Page No.# 1/2 vs The State Of Assam And 2 Ors
2021 Latest Caselaw 1157 Gua

                                                                Page No.# 1/2

GAHC010052782021




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

                        Case No. : Crl.Pet./209/2021

         JOY KUMAR SINGH AND 2 ORS.
         S/O LATE JAYANTA KUMAR SINGH, R/O VILL-AMARAJAN, P.S.-BOKAJAN,
         DIST-KARBI ANGLONG, ASSAM

         2: BISWAJAIT SINGH
          S/O LATE JAYANTA KUMAR SINGH
          R/O VILL-AMARAJAN
          P.S.-BOKAJAN
          DIST-KARBI ANGLONG
         ASSAM

         3: ANAND SINGH
          S/O LATE JAYANTA KUMAR SINGH
          R/O VILL-AMARAJAN
          P.S.-BOKAJAN
          DIST-KARBI ANGLONG
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 2 ORS.
         REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

         2:GANGA RAM TERIA
          S/O LT. KANDHARA TERIA
          R/O VILL-AMARAJAN
          P.S.-BOKAJAN
          DIST-KARBI ANGLONG
         ASSAM

         3:SMTI PANU TERIA
         W/O LT. KANDHARA TERIA
          R/O VILL-AMARAJAN
          P.S.-BOKAJAN
                                                                                       Page No.# 2/2

             DIST-KARBI ANGLONG
             ASSA

Advocate for the Petitioner     : MR. J I BORBHUIYA

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 24-03-2021

This is an application under Section 482 of the Code of Criminal Procedure, 1973, read with Sections 397/401 of the Code of Criminal Procedure, 1973, seeking quashment of the impugned judgment and order dated 22.12.2020 passed in Criminal Revision Petition No.12/2019 by the learned Court of Sessions Judge, Karbi Anglong, Diphu.

Heard Mr. L. Mohan, learned counsel for the petitioners.

Mr. N.K. Kalita, learned Additional Public Prosecutor, Assam appears and accepts notice on behalf of Respondent No.1.

Hence, no formal notice need be issued upon the said Respondent No.1.

Issue notice upon Respondent Nos. 2 and 3 under registered post with A/D as well as through the Officer-in-Charge of the jurisdictional police station.

Steps be taken within five days.

List this matter after service of notice on 27.04.2021.

Till then, operation of the impugned judgment and order dated 22.12.2020 passed in Criminal Revision Petition No.12/2019 by the learned Court of Sessions Judge, Karbi Anglong, Diphu, shall remain stayed.

JUDGE

Comparing Assistant