Tarun Chandra Das vs Bhanjana Kalita
2021 Latest Caselaw 2489 Gua

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GAHC010169012021




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

                                 Case No. : Crl.Pet./589/2021

            TARUN CHANDRA DAS
            S/O LATE MOHENDRA CH. DAS
            R/O AREARJHAR PT.I
            CHAPAR, W/NO. 1,
            P.O. CHAPAR
            P.S. CHAPAR
            DIST. DHUBRI, ASSAM

            VERSUS

            BHANJANA KALITA
            D/O HARISH KALITA
            R/O AREARJHAR PT.I,
            CHAPAR, W/NO. 1
            P.O. CHAPAR
            P.S. CHAPAR
            DIST. DHUBRI, ASSAM


Advocate for the Petitioner   : MR. P K DEKA

Advocate for the Respondent :

                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 08.10.2021

This application under section 482 Cr.P.C is preferred by Shri Tarun Chandra Das against the judgment and order dated 06.09.2021 passed by the learned Additional District Judge, Bilasipara in Criminal Revision No.17/2019 Page No.# 2/2

affirming the judgment and order dated 04.10.2019 passed by the learned Court of SDJM(M), Bilasipara in Misc case No.244/2017 on the petition filed under section 125 Cr.P.C.

Heard Mr. S Biswas, learned counsel for the petitioner. Perused the documents placed on record. The petition is admitted for hearing.

Issue notice, returnable in 4 (four) weeks. Steps for service of notice upon the sole respondent be taken within 3 (three) days from today by Registered Post with A/D as well as by usual process.

Call for the scanned copy of the record from the lower Court below. List the matter on 11.11.2021.

JUDGE

Comparing Assistant