Nipul Das vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3022 Gua

                                                                Page No.# 1/3

GAHC010163402021




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

                          Case No. : Crl.A./182/2021

         NIPUL DAS
         S/O- LATE GOPAL DAS, R/O- DUDHPATIL, NETAJINAGAR UNDER SILCHAR
         POLICE STATION IN THE DISTRICT OF CACHAR, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE P.P., ASSAM

         2:JOGENDRA DAS
          S/O- LATE NARSINGH DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         3:MITHU DAS
          S/O- JOGENDRA DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         4:NANTU DAS
          S/O- JOGENDRA DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         5:RINKU DAS
          S/O- JOGENDRA DAS
                                                                               Page No.# 2/3

            R/O- NETAJI NAGAR
            CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
            OF CACHAR
            ASSAM.

            6:ANANTA DAS
             S/O- LATE NIHAR DAS
             R/O- NETAJI NAGAR
             CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
            OF CACHAR
            ASSAM

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 22-11-2021 Suman Shyam, J

Heard Mr. B.M. Choudhury, learned counsel for the appellant. Also heard Ms. B.

Bhuyan, learned Addl. P.P. Assam appearing for the State/ respondent No. 1.

This appeal has been preferred by the informant against the judgment and order of

acquittal dated 24-08-2021 passed by the court of learned Addl. Sessions Judge (FTC),

Cachar at Silchar in connection with Sessions Case No. 57/2021.

We have perused the grounds taken in the memo of appeal.

Issue notice upon the respondent Nos. 2 to 6 returnable in 06 weeks.

Appellant to take steps for service of notice by registered post with A/D as well as

by usual process.

Page No.# 3/3

Steps within a week from today.

                        JUDGE           JUDGE
GS




Comparing Assistant