Page No.# 1/2 vs The State Of Assam And Anr
2022 Latest Caselaw 4201 Gua

                                                                  Page No.# 1/2

GAHC010077372022




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

                               Case No. : Crl.Pet./370/2022

            JITU BARMAN AND ANR
            S/O LATE KUCHAL CH. BARMAN
            R/O BANI NAGAR, REHABARI, GUWAHATI-8, DIST KAMRUP (M), ASSAM

            2: SRI RAMEN CHOUDHURY
             S/O LATE SARAT CHANDRA CHOUDHURY
            R/O H.N. 74
             PUB SARANIA
            P.O. SILPUKHURI
             P.S. CHANDMARI

            GUWAHATI-3
            DIST. KAMRUP (M)
            ASSA

            VERSUS

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

            2:SUMANTA SEKHAR GUPTA
             S/O LATE RANJIT GUPTA
            R/O ITKHOLA P.O. SILCHAR
            DIST. CACHAR
            ASSAM
             PIN NO. 788001
            ASSA

Advocate for the Petitioner   : MR. P KATAKI

Advocate for the Respondent : PP, ASSAM
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                                       BEFORE
                    JOINT REGISTRAR (JUDL.)- MR. ARUP JYOTI BAISHYA

                                        JUDGMENT

Date : 01.11.2022

Case taken up before the Lawazima Court.

Learned counsel Mr. C. Chakravarty appears for the petitioners. Perused the records.

The office note dated 27.10.2022 reveals that the petitioners have not yet taken steps for service of notice on the respondent No. 2 by registered post with A/D as well as by usual Court process despite the direction of Hon'ble Court vide its order dated 08.09.2022.

However, learned counsel present today submits that respondent No. 2 has expired and as such no further notice should be issued to the aforementioned respondent. An affidavit is also filed regarding the same. Hence, the matter may be placed before the Hon'ble Court.

In view of the above submission made by the learned counsel for the petitioner, the matter may be placed before the Hon'ble Court.

Joint Registrar (Judicial)

Comparing Assistant