Citation : 2022 Latest Caselaw 1435 Gua
Judgement Date : 29 April, 2022
Page No.# 1/2
GAHC010079432022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./178/2022
BABUL ALI
S/O. LT. NABIN HUSSAIN, R/O. BARBAM PATHAR, P.O. CHILANIBARI
BAZAR, P.S. NORTH LAKHIMPUR, DIST. LAKHIMPUR, ASSAM.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PP, ASSAM.
2:MD. GIASUDDIN AHMED
S/O. LT. PACHNUR ALI
VILL. KHELMATI
WARD NO.-14
NORTH LAKHIMPUR
P.S. NORTH LAKHIMPUR
DIST. NORTH LAKHIMPUR
ASSAM
PIN-787001
Advocate for the Petitioner : MR. T J MAHANTA
Advocate for the Respondent : PP, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 29.04.2022.
Heard Mr. T.J. Mahanta, learned Senior counsel assisted by Ms. P. Sarma, learned counsel for the petitioner. Also heard Mr. D. Das, learned Addl. Public Prosecutor for the respondent No.1.
The petition is admitted for hearing. Issue notice returnable within 6(six) weeks. The petitioner shall take step(s) for service of notice upon the respondent No. 2 by registered posts with AD as well as other usual process.
Call for the LCR.
No formal notice is required to be served upon the respondent No. 1 as because Mr. Das has entered appearance.
Extra copy of the memo of appeal shall be given to Mr. Das. The petitioner is allowed to remain on previous bail till disposal of the present revision petition.
It is further directed till disposal of the revision petition, the judgment
and order dated 11.07.2019 passed by the ld. Judicial Magistrate 1 st Class, Lakhimpur, North Lakhimpur in GR case No. 831/2014 shall remain stayed.
List the matter after six weeks on a date to be fixed by the Registry.
JUDGE Comparing Assistant
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