Bijoy Singh Phangcho vs The State Of Assam And Anr
2021 Latest Caselaw 1244 Gua

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GAHC010005872021




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


                            Case No. : Crl.A./5/2021


         BIJOY SINGH PHANGCHO
         S/O- JAYSINGH PHANGSHO
         VILLAGE- RONGPIRBI
         DIPHU
         P.S. AND P.S.- DIPHU
         DIST- KARBI ANGLONG
         ASSAM.


          VERSUS


         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP
         ASSAM.


         2:SMTI. JAYA JIGDUNG
         D/O- JOLENDRA JIGDUN
         VILLAGE- UPPER EKORONI
         P.S.- MANJA

         DISTRICT- KARBI ANGLONG
         ASSAM.
         ------------
         Advocate for : MR. B DEKA
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
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                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 30-03-2021

The appellant is represented by Mr. B Deka, learned counsel. The State respondent No. 1 is represented by Ms. S Jahan, learned Additional Public Prosecutor.

In view of the judgment passed by the Division Bench of this Court in Criminal Appeal No. 205/2018 (Smt. Bormoty Panggeng -vs- State of Arunachal Pradesh & Ors.), reported in 2021 (1) GLT 833, notice upon the informant is not mandatory.

That being so, the service of notice upon respondent No. 2 is dispensed with.

LCR has also not been received.

An interlocutory application seeking bail of the applicant is pending before this Court. In the absence of the LCR, the said application cannot be taken up for hearing.

The Registrar (Judicial) of this Court shall take appropriate steps to obtain the LCR from the learned court below.

List the matter immediately after receipt of the LR on 3rd May, 2021.

JUDGE

Comparing Assistant