Dipen Barman vs The State Of Assam And Anr
2022 Latest Caselaw 1073 Gua

                                                                            Page No.# 1/2

GAHC010053502022




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

                                Case No. : Crl.Rev.P./110/2022

              DIPEN BARMAN
              S/O LATE GANESH BARMAN
              R/O VILL- BHOTERKANDA, P.O. AND P.S. BILASIPARA, DIST. DHUBRI,
              ASSAM, PIN-783348

              VERSUS

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

              2:MD. JAHAR ALI
               S/O LATE KASEM ALI
              R/O VILL- GORAIMARI
               P.S. JOGIGHOPA
               DIST. BONGAIGAON
              ASSAM
               PIN-78338

Advocate for the Petitioner   : MR. J BARMAN

Advocate for the Respondent : PP, ASSAM


                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                          ORDER

25.03.2022.

By way of this petition under Section 397/401 of the CrPC, the petitioner challenges the judgment and order dated 18.02.2022, passed by the learned Addl. Sessions Judge (FTC), North Salmara, Abhayapuri, in Criminal Appeal No.2(3)/2016, whereby affirmed and uphold Page No.# 2/2

the judgment and order dated 20.06.2016, passed by the learned JMFC, North Salmara, Abhayapuri, in N.G.R. Case No.126/2010, convicting the petitioner under Sections 279/304A of the IPC.

Heard the learned counsel for the petitioners as well as the learned P.P., Assam, appearing for the State respondent and perused the record.

The revision is admitted for hearing.

Issue notice to the respondent No.2 by Regd. Post with A/D as well as by usual process, returnable in four weeks. As the State/respondent No.1 has already entered appearance through the learned Addl. P.P., Assam, notice need not be issued but necessary extra copy of the petition be furnished.

Call for the LCRs from both the forums.

As an interim, the petitioner is hereby allowed to remain on previous bail, till disposal of the present petition and the execution of the aforesaid orders are hereby stayed.

JUDGE

Comparing Assistant