Gautam Biswas vs The State Of Assam And Anr
2021 Latest Caselaw 3184 Gua

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GAHC010199762021




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

                                   Case No. : Crl.A./197/2021

            GAUTAM BISWAS
            S/O SRI GYANMOHAN BISWAS, R/O VILL-NO. 2 BATALIMARI, P.S.-
            BHURAGAON, DIST-MORIGAON, ASSAM, PIN-782127



            VERSUS

            THE STATE OF ASSAM AND ANR.
            (NOTICE THROUGH THE PUBLIC PROSECUTOR, ASSAM)

            2:SMTI. PANCHAMI BISWAS
            W/O SRI MEGHA BISWAS
            VILL- GERIMARI
             P.S.-MANGALDAI
             DIST-DARRANG (ASSAM)
             PIN-784125 (INFORMANT

Advocate for the Petitioner   : MR. K M HALOI

Advocate for the Respondent : PP, ASSAM


             Linked Case : I.A.(Crl.)/521/2021

            GAUTAM BISWAS
            S/O SRI GYANMOHAN BISWAS
            R/O VILL-NO. 2 BATALIMARI
            P.S.-BHURAGAON
            DIST-MORIGAON
            ASSAM
            PIN-782127
                                                                        Page No.# 2/3

           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY THE PUBLIC PROSECUTOR
           ASSAM

           2:SMTI. PANCHAMI BISWAS
           W/O SRI MEGHA BISWAS
           VILL- GERIMARI
            P.S.-MANGALDAI
            DIST-DARRANG (ASSAM)
            PIN-784125 (INFORMANT)
            ------------
           Advocate for : MR. K M HALOI
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

29-11-2021

Mr. K.M. Haloi, learned counsel represents the appellant-appellant. Mr. B.B. Gogoi, learned Additional Public Prosecutor represents the State for respondent.

This appeal, under Section 374(2) of the Cr.P.C., is preferred challenging the judgment and order, dated 28-09-2021, passed by the learned Additional Sessions Judge, FTC, Darrang, Mangaldai, in Sessions Case No. 67 of 2019. The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the State respondent since Mr. Gogoi, learned Additional Public Prosecutor, has already entered appearance and accepted notice on Page No.# 3/3

behalf of the State respondent.

The appellant-applicant shall take steps, within seven days from today, for service of notice upon the respondent No. 2 by registered post with A/D Card as well as under any other prescribed mode.

List this appeal together with the connected I.A. (Crl.) No. 521/2021 in the first week of January, 2022 after receipt of the LCR and service of notice is complete.

JUDGE

Comparing Assistant