Page No.# 1/2 vs Union Of India
2021 Latest Caselaw 2140 Gua

                                                                 Page No.# 1/2

GAHC010136332021




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

                                Case No. : Crl.Rev.P./195/2021

              ALI AKBAR SEIKH AND ANR.
              S/O KUDDUS ALI
              R/O NILIBARI
              P.S. DHALIGOAN,
              DISDT. CHIRANG, ASSAM

              2: HUSSAIN ALI
               S/O KUDDUS ALI
              R/O NILIBARI
              P.S. DHALIGOAN
              DISDT. CHIRANG
              ASSA

              VERSUS

              UNION OF INDIA
              REP. BY THE G.M. N.F. RAILWAY



Advocate for the Petitioner   : MR F KHAN

Advocate for the Respondent : SC, NF RLY




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                           ORDER

09.09.2021.

Page No.# 2/2

By way of this petition under Section 397 read with Section 401/482 of the CrPC, the petitioner challenges the judgment and order dated 30.04.2021, passed by the learned Sessions Judge, Bongaigaon, in Criminal Revision Petition No.01/2021.

Heard the learned counsel for both sides.

The learned standing counsel for the respondent Railway will submit a status report on the matter on the next date, fixing 29.09.2021.

JUDGE

Comparing Assistant