Md. Mirajuddin Ahmed vs The State Of Assam And Anr
2022 Latest Caselaw 1042 Gua

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GAHC010056372022




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

                                  Case No. : Crl.Rev.P./112/2022

             MD. MIRAJUDDIN AHMED
             S/O LATE SIRJUDDIN AHMED, R/O AMGURI GAON, P.O.-METEKA, P.S.-
             SIVASAGAR, DIST-SIVASAGAR, ASSAM



             VERSUS

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

             2:DIPAK DAS
              S/O SRI SHANKAR DAS
              R/O GELEKY CHARIALI
              P.O. AND P.S.-GELEKY
              DIST- SIVASAGAR
             ASSA

Advocate for the Petitioner    : MR. P J SAIKIA

Advocate for the Respondent : PP, ASSAM



                                           BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

24.03.2022 Heard the learned counsel for the petitioner. The revision is preferred against the concurrent findings of the learned trial Court as well as the appellate Court.

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The revision is admitted for hearing subject to deposit of 20% of the awarded amount before the learned trial Court, within a period of 6 (six) weeks, with a liberty to the respondent No. 2/claimant, to withdraw the same. Issue notice to the respondent No. 2, by registered post with A/D as well as by usual process, returnable by 4 (four) weeks.

Let extra copies of the petition be furnished to the respondent No. 1/State of Assam. Call for the LCR from both the forums.

Subject to deposit of the aforesaid amount, the petitioner will remain on previous bail and the execution of sentence, vide Judgment and Order dated 02.09.2021, passed by the learned Additional Sessions Judge, Sivasagar, in Criminal Appeal No. 55 (4) of 2016, shall remain stayed.

JUDGE

Comparing Assistant