Nipul Das vs The State Of Assam And 5 Ors
2022 Latest Caselaw 479 Gua

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GAHC010163402021




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

                          Case No. : Crl.A./182/2021

         NIPUL DAS
         S/O- LATE GOPAL DAS, R/O- DUDHPATIL, NETAJINAGAR UNDER SILCHAR
         POLICE STATION IN THE DISTRICT OF CACHAR, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE P.P., ASSAM

         2:JOGENDRA DAS
          S/O- LATE NARSINGH DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         3:MITHU DAS
          S/O- JOGENDRA DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         4:NANTU DAS
          S/O- JOGENDRA DAS
          R/O- NETAJI NAGAR
          CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
         OF CACHAR
         ASSAM.

         5:RINKU DAS
          S/O- JOGENDRA DAS
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            R/O- NETAJI NAGAR
            CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
            OF CACHAR
            ASSAM.

            6:ANANTA DAS
             S/O- LATE NIHAR DAS
             R/O- NETAJI NAGAR
             CHOTODUDHPATIL UNDER SILCHAR POLICE STATION IN THE DISTRICT
            OF CACHAR
            ASSAM

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 11-02-2022 Suman Shyam, J

Heard Mr. B.M. Choudhury, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for on behalf of the State/ respondent No. 1 and Mr. V.A. Chowdhury, learned counsel representing respondent Nos. 2 to 6.

This appeal is directed against the judgment and order of acquittal dated 24-08- 2021 passed by the learned Addl. Sessions Judge, FTC, Cachar at Silchar in connection with Sessions Case No. 57/2012.

We have perused the grounds taken in the memo of appeal and heard the submissions advanced by the learned counsel for both sides.

Upon hearing the learned counsel for both sides, we are of the view that this matter would call for further consideration.

Admit the appeal.

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Since the parties are already represented, no formal notice is required to be sent in this case.

Registry to requisition the LCR.

Let this matter be listed again after receipt of the LCR.

                          JUDGE                       JUDGE
GS

Comparing Assistant