Bharat Baruah vs The State Of Assam And 2 Ors
2022 Latest Caselaw 492 Gua

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GAHC010020362022




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

                                  Case No. : Crl.Pet./93/2022

            BHARAT BARUAH
            SON OF KRISHNA KANTA BARUAH
            R/O DISHAJAN GAON
            P.O. BORGAON, P.S. BAREKURI, DIST. TINSUKIA, ASSAM-786170



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REP. BY THE LEARNED PP, ASSAM

            2:THE DIVISIONAL FOREST OFFICER

             DIGBOI DIVISION CUM AUTHORIZED OFFICER.

            3:THE FOREST RANGE OFFICER

             DIGBOI RANGE
             P.O. AND P.S. DIGBOI
             SUB-DIVISION MARGHERITA
             DIST. TINSUKIA
             ASSA

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

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Date : --11.02.2022

In this application under Section 482 Cr.P.C., the petitioner Shri Bharat Baruah challenged the correctness or otherwise of the judgment and order dated 26.11.2021 passed by the learned Additional Sessions Judge (FTC No. 1), Margherita in Criminal Revision Petition No. 07(3) of 2021 by which the learned Additional Sessions Judge, Margherita has affirmed the order dated 23.12.2020 passed by the learned SDJM(M), Margherita in C.R. Case No. 22/2020 rejecting the prayer of the petitioner for custody of the vehicle TATA DI, bearing Registration No.AS-01-JV-4287.

Heard Mr. P.J. Saikia, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Addl. P.P. for the State of Assam.

Let Notice be issued returnable in 4 (four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry to call for the scanned copy of the record from the court of learned Additional Sessions Judge (FTC No. 1), Margherita and also from the court of learned SDJM(M), Margherita.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant