Citation : 2022 Latest Caselaw 3229 Gua
Judgement Date : 25 August, 2022
Page No.# 1/2
GAHC010164912022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/469/2022
POBITRA GOGOI AND ANR
S/O. GOLAP GOGOI
2: JANMONI GOGOI @ JAN GOGOI
S/O. HOLIRAM GOGOI
BOTH ARE R/O. VILL. DIHINGIA GAON
SILONIJAN
P.O. AND P.S. BARPATHAR
KARBI-ANGLONG
ASSAM.
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY PP
GAUHATI HIGH COURT.
2:AGA RENGMA
S/O. LT. REGON SINGH RENGMA
R/O. KHOWANI GAON
P.S. BARPATHAR
DIST. KARBI ANGLONG
ASSAM.
------------
Advocate for : MR. S K DEORI
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
Page No.# 2/2
ORDER
Date : 25.08.2022
Heard Ms. Somila, learned counsel for the appellant. Also heard Mr. Bhaskar Sarma, learned APP for the State.
By this application under section 389 Cr.P.C., the applicant has prayed for staying/suspending the operation of judgment and order dated 28.07.2022 passed by the learned Assistant Sessions Judge, Diphu, Karbi Anglong in Sessions Case No. 20/2011.
Issue notice returnable on 28.09.2022.
No formal steps is required to be taken in respect of respondent no.1, who is represented by the learned APP.
The applicant shall take steps within 2 days for service of notice on respondent no. 2 by registered post with A/D as well as by usual process though jurisdictional Magistrate in terms of Gauhati High Court Rules.
This application will be considered on receipt of the LCR.
List on 28.09.2022.
JUDGE
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