Md. Abu Bakkar vs The State Of Assam And Anr
2022 Latest Caselaw 4663 Gua

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GAHC010210112022




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

                                Case No. : Crl.Rev.P./555/2022

            MD. ABU BAKKAR
            S/O HUSSAIN ALI
            VILL- GUBINDA PUR
            P.S. BAGHBARI
            P.O. SITOLI
            DIST. BARPETA, ASSAM
            PIN-781308



            VERSUS

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

            2:SRI RUFU CHETIA
             S/O LATE JITENDRA NATH CHETIA
            R/O DISPUR
             BEHIND MLA HOSTEL

            P.S. DISPUR

            P.O. ASSAM SACHIBALAYA

            DIST. KAMRUP (M)
            ASSAM
            PIN-78100

Advocate for the Petitioner   : MR. T DEURI

Advocate for the Respondent : PP, ASSAM

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BEFORE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

24.11.2022

Heard Mr. T. Deuri, learned counsel appearing for the petitioner, who is aggrieved by the judgment and order dated 12.07.2022 in Criminal Appeal no. 11(4)/2021 of the learned Additional Sessions Judge (F.T.C) Lakhimpur, North Lakhimpur affirming the sentence of conviction vide order dated 01.12.2021 passed by the learned Additional Chief Judcial Magistrate, Lakhimpur, North Lakhimpur in connection with G.R. Case No. 522/2014 under Section 465/468/471 IPC.

It is submitted that the petitioner is aggrieved because of the alleged forged documents which does not belongs to him.

Issue notice to the respondent no. 2.

Learned Addl. P.P. Mr. P. Borthakur, is present and accepts notice on behalf of the respondent no. 1.

The petitioner is directed to furnish a copy of this petition to Mr. P. Borthakur, learned Addl. P.P. during the course of the day.

Meanwhile, the operation of the judgment and order impugned against the petitioner is stayed until further orders.

Call for the LCR.

List this matter after receipt of the LCR.

JUDGE

Comparing Assistant