The State Of Assam vs Sri Rajib Dewri
2022 Latest Caselaw 745 Gua

                                                                               Page No.# 1/2

GAHC010053142018




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

                                  Case No. : Crl.L.P./27/2018

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



            VERSUS

            SRI RAJIB DEWRI
            R/O VILL. NA DALAIBORI, P.O. CHABUKDHARA, DIST. MORIGAON,
            ASSAM, PIN 782105



Advocate for the Petitioner   : PP, ASSAM

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

Date : 02-03-2022 Suman Shyam, J

This leave petition has been filed by the State so as to prefer an appeal against

judgment and order of acquittal.

Ms. B. Bhuyan, learned Addl. P.P. Assam is present on behalf of the petitioner.

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Office note indicates that the petitioner has not taken steps for service of notice

upon the sole respondent in terms of the order dated 28-10-2021 passed by this Court.

Expressing regret on account of default on the part of the State, Ms. B. Bhuyan,

learned Addl. P.P. Assam has prayed for another 10 days time to take steps in the matter.

Prayer allowed.

Let this petition be listed accordingly.

                           JUDGE                     JUDGE
GS




Comparing Assistant