Deben Rajbongshi vs The State Of Assam And Anr
2022 Latest Caselaw 1937 Gua

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GAHC010010602019




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

                                 Case No. : Crl.Rev.P./21/2019

            DEBEN RAJBONGSHI
            S/O. LT. RAHI RAJBONGSHI, R/O. VILL. NAMATI, P.S. NALBARI, DIST.
            NALBARI, ASSAM-781369.



            VERSUS

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

            2:MADHAB RAJBONGSHI

             S/O. GOBINDA RAJBONGSHI
             R/O. VILL. NAMATI
             P.S. NALBARI
             DIST. NALBARI
             ASSAM-781369

Advocate for the Petitioner   : MS. T SOM

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

Date : 1.6.2022

Heard Ms. T.Som, learned counsel for the petitioner and also heard Mr. B.

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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. 2 by registered post with A/D, neither A/D card nor un served 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.

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. LCR has already been received.

Registry shall list the matter for hearing in usual course.

JUDGE

Comparing Assistant