Page No.# 1/2 vs Smt. Soma Paul
2022 Latest Caselaw 2023 Gua

                                                                         Page No.# 1/2

GAHC010104672022




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

                              Case No. : Crl.Pet./517/2022

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

           2: SRI MRINAL KUMAR DAS
            S/O LATE PUSPA RAM DAS

           R/O BHOTNATH ROAD
            BHARALAMUKH
           GUWAHATI
            PIN-781009
            DIST. KAMRUP (M)
            ASSAM
            AND PRESENTLY SERVING AS INSPECTOR
            ASSAM POLICE AND OFFICER-IN-CHARGE OF ALGAPUR P.S. AS WELL AS
           INVESTIGATING OFFICER
            IN ALGAPUR P.S. CASE NO. 377/2021 UNDER SECTIONS 379/411 OF THE
           INDIAN PENAL CODE

           VERSUS

           SMT. SOMA PAUL
           W/O ANJAN KUMAR PAUL,
           R/O VILL- ALGAPUR PART-I, P.O. KALIBARI BAZAR, P.S. ALGAPUR
           DIST. HAILAKANDI, ASSAM
           PIN-788150

Advocate for the Petitioner : MR. P N GOSWAMI
Advocate for the Respondent : MR Z KAMAR

                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

07.06.2022 Page No.# 2/2

Heard Mr. P.N.Goswami, learned counsel for the petitioner.

By this application under Section 482 Cr.P.C., the petitioner has prayed for quashing and setting aside the judgment and order dated 07.03.2022 passed by the learned Sessions Judge, Hailakandi in Criminal Revision No.21/2022 arising out of orders dated 10.01.2022, 01.02.2022 and 03.02.2022 passed by the learned Additional Chief Judicial Magistrate, Hailakandi in Algapur PS Case No. 377/2021.

Issue notice to the respondent by registered A/D post and usual process.

List the matter on 17.06.2022.

JUDGE

Comparing Assistant