat, in Sessions Case No.1/2017.

Mr. M. Phukan, learned Additional Public Prosecutor, Assam, is present.

Admit the appeal.

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Call for the records.

Requisition be issued for despatch of lower court records immediately.

Registry will issue notice to the complainant/informant through the concerned jurisdictional Magistrate.

Such steps may be taken after receipt of the records, as the name and address of the informant are not available on record, as it stands today.

Smt. Meghali Barman, learned counsel present in the Court is requested to assist the Court as an amicus curiae, since the appellant is not represented, to which the learned counsel has readily agreed.

Registry is directed to prepare the paper book after receipt of LCR and serve the copies of the same on the learned counsel appearing for the parties.

List this case for orders after 2(two) months.

                Sd/- Soumitra Saikia                Sd/- N. Kotiswar Singh
                             JUDGE                           JUDGE




Comparing Assistant