Pinku Kalita vs The State Of Assam And Anr
2022 Latest Caselaw 3817 Gua

                                                             Page No.# 1/2

GAHC010097092022




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

                            Case No. : I.A.(Crl.)/440/2022


         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 : MR B P BORAH Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order Page No.# 2/2

26.09.2022

This is an application under Section 389(1) of the Code of Criminal Procedure, 1973 for suspension of judgment and order dated 20.04.2022 passed by the learned Additional Session Judge (FTC) in Special (P) case No. 14/2018.

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. Applicant 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.

Matter shall be considered after return of notice.

JUDGE

Comparing Assistant