Tapadhir Kanti Das vs The State Of Assam And Anr
2022 Latest Caselaw 1003 Gua

                                                                        Page No.# 1/2

GAHC010317082019




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

                                Case No. : Crl.Rev.P./12/2020

            TAPADHIR KANTI DAS
            S/O LT. SIRISH CHANDRE DAS, R/O SONAI ROAD, SILCHAR, P.O. AND P.S.-
            SILCHAR, DIST-CACHAR, ASSAM, PIN-788001



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:BIKASH BHUYA
             S/O LT. BINOD BIHARI BHUYA
             R/O BHUYA ROAD
             JANIGANJ
             P.O. AND P.S.-SILCHAR
             DIST-CACHAR
            ASSAM
             PIN-78800

Advocate for the Petitioner   : MR. M H RAJBARBHUIYAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

22-03-2022 Shri P.K. Deka, learned counsel for the respondent No. 2 submits that as Page No.# 2/2

per information received, the respondent No. 2 has passed away. The respondent no. 2 was a complainant in the proceedings under Section 138 of the N.I. Act and the judgment is in favour which is the subject matter in the present Criminal Revision Petition. Regarding substitution, the learned counsel prays for some time to obtain the instructions. On the other hand, Shri Rajbarbhuiyan, learned counsel for the petitioner (accused) submits that to his information, there is no existing legal heir of the complainant.

Be that as it may, Shri Deka, learned counsel for the respondent no. 2 prays for and is granted 4 (four) weeks time to obtain necessary instructions.

JUDGE

Comparing Assistant