Jogen Munda vs The State Of Assam
2022 Latest Caselaw 2786 Gua

                                                                                 Page No.# 1/2

GAHC010055532022




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

                                 Case No. : CRL.A(J)/44/2022

            JOGEN MUNDA
            S/O. LT. CHAINKA MUNDA, VILL. PALASHBASTI, P.S. DHEKIAJULI, DIST.
            SONITPUR.

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.

Advocate for the Petitioner   : MR A KALITA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM


                                      BEFORE
                      HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                    HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
                                          :: O R D E R ::

05.08.2022 [N. Kotiswar Singh, J]

Heard Mr. A. Kalita, learned Amicus Curiae. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam for the State.

Since LCR has been received, let the Paper Book be prepared and after preparation of the Paper Book, a copy of the same be furnished to the learned counsel for the parties.

Office notice indicates that the complainant, respondent No.2, Abdul Hasen could not Page No.# 2/2

be found in the address on record to which the notice was sent.

From the perusal of the impugned judgment, it appears that Abdul Hasen is not related with the deceased nor with the accused-appellant inasmuch as it is a case of filicide where the father had killed his own son and Abdul Hasen is merely an informant.

Under the circumstances, we do not feel that the presence of informant, Abdul Hasen is necessary and as such, in spite of non-service of notice upon the informant, the matter will be proceeded.

Accordingly, let the matter be listed after preparation of the Paper Book.

                                 JUDGE                                             JUDGE




Comparing Assistant