Sirmal Nath vs The State Of Assam And Anr
2022 Latest Caselaw 2287 Gua

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GAHC010131392022




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

                                Case No. : Crl.Rev.P./339/2022

            SIRMAL NATH
            S/O LT. MONURAM NATH, VILLAGE DINGAON, PS FAKIRAGRAM, DIST.
            KOKRAJHARDHUBRI, ASSAM



            VERSUS

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

            2:KUSUM DEVI
            W/O HEMANT NATH
            VILL DINGAON
             PS FAKIRAGRAM
             DIST. KOKRAJHAR
            ASSAM
             PIN-78334

Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 29.06.2022

Heard Mr. Z. Alam, learned counsel for the petitioner. Also heard Mr. K. K. Parasar, learned Additional Public Prosecutor, Assam.

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The petition is admitted for hearing.

Issue notice to the respondents. No formal notice is required to be sent to the respondent No.1 as Mr. K.K. Paraasar has accepted notice on behalf of respondent No.1.

Extra copy of the petition shall be provided to the learned counsel for the respondent.

The petitioner shall take steps for service of notice upon the respondent No.2 by registered post with A/D and other usual process.

Call for the LCR.

List after six weeks. Till the returnable date, the operation of the impugned judgment and order dated 20.06.2022 passed by the learned Sessions Judge, Kokrajhar in Crl.A. 06/2020 shall remain stayed.

The petitioner is allowed to remain on previous bail.

JUDGE

Comparing Assistant