Pallab Gogoi vs The State Of Assam And Anr
2022 Latest Caselaw 4664 Gua

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GAHC010187372022




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

                                Case No. : Crl.Rev.P./461/2022

            PALLAB GOGOI
            S/O LATE PURNANANDA GOGOI
            R/ HAHCHARA MORAN GAON
            P.S. SIVASAGAR
            P.O. DAYA CHARIALI
            DIST. SIVASAGAR, ASSAM
            PIN-785701



            VERSUS

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

            2:MANISHA BARUAH
             W/O ABHIJIT BARUAH
            R/O HAHCHARA MORAN GAON
            P.S. SIVASAGAR

            DIST. SIVASAGAR
            ASSAM
            PIN-78570

Advocate for the Petitioner   : MS. S G BARUAH

Advocate for the Respondent : PP, ASSAM

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BEFORE HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

24.11.2022

Heard Ms. S.G. Baruah, learned counsel appearing for the petitioner who has filed this application under Section 397 read with Section 401 Cr.P.C, the petitioner has prayed to set aside and quash the judgment and order dated 16.06.2022 in Criminal Appeal No. 39(4)/2019 under Section 354 IPC, the learned Court has upheld the judgment and order dated 12.09.2019 passed by the learned CJM, Sivasagar in G.R. Case No. 152/2017.

Issue notice to the respondent no. 2.

Learned Addl. P.P. Mr. P. Borthakur, is present and he 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 sentence through the impugned judgment and order dated 16.06.2022 in Criminal Appeal No. 39(4)/2019 and 12.09.2019 in G.R. Case No. 152/2017 is suspended until further orders.

Call for the LCR.

List this matter after receipt of the LCR.

JUDGE

Comparing Assistant