Bhupen Kumar Baruah vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4645 Gua

                                                                  Page No.# 1/2

GAHC010054312022




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

                                 Case No. : Crl.L.P./20/2022

            BHUPEN KUMAR BARUAH
            S/O LATE KULAI BARUAH, R/O HOUSE NO. 2, SRIMANTA SANKAR NAGAR,
            P.O.-UDAYAN VIHAR, P.S.-NOONMATI, DIST-KAMRUP(M), ASSAM



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ATUL GOSWAMI
             S/O KASHI NATH GOSWAMI
             R/O VILL-KASHI NATH
             P.O.-HAZARIKAPARA
             P.S.-SIPAJHAR
             DIST-DARRANG
            ASSAM
             PIN-784145

            3:CHANDRA KUMAR SHARMA
             S/O LATE DHIRESWAR SHARMA
             R/O VILL-KASHI NATH
             P.O.-HAZARIKAPARA
             P.S.-SIPAJHAR
             DIST-DARRANG
            ASSAM
             PIN-78414

Advocate for the Petitioner   : MR. B PHUKAN

Advocate for the Respondent : PP, ASSAM
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                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

Date : --23.11.2022 Heard Mr. B. Phukan, learned counsel for the applicant. This is an application praying for grant of leave to file an appeal against the judgment and order dated

21.09.2021 in C.R. Case No. 885C/2016 passed by the learned 1st Class Judicial Magistrate, Kamrup (M) at Guwahati whereby the accused has been acquitted.

Ms. N. Das, learned Addl. P.P., Assam appears for the State respondent No. 1. Issue notice to the respondent Nos. 2 & 3 returnable by 4 weeks. As the learned Addl. P.P. has accepted notice on behalf of State respondent, no formal notice need be issued. However, extra copies be furnished.

The applicant shall take steps for service of notice upon respondent Nos. 2 & 3 by registered A/D post as well as by usual process within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant