Ghanashyam Das vs The Union Of India And Anr
2022 Latest Caselaw 1449 Gua

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GAHC010083142022




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

                                Case No. : Crl.Rev.P./196/2022

             GHANASHYAM DAS
             S/O GANGARAM DAS
             RESIDENT OF FLAT NO, 8 ADABARI, NEAR SARAIGHAT PETROL PUMP, PS
             JALUKBARI, GUWAHATI , KAMRUP M ASSAM



             VERSUS

             THE UNION OF INDIA AND ANR
             MINISTRY OF RAILWAY, REPRESENTED BY ASSTT, GHC.

             2:A.G FARUK
              IPF
              PNO (P)
             RPF
              PANDU
              GUWAHATI 78101

Advocate for the Petitioner   : MR. A CHAMUAH

Advocate for the Respondent : ASSTT.S.G.I.



                                         BEFORE
               HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
                                ORDER

05.05.2022 Heard the learned counsel for the petitioner.

Learned Standing counsel appearing for respondent No. 1 will obtain instructions Page No.# 2/2

whether he can represent the respondent No. 2, who is an officer of Railway Protection Force.

This is an application filed by the petitioner under Section 482 CrPC, seeking revision of the Judgment and Order dated 08.03.2022, passed in Criminal Appeal No. 54/2016, by the learned Additional Sessions Judge No. 1, Kamrup (Metro) and also for quashing of the Judgment and Order dated 05.03.2016, passed in CR Case No. 31/2009, by the Special Railway Magistrate at Guwahati.

The revision is admitted for hearing.

As the learned Standing Counsel has entered their appearance, no extra notice has to be issued.

Furnish extra copies of the petition to the learned Standing Counsel.

Call for the LCR from both the forums.

JUDGE

Comparing Assistant