Citation : 2022 Latest Caselaw 2648 Gua
Judgement Date : 1 August, 2022
Page No.# 1/2
GAHC010147282022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./164/2022
AYUB KHAN
S/O LATE MOFIZ KHAN
VILLAGE NO. 2 ISLAMPUR
PO NO. 4 DHARMPUR, PS LALUK DIST LAKHIMPUR ASSAM, 784160
VERSUS
THE STATE OF ASSAM AND ANR
REPRESENTED BY THE PP , ASSAM
2:MD. SIRAJUL HOQUE
S/O LATE JIKIRIYA ALI
RESIDENT OF MORONGI CHARIALI
SAROR GAON
PS AND DIST GOLAGHAT
ASSAM
78562
Advocate for the Petitioner : M.K HUSSAIN
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 01-08-2022
Heard Mr. MK Hussain, learned counsel for the appellant. Also heard Mr. Bhaskar Sharma, learned Additional Public Prosecutor appearing for the State.
Page No.# 2/2
By filing this appeal under Section 374(2) Cr.PC, the appellant has challenged the impugned judgment and order dated 18.06.2022 passed by the learned Sessions Judge, Golaghat in Sessions case No. 58/2013.
The appeal is admitted for hearing.
Call for the LCR.
Issue notice returnable on 05.09.2022.
No steps is required to be taken in respect of respondent No. 1, who is represented by the learned Additional Public Prosecutor.
The appellant shall take steps within two days for service of notice on the respondent No. 2 by registered post with A/D as well as by usual process through the jurisdictional Magistrate as per the Gauhati High Court Rules with suitable modification to the form.
List on 05.09.2022 awaiting receipt of LCR and service report of respondent No.
2.
JUDGE
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