The State Of Assam vs Sri Rajib Dewri
2021 Latest Caselaw 2598 Gua

                                                                             Page No.# 1/2

GAHC010053142018




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

                                  Case No. : Crl.L.P./27/2018

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



            VERSUS

            SRI RAJIB DEWRI
            R/O VILL. NA DALAIBORI, P.O. CHABUKDHARA, DIST. MORIGAON,
            ASSAM, PIN 782105



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                            ORDER

Date : 28-10-2021 Suman Shyam, J

Heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the petitioner.

This leave petition has been filed by the State of Assam with a prayer to grant leave to prefer appeal against the judgment and order of acquittal dated 29-09-2020 Page No.# 2/2

passed by the learned Sessions Judge, Morigaon in Sessions Case No. 112/2009 acquitting the respondent in respect of the charge framed under Section 376(1) of the IPC.

Office note indicates that notice sent to the respondent by registered post with A/D could not be served and the same was returned back with postal remark "not known, return to sender".

Since this is a leave petition for preferring the appeal against an order of acquittal, service of notice upon the respondent will be necessary. We, therefore, direct that notice in this case be served upon the respondent through the Officer-in-Charge of the Morigaon Police Station.

Petitioner to take steps accordingly.

                           JUDGE                       JUDGE
GS




Comparing Assistant