Salman Ahmed vs The State Of Assam And Anr
2022 Latest Caselaw 4956 Gua

Citation : 2022 Latest Caselaw 4956 Gua
Judgement Date : 14 December, 2022

Gauhati High Court

Salman Ahmed vs The State Of Assam And Anr on 14 December, 2022

                                                                 Page No.# 1/2

GAHC010251312022




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

                                 Case No. : Crl.Pet./1242/2022

            SALMAN AHMED
            S/O MD. GIYASUDDIN AHMED
            R/O CHAPARIGAON, WARD NO. 12,
            P.O. AND P.S. NORTH LAKHIMPUR,
            DIST. LAKHIMPUR, ASSAM, PIN-787001



            VERSUS

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

            2:MD. SAHBAZ BORAH
             S/O MD. LUTFUR RAHMAN BORAH
            R/O WARD NO. 14
             BANTOW GAON
            P.O. AND P.S. NORTH LAKHIMPUR
             DIST. LAKHIMPUR
            ASSAM
             PIN-78705

Advocate for the Petitioner   : MR. P D NAIR

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                      HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : --14.12.2022 Page No.# 2/2

Heard Mr. P.D. Nair, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Additional Public Prosecutor for the State of Assam.

This is an application u/s 482 of Cr.P.C. for setting aside and quashing the impugned Judgment and Order dated 15.07.2022, passed by the learned Additional Sessions Judge (F.T.C.) Lakhimpur, North Lakhimpur in Criminal Revision No. 21(4)/2019.

Issue notice to the respondent No. 2, by registered post with A/D as well as by other usual process returnable within 4 (four) weeks. No formal notice is required to be served upon the respondent No. 1 as the learned counsel on behalf of respondent No. 1, has already entered appearance. However, extra copies of memo appeal be furnished to him during the course of the day.

Call for the scanned copy of the LCR.

List the matter on 20.01.2023, till then the further proceeding of the impugned Judgment and Order dated 15.07.2022, passed by the learned Additional Sessions Judge (F.T.C.) Lakhimpur, North Lakhimpur in Criminal Revision No. 21(4)/2019, be stayed.

JUDGE

Comparing Assistant