Abdus Samad vs The State Of Assam And Anr
2022 Latest Caselaw 1935 Gua

                                                                     Page No.# 1/2

GAHC010215302018




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

                                Case No. : Crl.Rev.P./372/2018

            ABDUS SAMAD
            S/O MD. AMIR HUSSAIN, VILL UDALGURI NEPALIGAON, PS ORANG, DIST.
            UDALGURI, ASSAM



            VERSUS

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

            2:YASMIN BEGUM
             D/O YUSUF HUSSAIN
            W/O ABDUS SAMAD
            VILL SAMDHARA
             PS TEZPUR
             DIST. SONITPUR
            ASSAM
             PIN-78400

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 1.6.2022

Heard Mr. A. Ahmed, learned counsel for the petitioner and also heard Mr. Page No.# 2/2

B. Sarma, learned Addl. P. P. for the State respondent No.1.

Office note dated 26.5.2022 indicates that though notice was issued to respondent No. 4 by registered post with A/D, neither A/D card nor unserved notice has been received back. However Mr. A. Ahmed, learned counsel submits that in view of judgment passed in Crl. Appl. No. 205/2018 of this court in Barmati Panging Vs. state of Arunachal Pradesh service of notice upon the respondent No. 2 is no longer obligatory. Therefore Mr. Ahmed contended to list the matter for hearing as the LCR has already been received.

Prayer is allowed.

However liberty will remain with the informant to appear and assist the learned Addl. P.P. for the State respondent at the time of hearing.

List the matter on 21.6.2022

JUDGE

Comparing Assistant