Simanta Saikia vs Smt. Bibha Dutta
2021 Latest Caselaw 2065 Gua

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GAHC010126762021




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

                                 Case No. : Crl.Pet./445/2021

              SIMANTA SAIKIA
              SON OF SRI TULSHI SAIKIA
              R/O VILL- GHIMARUJAN
              (ROJABARI), P.S. GOHPUR
              DIST. BISWANATH, ASSAM
              MOBILE NO. 8638862732.

              VERSUS

              SMT. BIBHA DUTTA
              C/O CHANU PHUKAN
              R/O 1 NO. WARD, P.O. AND P.S. GOHPUR,
              DIST. BISWANATH, ASSAM.



Advocate for the Petitioner   : MR. R P HAZARIKA

Advocate for the Respondent :




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                          ORDER

03.09.2021.

By way of this petition under Section 482 of the CrPC, the petitioner challenges the order Page No.# 2/2

dated 18.05.2021, passed by the learned Addl. Sessions Judge, Biswanath Chariali in Criminal Appeal No.5(S-2)/2019, whereby the learned appellate Court dismissed the appeal filed against the judgment and order passed by the learned SDJM (M), Gohpur, in C.R. Case No.137/2017.

Heard the learned counsel for the petitioner.

The petition is admitted for hearing.

Issue notice to the sole respondent by Regd. Post with A/D as well as by usual process, returnable in four weeks.

Call for the LCRs from both the forums.

Till disposal of the present petition, the petitioner is allowed to remain on previous bail and the impugned order of the trial Court as well as the appellate Court will remain stayed, until further order.

JUDGE

Comparing Assistant