Nirmalendu Roy vs Joynal Uddin Laskar And 6 Ors
2021 Latest Caselaw 2461 Gua

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GAHC010147842021




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

                         Case No. : Crl.Rev.P./224/2021

         NIRMALENDU ROY
         SON OF LATE NARENDRA ROY
         VILL- DHOLAI PART-VI,
         P.O.DHOLAI SOUTH-788161, P.S. KATHLICHERA, DIST. HAILAKANDI,
         ASSAM

         VERSUS

         JOYNAL UDDIN LASKAR AND 6 ORS.
         SON OF MANJIR ALI LASKAR
         R/O VILL- DHOLAI PART-VI
         P.S. KATHLICHERRA,
         DIST. HAILAKANDI, ASSAM

         2:AYUB ALI LASKAR
          SON OF MATASIN ALI LASKAR
         R/O VILL- DHOLAI PART-VI
         P.S. KATHLICHERRA
          DIST. HAILAKANDI
         ASSAM

         3:JAKIR HUSSAIN LASKAR
          SON OF AYUB ALI LASKAR
         R/O VILL- DHOLAI PART-VI
         P.S. KATHLICHERRA
          DIST. HAILAKANDI
         ASSAM

         4:REJAUL KARIM LASKAR
          SON OF LATE TAYAB ALI LASKAR
         R/O VILL- DHOLAI PART-VI
         P.S. KATHLICHERRA
          DIST. HAILAKANDI
         ASSAM
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            5:RUHUL LASKAR
             SON OF LATE TAYAB ALI LASKAR
            R/O VILL- DHOLAI PART-VI
            P.S. KATHLICHERRA
             DIST. HAILAKANDI
            ASSAM

            6:SALIM UDDIN LASKAR
             SON OF MANJIR ALI LASKAR
            R/O VILL- DHOLAI PART-VI
            P.S. KATHLICHERRA
             DIST. HAILAKANDI
            ASSAM

            7:STATE OF ASSAM
             REP. BY THE PP
            ASSA

Advocate for the Petitioner   : MR. S P CHOUDHURY

Advocate for the Respondent : PP, ASSAM (R-7)


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 07.03.2021

Challenging the Legality, validity and correctness of the judgment and order dated 17.04.2021 passed by the learned Additional Sessions Judge, Hailakandi in Criminal Revision No.72/2019, this criminal revision petition is filed under section 379/401 Cr.P.C. by the petitioner Sri Nirmalendu Roy S/o Late Narendra Roy, Village Dholai Part-VI.

Heard Mr. SP Choudhury, learned counsel for the petitioner and Mr. D Das, learned Addl. PP, Assam.

Let notice be issue to the respondents, returnable in 4 (four) weeks. Since Mr. D Das, learned Addl. PP, Assam entered appearance for the State respondent No.7, no formal notice need be issued, however, extra copy of the petition be served upon the learned Addl. PP, Assam during the course of the day.

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Steps for service of notice upon respondent Nos. 1 to 6 be taken within 3 (three) days from today by Registered Post with A/D as well as by usual process.

Considering the submission of the learned counsel for the petitioner and the documents placed on record and in the interest of justice the impugned judgment and order dated 17.04.2021 passed by the learned Additional Sessions Judge, Hailakandi in Criminal Revision No.72/2019 stands stayed till the next date fixed.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant