Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 1412 Gua

                                                                   Page No.# 1/2

GAHC010076452022




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

                                Case No. : Crl.Rev.P./169/2022

            JAYANTA TALUKDAR AND ANR
            S/O LATE ANAHA BANDHU TALUKDAR
            R/O DOLAIGAON, P.S. BONGAIGAON, DIST. BONGAIGAON, ASSAM, PIN-
            743235

            2: SMTI. HIRA TALUKDAR
             S/O LATE ANAHA BANDHU TALUKDAR
            R/O DOLAIGAON
             P.S. BONGAIGAON
             DIST. BONGAIGAON
            ASSAM
             PIN-74323

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:SMTI. RITA DAS TALUKDAR
            W/O SRI JAYANTA TALUKDAR
            PRESENTLY RESIDING AT WARD NO. 4
             GOSSAIGAON TOWN
             P.O AND P.S. GOSSAIGAON
             DIST. KOKRAJHAR
            ASSAM
             PIN-783360
            MOBILE NO. 863849564

Advocate for the Petitioner   : MR F KHAN

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 28.04.2022

Heard Mr. F. Khan, learned counsel for the petitioner and Mr. D. Das, learned Addl. Public Prosecutor for the State respondent No.1.

The revision petition is admitted for hearing.

Issue notice.

No formal notice is required to be sent to respondent No. 1 as Mr. Das has accepted notice on behalf of the said respondent. Extra copy of the petition and the Annexures thereto be furnished to him.

The petitioner shall take steps for service of notice on the respondent No. 2 by registered post with A/D as well as by usual process.

Call for the LCR.

It is hereby directed that till the disposal of the revision petition, the impugned judgment dated 15.03.2022 passed by the learned Sessions Judge, Bongaigaon in Crl. Appl. No. 11(1)/2019 shall remain stayed.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant