Dwarka Prasad Agarwal vs The State Of Assam And Anr
2021 Latest Caselaw 1277 Gua

Citation : 2021 Latest Caselaw 1277 Gua
Judgement Date : 31 March, 2021

Gauhati High Court

Dwarka Prasad Agarwal vs The State Of Assam And Anr on 31 March, 2021

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GAHC010050692021




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

                                   Case No. : Crl.A./91/2021

            DWARKA PRASAD AGARWAL
            S/O- LATE SATTYANARAYAN AGARWAL, R/O- FLAT NO. 5D, CHINMOYEE
            COMPLEX, A.T. ROAD, TOKOBARI, GUWAHATI, P.S. BHARALUMUKH,
            DIST.- KAMRUP(M), ASSAM.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTOR, ASSAM.

            2:ARJUN UPADHYAY
             S/O- LATE DHIRAJ UPADHAY
             R/O- VILL.- TOPATALI
             P.S. KHETRI
             P.O. KHETRI
             DIST.- KAMRUP(M)
            ASSAM, PIN- 782403

Advocate for the Petitioner   : MR J BARUA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                           ORDER

31-03-2021

Mr. B.J. Talukdar, learned counsel represents the appellant. Ms. S. Jahan, learned Additional Public Prosecutor appears for respondent No. 1.

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This appeal, under Section 378 of the Cr.P.C., is preferred challenging the judgment and order, dated 05-03-2020, passed by the learned Judicial Magistrate First Class, Kamrup (M), Guwahati, in C.R. Case No. 356/2014, registered under Sections 447/427 of the IPC. The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the State respondent since Ms. Jahan, learned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent.

The appellant shall take steps for service of notice on private respondent No. 2 by registered post with A/D Card as well as under usual process, within five days from today. List this appeal in the first week of May, 2021 after the service of notice is complete.

JUDGE

Comparing Assistant