Bikram Rabha @ Rava vs B. Nageswar Rod
2021 Latest Caselaw 2830 Gua

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GAHC010112062021




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

                                Case No. : Crl.Rev.P./219/2021

            BIKRAM RABHA @ RAVA
            SON OF HAREN RABHA @ RAVA
            R/O HOUSE NO. 78, LUTU ME, P.O. BINOVANAGAE
            P.S. DISPUR, GUWAHATI,
            PIN-781018
            DIST. KAMRUP (METRO), ASSAM



            VERSUS

            B. NAGESWAR ROD
            SON OF B. APPA ROD
            R/O CENTRAL GOTANAGAR,
             MALIGAON, RAILWAY QUARTER NO. 4-B,
            P.S. JALUKBARI,
            GUWAHATI, PIN-781011
            DIST. KAMRUP (METRO), ASSAM



Advocate for the Petitioner   : MR. S NATH

Advocate for the Respondent :




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                          ORDER

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11.11.2021.

By way of this petition under Section 397 read with Section 482 of the CrPC, the petitioner challenges the judgment and order dated 26.04.2021, passed by the learned Addl. Sessions Judge No.1, Kamrup (M) at Guwahati, in Criminal Appeal No.52/2019, whereby the learned appellate Court dismissed the appeal preferred by the present petitioner against the judgment dated 21.02.2019, passed by the learned JMFC, Kamrup (M) at Guwahati, in C.R.

Case No.1265C/2015.

Heard the submission of learned counsel for the petitioner and perused the record.

The revision is admitted for hearing subject to payment of 20% of the fine amount before the Trial Court within a period of four weeks from today, with liberty to the plaintiff/respondent, to withdraw the same on due identification.

Issue notice to the sole respondent by Regd. Post with A/D as well as by usual process, returnable in four weeks.

Call for the LCRs from both the forums.

Subject to deposit of 20% of the fine amount, the execution of the sentence will be stayed and the petitioner will remain on previous bail.

JUDGE

Comparing Assistant