Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 2810 Gua

                                                             Page No.# 1/2

GAHC010153632022




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

                            Case No. : Crl.Rev.P./397/2022

          YASH ENTERPRISES AND ANR.
          R.K. TOWE, A.K. AZAD ROAD,
          REHABARI, P.S.PALTAN BAZAR,
          GUWAHATI, DIST. KAMRUP (M), ASSAM

          2: SANJAY KUMAR JAIN
           PROP. OF YASH ENTERPRISE
           R/O REHABARI
          P.S. PALTAN BAZAR
           GUWAHATI
          KAMRUP (M)
          ASSAM
          PIN-781008

          VERSUS

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

          2:SRI PHANINDRA MEDHI
           PROP. OF MOHESH CEMENT
          TRADERS
           R/O BISHNU RAHBA NAGAR
           HOUSE NO. 5
           BYE LANE NO. 1
          P.S. NOONMATI
           GUWAHATI
          DIST. KAMRUP (M)
          ASSAM
          GUWAHATI

Advocate for the Petitioner : MR. K BHATTACHARJEE
Advocate for the Respondent : PP, ASSAM
                                                                          Page No.# 2/2




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

06-08-2022 Heard Shri K. Bhattacharjee, learned counsel for the petitioners who by means of this application has put to challenge a judgment dated 20.06.2022, by which the judgment and order dated 30.11.2018 passed by the learned SDJM (S), Kamrup (M) in

CR Case No. 16c/2012 has been reversed. The learned Magistrate has passed a judgment of conviction which has been interfered with by the Appellate Court.

Admit for hearing.

Call for the records.

Shri D. Das, learned Addl. PP, Assam accepts notice on behalf of respondent No.

1.

Steps for service of notice upon the respondent No. 2 be taken by registered post with A/D within 2 (two) days.

List after 4 (four) weeks alongwith the service report.

JUDGE

Comparing Assistant