Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 1855 Gua

                                                                   Page No.# 1/2

GAHC010096802022




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

                                  Case No. : Crl.A./95/2022

            PUJARI PATHAK AND ANR.
            W/O AMULYA PATHAK
            RESIDENT OF SAWNAGAON, PS AND DIST BONGAIGAON, ASSAM

            2: BHANUMATI SINGHA
            W/O CHITTARANJAN SINGHA

            RESIDENT OF ATUGAON
            PS AND DIST BONGAIGAON
            ASSAM 78338

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI NOMUNA PATHAK
            W/OSRI PABITRA PATHAK
            RESIDENT OF VILLAGE CHAUNAGAON
             PO MULAGAON
             PS BONGAIGAON
            ASSAM 78338

Advocate for the Petitioner   : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM
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                                      BEFORE
                        HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                              ORDER

Date : 27.05.2022 This criminal appeal under Section 374 has been filed by the appellants for setting aside and quashing of the impugned Judgment and Order dated 26.04.2022 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 19 (BGN). The criminal appeal is admitted.

Call for the records.

Issue notice to the respondent No.2.

As Mr. BB Gogoi, learned Addl. P.P. accepts notice on behalf of the State respondent No.1, no formal notice need be issued. However, extra copy of the memo of appeal be served to him. List after 3(three) weeks.

JUDGE

Comparing Assistant