Bhupen Kumar Baruah vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4117 Gua

                                                                  Page No.# 1/3

GAHC010055522022




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

                                 Case No. : Crl.L.P./19/2022

            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
                                                     Page No.# 2/3




Linked Case :

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


VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP.BY PP ASSAM

2:ATUL GOSWAMI
S/O- KASHI NATH GOAWAMI
 R/O VILL- KASHI NATH
 PO- HAZARIKAPARA
 PS- SIPAJHAR
 DIST- DARRANG
ASSAM
 PIN- 784145
 3:CHANDRA KUMAR SHARMA
S/O- LATE DHIRESWAR SHARMA
 R/O VILL- KASHI NATH
 PO- HAZARIKAPARA
 PS- SIPAJHAR
 DIST- DARRANG
ASSAM
 PIN- 784145
 ------------
Advocate for : MR N M HAZARIKA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND 2 ORS.
                                                                        Page No.# 3/3

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 26.10.2022 Heard Mr. B. Phukan, learned counsel for the petitioner and Mr. P.S. Lahkar, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

This is an application praying for grant of leave for preferring appeal against the

judgment and order dated 21.09.2021, passed in C.R. Case No. 882 C/2016 by the learned Judicial Magistrate, Ist Class, Kamrup (M), Guwahati.

Issue notice upon the respondent Nos. 2 and 3.

No formal notice need be issued to the respondent No. 1 as Mr. P.S. Lahkar has entered appearance and accepted notice on behalf of the said respondent.

The petitioner shall take steps for service of notice upon the respondent Nos. 2 and 3 by registered post with A/D as well as by usual process, returnable by 4 weeks.

Steps shall be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant