Sri Raja Singh vs Sri Suresh Chandra Kalita And Anr
2022 Latest Caselaw 4896 Gua

                                                                 Page No.# 1/3

GAHC010254932019




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

                                   Case No. : Crl.A./325/2022

            SRI RAJA SINGH
            S/O- LATE HARJIT SINGH, R/O-MALIGAON, SHUTTLE GATE, NEAR
            KAMAKHYA SCHOOL, PS-JALUKBARI, GUWAHATI-781012, DIST-KAMRUP
            (METRO), ASSAM



            VERSUS

            SRI SURESH CHANDRA KALITA AND ANR
            S/O-LATE GUNARAM KALITA, R/O-MALIGAON, SHUTTLE GATE, RAILWAY
            QUARTER NO.17B, EAST GOTANAGAR, IN FRONT OF JAYA STORE, PS-
            JALUKBARI, GUWAHATI-781012, DIST-KAMRUP (METRO), ASSAM

            2:THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR
            ASSA

Advocate for the Petitioner   : MR. S K BHATTACHARYYA

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.L.P./95/2019

            SRI RAJA SINGH
            S/O- LATE HARJIT SINGH
            R/O- MALIGAON
            SHUTTLE GATE
            NEAR KAMAKHYA SCHOOL
            P.S. JALUKBARI
                                                                      Page No.# 2/3

          GUWAHATI- 781012
          DIST.- KAMRUP(M)
          ASSAM.


          VERSUS

          SRI SURESH CHANDRA KALITA AND ANR
          S/O- LATE GUNARAM KALITA
          R/O- MALIGAON
          SHUTTLE GATE
          RAILWAY QUARTER NO. 17B
          EAST GOTANAGAR
          INFRONT OF JOYA STORE
          P.S. JALUKBARI
          GUWAHATI-781012
          DIST.- KAMRUP(M)
          ASSAM.

          2:THE STATE OF ASSAM
          REP. BY P.P.
          ASSAM.
           ------------
          Advocate for : MR. S K BHATTACHARYYA
          Advocate for : PP
          ASSAM appearing for SRI SURESH CHANDRA KALITA AND ANR



                               BEFORE
                  HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

Date : 12.12.2022 Heard Mr. S.K. Bhattcharyya, learned counsel for the appellant and Ms. S. Jahan, learned Addl. Public Prosecutor for the State respondent No. 2.

This appeal under Section 372 Cr.P.C., 1973 has been preferred against the judgment and order dated 17.08.2019, passed by the learned Sub-Divisional

Magistrate-II (Sadar), Kamrup (M), Guwahati in C.R. Case No. 2442 c/2012 whereby the accused was acquitted.

Issue notice upon the respondent No. 1.

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The appellant shall take steps for service of notice upon the respondent No. 1 by registered post with A/D as well as by usual process, returnable within 6 weeks.

Steps be taken within 7 days.

No formal notice is required to be served upon the respondent No. 2 as Ms. S. Jahan, learned Addl. PP has entered appearance and accepted notice upon the said respondent.

However, extra copy of the memo of appeal be served upon Ms. S. Jahan, learned Addl. PP during the course of the day.

Call for the LCR.

List the matter after 6 weeks.

JUDGE

Comparing Assistant