Mintu Sarmah vs The State Of Assam And Anr
2022 Latest Caselaw 3318 Gua

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GAHC010141512022




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

                                  Case No. : Crl.A./168/2022

            MINTU SARMAH
            S/O UMESH SARMAH
            RESIDENT OF HAZARAPARA, PO AND PS TEZPUR, DIST SONITPUR,
            ASSAM 784001



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:U. SHARMA
             C/O SRI TARINI SHARMA
            PERMANENT RESIDENT OF VILLAGE JALAH
             PO AND PS TANGLA
             DIST UDALGURI
             BTAD
            ASSAM 78452

Advocate for the Petitioner   : MR. A PAUL

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

31.08.2022 Page No.# 2/2

Heard Mr. S. Hazarika, learned counsel for the appellant as well as Mr. Bhaskar Sarma, learned APP for the State respondent no.1.

This criminal appeal is preferred by the appellant under section 374(2) Cr.P.C. against the judgment and order dated 07.06.2022 passed in Sessions Case No.89/2019 by the learned Assistant Sessions Judge (FTC), Sonitpur, Tezpur.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice returnable on 28.09.2022.

No formal steps is required to be taken in respect of the respondent no.1 as the State is represented by the learned APP. The appellant shall take steps within 2(two) days for service of notice on the respondent no.2 by registered post with A/D as well as by usual process as per Gauhati High Court Rules with suitable modification to the form.

List the matter on 28.09.2022 awaiting receipt of LCR and service of notice on the respondent no.2.

JUDGE

Comparing Assistant