Pinku Kalita vs The State Of Assam And Anr
2022 Latest Caselaw 3815 Gua

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GAHC010097092022




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

                                  Case No. : Crl.A./186/2022

             PINKU KALITA
             S/O- AKAN KALITA, VILL.- GOPALPUR, P.S. SIPAJHAR, DIST. DARRANG,
             ASSAM, PIN- 784145.



             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

             2:ANIMA KALITA
              D/O- UTTAM KALITA
              R/O- GOPALPUR
              P.O. AND P.S. SIPAJHAR
              DIST. DARRANG
             ASSAM
              PIN- 784145

Advocate for the Petitioner   : MR B P BORAH

Advocate for the Respondent : PP, ASSAM

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order

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Heard learned counsel for the appellant.

This is an appeal under Section 374(2) of the Code of Criminal Procedure, 1973 against the judgment and order dated 20.04.2022 passed by the learned Additional Session Judge (FTC) in Special (P) case No. 14/2018.

Admit the appeal. Call for the records.

Issue notice, returnable after four weeks.

As Mr. D Das, learned Additional Public Prosecutor accepts notice on behalf of respondent No. 1, no formal notice needs to be issued. However, extra copy be furnished to him. Appellant shall take steps for issuance of notice upon the respondent No. 2 within a period of one week from today by way of registered post with A/D and usual process.

JUDGE

Comparing Assistant