Kumud Chandra Gogoi vs The State Of Assam And Anr
2022 Latest Caselaw 3574 Gua

                                                                     Page No.# 1/2

GAHC010109692022




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

                                Case No. : Crl.Rev.P./342/2022

            KUMUD CHANDRA GOGOI
            S/O- ARUN CHANDRA GOGOI, R/O- VILL.- KRISHNA NAGAR, KAHILIPARA,
            HOUSE NO. 86, ODALBAKRA O.P. (NEAR AP BN), P.S. DISPUR, GUWAHATI,
            DIST. KAMRUP(M), ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE P.P., ASSAM

            2:ARUPA DAS GOGOI
             D/O- LATE CHANDRA KANTA DAS
             R/O- VILL.- KETEKIBARI
             P.O. AND P.S. SARBHOG
             DIST. BARPETA
            ASSAM
             PIN- 781317

Advocate for the Petitioner   : MR. DILIP DEY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 14.09.2022.

Seen the office note dated 12.09.2022, await for the service report Page No.# 2/2

in respect of the respondent No. 2.

List the matter after ensuing puja vacation.

Until further order, the operation of the judgment and order dated 10.03.2022 passed by the Principal Judge, Family Court, Barpeta in F.C. (crl.) case No. 193/2021 shall remain stayed.

JUDGE

Comparing Assistant