The State Of Assam vs Sri Rajib Dewri
2021 Latest Caselaw 1693 Gua

                                                                             Page No.# 1/2

GAHC010053142018




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

                                  Case No. : Crl.L.P./27/2018

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



            VERSUS

            SRI RAJIB DEWRI
            R/O VILL. NA DALAIBORI, P.O. CHABUKDHARA, DIST. MORIGAON,
            ASSAM, PIN 782105



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

Date : 23-07-2021 Suman Shyam, J Heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This leave petition has been filed by the State seeking leave to appeal against the

judgment and order of acquittal.

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On 23-03-2018, notice was issued by this Court to the respondent. However, office

note indicates that steps have not yet been taken for service of notice upon the sole

respondent.

Ms. Bhuyan submits that papers/ records of this case have been misplaced in her

office and therefore, she be permitted to take copies of the petition/ Memo of appeal

from court record.

Prayer is allowed.

Registry may furnish photocopies of the leave petition along with connected memo

of appeal to Ms. B. Bhuyan within 03 days from today.

Appellant/ petitioner to take steps for service of notice upon the respondents within

03 weeks thereafter.

Let the matter be listed accordingly.

                           JUDGE                          JUDGE

GS




Comparing Assistant