Page No.# 1/2 vs Lalhruaizela
2022 Latest Caselaw 2248 Gua

                                                                    Page No.# 1/2

GAHC010117442022




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

                                 Case No. : Crl.Pet./597/2022

            THE STATE OF ASSAM AND ANR
            REP. BY COMMISSIONER AND SECRETARY, GOVT. OF ASSAM, HOME AND
            POLITICAL DEPARTMENT, DISPUR-6.

            2: SRI MAYANK KUMAR
             SON OF MR. S.K. JHA
             PERMANENT RESIDENT OF BORING ROAD
             PATNA
             BIHAR PIN 800001
             PRESENTLY SERVING AS SUPERINTENDENT OF RAILWAY POLICE PANDU
            ASSA

            VERSUS

            LALHRUAIZELA
            S/O LT. H. SANGLUALA
            R/O HOUSE NO. 31A, HMAR VENG, BAIRABI, KOLASIB, MIZORAM- 796081.

Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent : MR. S K DAS


                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                            ORDER

Date : 28.06.2022

Heard Mr. M. Phukan, learned counsel for the petitioners and Ms. S. B. Choudhury, learned counsel for the respondent.

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By this petition under Section 482 Cr.P.C., the petitioners have prayed for quashing of the impugned judgment and order, dated 23.05.2022, passed by the learned Sessions Judge, Hailakandi in Crl. Rev. No. 38/2022 arising out of order, dated 06.05.2022 passed by the learned CJM, Hailakandi in Badarpur GRP P.S. Case No. 33/2022 under Sections 120B/420/471/413/34 of the IPC.

A copy of the petition along with the documents annexed thereto be furnished to Ms. Choudhury during the course of the day.

Call for a scanned copy of the case record of Revision No. 38/2022 from the Court of learned Sessions Judge, Hailakandi and also record of Badarpur GRP P.S. Case No. 33/2022.

List this matter after the ensuing summer vacation.

In the meantime, the petitioners shall take proper care to prevent any damage to the seized supari.

Till the returnable date, the operation of the impugned judgment and order, dated 23.05.2022 passed by the learned Sessions Judge, Hailakandi in Crl. Revision No. 38/2022, shall remain stayed.

JUDGE

Comparing Assistant