Abdul Wahid Barlaskar vs Rupam Malakar
2022 Latest Caselaw 1455 Gua

                                                                                Page No.# 1/2

GAHC010080672022




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

                                 Case No. : Crl.Pet./388/2022

              ABDUL WAHID BARLASKAR
              SON OF SAMSUL HAQUE BARLASKAR
              R/O VILL- SIDDHIPUR
              P.O. KATIRAIL, P.S. KATIGORAH
              DIST. CACHAR, ASSAM

              VERSUS

              RUPAM MALAKAR
              SON OF LATE CHITTA RANJAN MALAKAR
              R/O VILL- SIDDESWARPUR
              PART-II, P.O. AND P.S. KATIGORAH
              DIST. CACHAR, ASSAM, PIN-788805



Advocate for the Petitioner   : MR. B U LASKAR

Advocate for the Respondent :




                                     BEFORE
                    HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                          ORDER

05.05.2022.

By way of this petition under Section 482 of the CrPC, the petitioner challenges the judgment Page No.# 2/2

dated 04.02.2022, passed by the learned Addl. Sessions Judge, Cachar at Silchar in Criminal Revision No.85/2021, allowing the revision petition by setting aside the order dated 25.10.2021, passed by the learned CJM, Cachar at Silchar, in NI Case No.10/2013.

Heard the learned counsel for the petitioner and perused the record.

Issue notice to the sole respondent by Regd. Post with A/D as well as by usual process, returnable by four weeks.

Call for the legible scan copy of the LCR from both the forums.

JUDGE

Comparing Assistant