Kankanjyoti Das vs The State Of Assam And Anr
2022 Latest Caselaw 2579 Gua

                                                                    Page No.# 1/2

GAHC010145092022




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

                                  Case No. : Crl.A./158/2022

            KANKANJYOTI DAS
            S/O LATE HARI NATH DAS
            RESIDENT OF VILLAGE DAKSHINHATI, PS AND DIST BARPETA, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SIMANTA DAS
             S/O LATE PAREN DAS
            RESIDENT OF DAHATI PS AND DIST BARPETA
            ASSA

Advocate for the Petitioner   : MR. A M BORA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

29.07.2022

Heard Mr. A.M. Bora, learned senior counsel assisted by Mr. V.A. Choudhury, learned counsel for the petitioner as well as Mr. M.P. Goswami, learned APP Page No.# 2/2

appearing for the State.

This criminal application is preferred by the appellant under section 374(2) Cr.P.C. against the judgment and order dated 28.06.2022 passed in Session Case No.134/2017 by the learned Additional Sessions Judge, Barpeta.

The appeal is admitted for hearing.

Call for the records.

No step is required to be taken in respect of the respondent no.1, State as it 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 09.09.2022 awaiting receipt of the records and service of notice on the respondent no.2.

JUDGE

Comparing Assistant