Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 2308 Gua

                                                                      Page No.# 1/2

GAHC010132192022




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

                             Case No. : Crl.Pet./645/2022

          SATYAJIT BARMAN
          S/O- LATE BIMAL CHANDRA BARMAN, R/O- VILL.- RUPSHIGAON PT-II,
          P.O. AMINKATA, P.S. GOSSAIGAON, DIST. KOKRAJHAR, BTR, ASSAM, PIN-
          783337.

          VERSUS

          THE STATE OF ASSAM AND ANR
          REPRESENTED BY THE P.P., ASSAM

          2:KRISHNA ROY
           D/O- KHANIN CHANDRA ROY
          W/O- SATYAJIT BARMAN
          VILL.- BALDIYA BATHAN (PACHIM) P.O. SAKTI ASHRAM
           P.S. FAKIRAGRAM
           DIST. KOKRAJHAR
           BTR
          ASSAM
           PIN-783354

Advocate for the Petitioner : MR. M U MONDAL
Advocate for the Respondent : PP, ASSAM

                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                      ORDER

30.06.2022 Heard Mr. M. U. Mondal, learned counsel for the petitioner also heard Mr. B. B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the State respondent No. 1.

Page No.# 2/2

By this application under Section 482 read with Section 397 Cr.P.C., the petitioner has prayed for quashing and setting aside the impugned judgment and order dated 26.04.2021 passed in MC No. 28/2020 by the Chief Judicial Magistrate, Kokrajhar.

As Mr. B. B. Gogoi, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

Issue notice to the respondent No. 2 by registered A/D post within three days.

Call for the legible scanned copy of case record with index.

List the matter in the 3rd week of August, 2022.

JUDGE

Comparing Assistant