Akheruz Zaman Sk @ Sheikh vs The State Of Assam And Anr
2022 Latest Caselaw 1436 Gua

                                                                 Page No.# 1/2

GAHC010078972022




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

                                Case No. : Crl.Rev.P./176/2022

            AKHERUZ ZAMAN SK @ SHEIKH
            S/O LATE APTAR ALI
            R/O FAKIRPARA, P.O. AND P.S. SUKCHAR
            DIST. SOUTH SALMARA MANKACHAR, ASSAM, PIN-783128.



            VERSUS

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

            2:SRIRAM TRANSPORT FINANCE CO. LTD
             LAXMI APARTMENT
             2ND FLOOR
             OPP. TRUCK OWNERS ASSOCIATION BUILDING
             BHAPAGURI ROAD
             NORTH BONGAIGAON
             P.S. AND DIST. BONGAIGAON
            ASSAM
             PIN-78338

Advocate for the Petitioner   : MR. M A ISLAM

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

                                      ORDER

Date : 29.04.2022.

Heard Mr. M.A. Islam, 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 07.06.2018 passed by the ld. Additional Chief Judicial Magistrate, Bongaigaon in NICR case No. 45/2014 shall remain stayed. List the matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant